GEETA DEVI Vs. ASHISH KUMAR CHOPRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The appellants are aggrieved by the impugned order dtd. 17/12/2019 passed by the High Court in Appeal from Order No.25 of 2018, by which the High Court has enhanced the compensation awarded by the Motor Accident Claims Tribunal (for short, the "MACT") from Rs.4,57,000.00 (Rupees Four Lakhs Fifty Seven Thousand) to Rs.6,74,800.00 (Rupees Six Lakhs Seventy Four Thousand Eight Hundred) maintaining the rate of interest @6% per annum despite the claim for a much higher amount.