S. MUKHOPADHYAY Vs. NARESH KUMAR

JUDGEMENT

(1.) Heard Sri Sharve Singh and Sri A.L. Jaiswal, learned counsel for the appellant and Sri Arvind Kumar, learned counsel assisted by Sri Komal Mehrotra, learned counsel for the Insurance Company and perused the judgment and order impugned.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 28/8/2002 passed by Motor Accident Claims Tribunal/IV Additional District Judge, Ghaziabad (hereinafter referred to as 'Tribunal') in C.P.No.430 of 2000 awarding a sum of Rs.21,70,000.00 with interest at the rate of 10% as compensation.

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