Arijit Pasayat, J. - (1.) Leave granted.
(2.) National Insurance Company Limited (hereinafter referred to as the insurer) calls in question legality of the judgment rendered by a learned single Judge of the Delhi High Court dismissing the appeal filed by it.
(3.) Questioning the award made by the Motor Accident Claims Tribunal, Karkardooma Courts, Delhi (in short MACT), the appeal was filed before the High Court. By the aforesaid award the MACT had held that the respondent No. 1 Mrs. Kanti Devi (hereinafter referred to as the claimant) was entitled to compensation of Rs. 2,24,800/- together with 8% interest from the date of filing of claim petition under Section 166 of the Motor Vehicles Act, 1988 (in short the Act) i.e. 30-11-1998 till realization of the award excluding certain periods (i.e. from 30-11-1998 to 1-8-2000 and 10-9-2001 to 4-2-2002). The insurer was held liable to compensate the claimant.;