NEW INDIA ASSURANCE CO. LTD Vs. URMILA HALDER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The appellant-Insurance Company is aggrieved by the judgment dtd. 9/8/2018, passed by the Division Bench of the High Court of Calcutta by which the compensation awarded by the Motor Accident Claims Tribunal, Sealdah, vide judgment dtd. 17/12/2008, has been enhanced from ?1,14,500/- (Rupees One Lakh Fourteen Thousand Five Hundred) to ?5,00,000/- (Rupees Five Lakhs).