Kurian, J. - (1.) Leave granted.
(2.) This is an appeal filed by the appellant/insurance company aggrieved by the order passed by the High Court declining to interfere with the order passed in execution by the Motor Accident Claims Tribunal.
(3.) The respondents filed an application for compensation before the Motor Accident Claims Tribunal, Delhi. The Tribunal awarded a total compensation in the sum of Rs. 44,50,000/- along with interest @ 9% from the date of filing of the petition till its realization. The appellant/insurance company went in appeal before the High Court and the same was reduced to Rs. 5,82,132/-.;