(1.) Leave granted.
(2.) The present appeal calls into question the correctness and validity of the final judgment and order passed by a learned Single Judge of the High Court of Delhi at New Delhi dtd. 7/11/2017 in MAC. APP. 1107/2011.
(3.) The appellant had approached the High Court seeking enhancement of the compensation awarded on account of injuries suffered in a motor vehicle accident. The Motor Accident Claims Tribunal, Central District, Delhi (hereinafter referred to as "Tribunal") had by a judgment and order dtd. 13/6/2011 awarded compensation of Rs.5,90,750.00 along with interest at the rate of 7.5% per annum from the date of filing of the claim petition. The learned Single Judge of the High Court, vide impugned judgment and order, disposed of the appeal filed by the appellant seeking enhancement by granting a further amount of Rs.5,60,000.00 along with interest at the rate of 9% per annum from the date of filing till realization. Aggrieved thereby, the appellant has approached this Court.
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