(1.) Heard Mr. K.K. Bhatta, learned counsel for the appellant. Also heard Mr. A.K. Gupta, learned counsel for the respondents.
(2.) This appeal, under Sec. 173(1) of the M.V. Act, is directed against the judgment and award dtd. 15/5/2014 and review order dtd. 9/7/2014, passed by the learned Member, Motor Accident Claims Tribunal, Sonitpur, in MAC Case No. 140/2009.
(3.) It is to be noted here that vide impugned judgment and award dtd. 15/5/2014, the learned Member, Motor Accident Claims Tribunal, Sonitpur ('Tribunal', for short) had directed the appellant herein to pay a sum of Rs.8,96,164.00, to the claimant/respondent No. 1 herein, being the compensation with interest @ 7.5% per annum from the date of filing of the claim petition till payment to the claimant, and vide impugned review order dtd. 9/7/2014, the learned Tribunal had awarded a sum of Rs.9,23,738.00, by modifying the earlier award.
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