SARIKA GUPTA Vs. NEW INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) Heard learned counsel for the appellants; Shri Nagendra Kumar Srivastava, learned counsel for the respondents; and perused the record.

(2.) This appeal, at the behest of the claimants, challenges the judgment and order dtd. 28/1/2008 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.3, Mathura (hereinafter referred to as 'Tribunal') in Motor Accident Claim Petition No.437 of 2005 awarding a sum of Rs.3,67,000.00 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.