RUPINDER KAUR Vs. RELIANCE GENERAL INS. CO

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeals are directed against the order dtd. 21/12/2020 passed by the High Court of Punjab and Haryana at Chandigarh in FAO No.7228 of 2017(O&M) and Cross Objection No. 35 of 2019, whereby the compensation awarded by the Motor Accident Claims Tribunal, Mohali (herein after referred to as 'the MACT') vide order dtd. 6/9/2017, was enhanced from Rs.41,75,000.00 (Rupees Forty One Lakhs Seventy Five Thousand) to Rs.42,15,000.00 (Rupees Forty Two Lakhs Fifteen Thousand), with similar interest at the rate of 6% per annum from the date of filing of the claim petition till realization with further direction that the enhanced amount be paid within three months from the date of the order, failing which, the interest would stand increased to 9% per annum.