SHASHI YADAV Vs. MEWA LAL

JUDGEMENT

(1.) .Heard Sri Amit Kumar Sinha, learned counsel for the appellant and Sri G.K. Srivastava, learned counsel for respondent.

(2.) This appeal, at the behest of the claimants, challenges the judgment and order dtd. 15/12/2019 passed by Motor Accident Claims Tribunal Additional District Judge- XVI, Allahabad (hereinafter referred to as 'Tribunal') in M.A.C.P. No.450 of 2005 awarding a sum of Rs.4,87,000.00 with interest at the rate of 67% 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.