D.N. SHIVANNA, S/O. NANJEGOWDA Vs. DIVISIONAL CONTROLLER.K.S.R.T.C. HASSAN DEPOT

JUDGEMENT

(1.) THOUGH this matter has been listed for orders on the application filed for condoning the delay, as the same is allowed by a separate order passed by this Court today with consent of the learned Counsel for the respective parties, it is taken up for final disposal.

(2.) THIS appeal is by the claimant seeking for enhancement of compensation in respect of the injuries, which he sustained in a motor accident.

(3.) THE brief facts of the case are; -