As per case facts the appeals arose from a judgment by the High Court questioning an award from the Motor Accidents Claims Tribunal A claim petition was filed by the ... sons of a deceased woman who died in a motor vehicle accident seeking compensation and interest The High Court had increased the compensation and the insurance company appealed The question arose regarding the correct compensation amount and the potential deduction of financial assistance received under other rules Finally the Supreme Court allowed a reduction in the compensation amount if financial assistance under the Rules was granted requiring an affidavit from the claimants that they had not received or would not claim such assistance