NATIONAL INSURANCE CO. Vs. MANOJ KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeal is directed against the impugned order dtd. 10/12/2019 passed by the High Court of Punjab and Haryana in FAO No.8109 of 2015 by which the High Court has enhanced the amount of compensation as awarded by the Motor Accident Claims Tribunal, Mohali (for short, the "MACT") vide order dtd. 12/8/2015 from Rs.25,50,000.00 (Rupees Twenty Five Lakhs Fifty Thousand) to Rs.26,84,368.00 (Rupees Twenty Six Lakhs Eighty Four Thousand Three Hundred and Sixty Eight) along with interest @9% per annum to the claimants-respondents no.1 to 4.