KAMLESHWARI Vs. SHIV MURTI LAL

JUDGEMENT

(1.) Heard learned counsel for the appellant and Sri A.K. Shukla, learned counsel for the respondent. None appears for Insurance company though 30 years have elapsed since sending notice.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 18/12/1991 passed by Motor Accident Claims Tribunal/IX Addl. District Judge, Allahabad (hereinafter referred to as 'Tribunal') in M.A.C.P. No. 174 of 1987 awarding a sum of Rs.30,000.00 with interest at the rate of 12% as compensation. Thirty years have passed by when mother and younger brother lost the sole bread winner.

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