SUSHILA Vs. MANNA LAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeal has been filed by the appellants, being aggrieved by the order dtd. 10/12/2019 passed by the High Court of Punjab and Haryana at Chandigarh in the claim petition filed by them on account of the death of one, Meer Singh, by which the awarded compensation of Rs.7,32,400.00 (Rupees Seven Lakhs Thirty Two Thousand Four Hundred) without any interest was enhanced to Rs.12,20,968.00(Rupees Twelve Lakhs Twenty Thousand Nine Hundred Sixty-Eight) with interest at the rate of 6% per annum from the date of filing of the claim petition till the realization.