CHENNAVEERAMMA Vs. MANJUNATH B.N. AND ANOTHER

JUDGEMENT

(1.) There is a delay of 200 days in filing the appeal. For the reasons stated in the I.A. 1/2015, L.A. 1/2013 is allowed and the delay is condoned. Interest denied for the delayed period.

(2.) The appellant has filed this appeal seeking enhancement of compensation against the Judgment and Award dated 04.03.2014 passed by the XVII Additional Judge and M.A.C.T., Court of Small Causes, Mayo hall Unit, Bangalore in MVC No. 4237/2013.

(3.) It is the case of the appellant that he has sustained grievous injuries in a Road traffic accident occurred on 30.04.2013. The Tribunal has awarded a compensation of Rs. 2,86,821/-. Aggrieved by the same this appeal is filed.