KRISHNA Vs. SUPER ROAD LINES

JUDGEMENT

(1.) Heard Sri A.K. Saxena, learned counsel for the appellant, Sri Sudhanshu Behari Lal Gour, learned counsel for the respondent and perused the judgment and order impugned.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 5/9/2003 passed by the Motor Accident Claims Tribunal/Additional District and Sessions Judge, Etawah (hereinafter referred to as 'Tribunal') in M.A.C. No.427 of 2001 awarding a sum of Rs.1,59,500.00 as compensation with interest at the rate of 6% from 5/9/2003 namely the date on which the respondent- National Insurance Co. Ltd. was made party.

(3.) The accident is not in dispute. The issue of negligence decided by the Tribunal is also not in dispute. The only issue to be decided is the quantum of compensation awarded.