RESHA GUPTA Vs. SAYEED AHMAD

JUDGEMENT

(1.) Heard Sri Vidya Kant Shukla, learned counsel for the appellants, Sri Pawan Kumar Singh, learned counsel for the respondent-insurance company and perused the judgment and order impugned.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 20/10/2016 passed by Motor Accident Claims Tribunal/Additional District Judge, Kanpur Nagar (hereinafter referred to as 'Tribunal') in M.A.C.No.61 of 2015 awarding a sum of Rs.24,74,984.00 with interest at the rate of 7% as compensation As the appeal can be decided on settled legal position for calculation and hence record and paper book by consent of all we dispensed, so that both both competing parties can be benefited for the insurance company can save huge interest.

(3.) The accident and involvement of vehicle is not in dispute. The respondent has not challenged the liability imposed on them. The only issue to be decided by this Court is, the quantum of compensation awarded. The age of of the deceased as decided by Tribunal has attained finality.