USHA BAI KOSLE Vs. NANA SAHEB

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in the present appeal is to the order dtd. 27/6/2025 passed by the High Court of Chhattisgarh at Bilaspur whereby the compensation, on account of accident in which Kuleshwar Kosle died, was enhanced. The accident took place on 10/7/2014. The First Additional Motor Accident Claims Tribunal, Raipur, Chhattisgarh awarded a compensation of Rs.19,55,645.00 (Rupees nineteen lakhs fifty five thousand six hundred forty five only). Aggrieved against the same, the claimants filed appeal before the High Court. The High Court vide the impugned order enhanced the compensation to Rs.27,96,645.00 (Rupees twenty seven lakhs ninety six thousand six hundred forty five only) along with interest @ 7.5% p.a. on the enhanced amount of compensation from the date of enhancement till its realization.

(3.) The only grievance raised by the learned counsel for the appellant is that the interest should have been awarded from the date of filing of the claim petition, otherwise the appellant does not have any grievance with the amount of compensation awarded by the High Court.