KAMINI SINGH Vs. RAJ KUMAR PANDEY

JUDGEMENT

(1.) Heard Sri Ashok Kumar Singh, learned counsel for the appellant, Sri Ajay Singh, learned counsel for the respondent-Insurance Company and Sri Shashi Kant Rai, learned counsel for owner and driver of the offending vehicle.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 30/1/2017 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.1, Gorakhpur (hereinafter referred to as 'Tribunal') in Claim Petition No. 626 of 2013 awarding a sum of Rs.27,12,928.00 as compensation with interest at the rate of 7% per annum.

(3.) The accident is not in dispute. The issue of negligence decided by the Tribunal is also not in dispute. The Tribunal has held that it is proved that vehicle was insured and there was no breach of policy and Insurance Company has accepted the findings as far as their liability is concerned. The only issue to be decided is the quantum of compensation awarded.