CHANDRABHAN Vs. NARESH KUMAR AND ORS.

JUDGEMENT

(1.) Heard Sri Bibhuti Narayan Singh, learned counsel for the appellant, Sri Vijay Prakash Mishra, learned counsel for respondent no.3- Sriram General Insurance Company Ltd. and Sri Ram Singh Yadav, learned counsel for the respondent no.1-Owner.

(2.) This appeal, at the behest of the injured-claimant challenges the judgment and decree dated 11.12.2018 passed by Motor Accident Claims Tribunal Bulandshahar (hereinafter referred to as 'Tribunal') in Claim Petition No. 389 of 2017 awarding a sum of Rs.4,48,218/- as compensation with interest at the rate of 6%.

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