DARESHWATI Vs. MEERUT CITY TRANSPORT SERVICES LTD

JUDGEMENT

(1.) Heard Sri Pranshu Gupta, learned counsel for the appellants, Sri S.K. Mishra, learned counsel for the respondent and perused the judgment and order impugned.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 22/1/2021 passed by Motor Accident Claims Tribunal, Meerut (hereinafter referred to as 'Tribunal') in M.A.C.No.65 of 2018 awarding a sum of Rs.7,66,134.00 with interest at the rate of 7% as compensation. 3. Despite

(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.