S.ABDUL NAZEER,J. - (1.) Leave granted.
(2.) These appeals have been filed by the National Insurance Co. Ltd. against the Order of the High Court of Delhi in MAC. APP. No.400/2017 and also Order dated 29.01.2020 in Review Petition No.33/2020 in MAC. APP. No.400/2017.
(3.) The case in a nutshell is that the Respondent No.1 herein filed a claim petition before the Motor Accident Claims Tribunal, Shahdara, Karkardooma, Delhi, (for short, 'The Tribunal'), seeking a total compensation of Rs.95,00,000/- (Rupees Ninety Five Lakhs) with interest thereon at the rate of 18% per annum from the date of the claim petition till the payment, on account of the injuries sustained by him in an accident which had occurred on 01.11.2012. The Appellant has opposed the claim petition. The Tribunal on appreciation of materials on record has passed an Award dated 11.01.2017 granting compensation of a sum of Rs.66,95,442/- (Rupees sixty six lakhs ninety five thousand four hundred forty two) as under: JUDGEMENT_72_LAWS(SC)7_2021_1.jpg The Tribunal has directed payment of the aforesaid sum of Rs.66,95,442/- with interest at the rate of 9% per annum from the date of filing of claim petition till the date of its realization. ;