DHANANJAYA Y.CHANDRACHUD,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal arises from a judgment of a learned Single Judge of the High Court of Chhattisgarh in MAC No 1370 of 2009. The High Court, in an appeal arising from a decision of the Motor Accident Claims Tribunal ["MACT"], enhanced the compensation from Rs 3,81,988 to Rs 6,81,000 and maintained interest at the rate of six per cent.;