VISHAVJIT SINGH Vs. CHOLAMANDALAM MS GENERAL INS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeal is directed against the order dtd. 24/1/2020 passed by the High Court of Punjab and Haryana at Chandigarh in F.A.O.No. 1633 of 2016 (O&M) by which the High Court has reduced the amount of compensation awarded by the Motor Accident Claims Tribunal (for short 'MACT') vide award dtd. 30/11/2015, from Rs.22,23,612.00 (Rupees Twenty Two Lakhs Twenty Three Thousand Six Hundred Twelve) to Rs.7,69,952.00 (Rupees Seven Lakhs Sixty Nine Thousand Nine Hundred Fifty Two) maintaining the interest at the rate of 9% per annum from the date of filing of the claim petition till realization.