SOMWATI Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Sri R.K. Porwal, learned counsel for the appellants, Sri P.K. Sinha, learned counsel for respondent-insurance company and perused the judgment and order impugned.

(2.) This appeal, at the behest of the claimant, challenges the judgment and award dtd. 14/10/1999 passed by the Motor Accident Claims Tribunal/VIIth Additional District Judge, Etawah (hereinafter referred to as 'Tribunal') in M.A.C.P No.121 of 1997 awarding a sum of Rs.3,29,500.00 as compensation with interest at the rate of 12%.

(3.) The accident is not in dispute. The issue of negligence decided by the Tribunal is also not in dispute. The issue to be decided is the quantum of compensation awarded and oral objection to finding of fact as far as licence is concerned and compensation is concerned.