SUNITA PANDEY Vs. BAL KISHUN

JUDGEMENT

(1.) Heard Shri Ramesh Chandra Pathak, learned counsel for the appellants; Shri Pradeep Kumar Sinha, learned counsel for the respondents; and perused the record.

(2.) This appeal, at the behest of the claimants, challenges the judgment dtd. 7/9/2017 passed by Motor Accident Claims Tribunal/Special Judge (E.C. Act), Basti (hereinafter referred to as 'Tribunal') in Motor Accident Claim Petition No.85 of 2016 awarding a sum of Rs.8,94,700.00 with interest at the rate of 7% 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.