KIRAN Vs. DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeal is directed against the order dtd. 24/9/2020 passed by the High Court of Karnataka at Bengaluru in M.F.A.No.1880 of 2018 (MV) being dissatisfied by the quantum of compensation enhanced by the High Court of the amount awarded by the Motor Accident Claims Tribunal (for short 'MACT') vide order dtd. 13/12/2017 from Rs.12,93,000.00(Rupees Twelve Lakhs Ninety Three Thousand) to Rs.32,09,000.00(Rupees Thirty Two Lakhs Nine Thousand) maintaining the interest at the rate of 6% per annum till realization.