SHIV PRATAP SINGH Vs. MABOOB AHAMAD

JUDGEMENT

(1.) Heard Sri Devendra Kumar Yadav, learned counsel for the appellant and Sri Ajay Singh, learned counsel for the respondent-Insurance Company.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 12/7/2019 passed by Motor Accident Claims Tribunal/ Additional District Judge, Court No.20, Allahabad (hereinafter referred to as 'Tribunal') in M.A.C.P. No.586 of 2016 awarding a sum of Rs.4,48,000.00 with interest at the rate of 7% as compensation.

(3.) The accident is not in dispute. The issue of negligence decided by the Tribunal is not in dispute. The Insurance Company has not challenged the liability imposed on them. The only issue to be decided is, the quantum of compensation awarded.