- (1.) Leave granted.
(2.) Heard counsel for the parties.
(3.) These appeals have been filed against the judgment of the High Court dated 17.01.2017 by which both the appeals are allowed in part. The judgment and award dated 19.12.2012 passed by the Motor Accident Claims Tribunal was modified. The claimant was directed to be entitled to compensation of Rs.9,08,000/- (Rupees nine lakh eight thousand only) as against Rs.9,70,000/- (Rupees nine lakh seventy thousand only) with interest at the rate of 6% per annum from the date of filing of the claim petition till the date of deposit.;