LAWS(ALL)-2021-9-45

VIMLA SHARMA Vs. KRISHNA KUMAR

Decided On September 29, 2021
VIMLA SHARMA Appellant
V/S
KRISHNA KUMAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the judgment and order impugned.

(2.) By way of this appeal, the claimants have challenged the judgment and order dated 26.11.2016 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.7, Aligarh (hereinafter referred to as 'Tribunal') in M.A.C.P. No. 02 of 2015 awarding sum of Rs.10,00,000/- as compensation to the claimants with interest at the rate of 7%.

(3.) The accident is not in dispute. The Insurance Company has not challenged the liability imposed on them. Hence, the only issue to be decided is, the quantum of compensation awarded. The details of facts except for deciding compensation are not narrated.