RADHIKA DEVI Vs. RAJENDRA PRASAD DARUKA

JUDGEMENT

(1.) Heard Shri Amit Kumar Sinha, learned counsel for the appellants; Shri Santosh Kumar Singh, learned counsel for the respondents; and perused the record.

(2.) This appeal, at the behest of the claimants, challenges the judgment dtd. 27/3/2009 passed by Motor Accident Claims Tribunal/Additional District Judge/Additional District Judge, Court No.12, Allahabad (hereinafter referred to as 'Tribunal') in Motor Accident Claim Petition No.473 of 2004 awarding a sum of Rs.19,11,760.00 with interest at the rate of 6% as compensation.

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