KUSMI DEVI Vs. MD. KASIM

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties and perused the appeal papers.

(3.) In respect of the death of a three years old child in the accident which occurred on 25/8/1994, the Motors Accidents Claims Tribunal (For short 'MACT') through its Award dtd. 13/2/2015 had granted the compensation of Rs.1,50,000.00 with interest @ 9% per annum. The High Court through its judgment dtd. 13/12/2018 has enhanced it to a sum of Rs.5,00,000.00 as a global compensation.