Kaushal Jayendra Thaker, J. - (1.) Heard Sri Ram Singh, learned counsel for the appellant and Sri Bhawesh Rai, learned counsel for the respondent.
(2.) By way of this appeal, the original claimant has felt aggrieved as M.A.C.T./4th A.D.J. Aligarh granted a sum of Rs. 1,93,000/- with 10% rate of interest from 6.8.1996 till the amount was deposited and if the amount was not deposited within 60 days then rate of interest will be 15%, this has aggrieved the appellant who is claimant.
(3.) It is a admitted matter of fact that there was amputation of right leg of the appellant which is a matter of fact and which brought about 75% disability of body as a whole.;