DHONDUBAI Vs. HANMANTAPPA BANDAPPA GANDIGUDE

JUDGEMENT

(1.) Leave granted.

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

(3.) The appellant/claimant is before this Court seeking payment of the compensation in respect of the injuries suffered in the accident. The Motor Accidents Claim Tribunal (For short 'MACT ') at the first instance, through its judgment dtd. 27/2/2015 had awarded the sum of Rs.1,78,500.00 with interest at 6% per annum. The High Court has enhanced the compensation to Rs.9,99,280.00 with interest @ 9% per annum through its judgment dtd. 21/9/2018.