MURUGESH S/O DYAVAPPA Vs. SHESHAPPA S/O MANJAPPA MAJOR GARATHIKERE AND OTHERS

JUDGEMENT

(1.) DELAY of 145 days in filing the appeal is condoned subject to the condition that appellant would not be entitled for interest for the delay period on the enhanced amount of compensation. Misc.Cvl.2603/2011 is allowed.

(2.) THIS appeal is by the claimant seeking enhancement of compensation as against the award passed by the Addl MACT, Sagar in MVC No. 184/2009.

(3.) HEARD .