SUMAN SINGH Vs. MAHAVEER TARACHAND BAFANA

JUDGEMENT

(1.) Heard Sri Vishnu Kumar Singh, learned counsel for the appellants, Sri Brijesh Chandra Naik, learned counsel for the respondents and perused the record.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 29/1/2007 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 1, Varanasi (hereinafter referred to as 'Tribunal') in M.A.C.P No. 306 of 1999 (Suman Singh and others vs. Mahaveer Tarachand Bafana and others) awarding a sum of Rs.6,86,000.00 as compensation with interest at the rate of 6% per annum.

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