SEEMA BHATTI Vs. SAT PAL GUPTA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeal is directed against the impugned judgment and order passed by the High Court of Punjab and Haryana at Chandigarh in FAO No.5543 of 2010 (O&M) by which, the compensation awarded to the appellant-claimant by the Motor Accident Claims Tribunal, Kurukshetra (for short, the "MACT") upon death of her husband in an accident, has been enhanced from Rs.37,55,000.00 (Thirty Seven Lakhs Fifty Five Thousand) to Rs.1,68,77,000.00 (Rupees One Crore Sixty Eight Lakhs Seventy Seven Thousand) retaining the rate of interest at 7.5 per cent per annum from the date of filing of the claim petition till realisation.