PRAKASH CHANDRA SWAIN Vs. BIKASH GADANAIK

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) This appeal by claimants would call in question the order passed by the High Court, whereby the High Court has reduced the compensation awarded by the Motor Accident Claims Tribunals to the tune of Rs.82,39,000.00 with 7% interest per annum to Rs.75,00,000.00 with 6% interest per annum.