ANAMIKA BHARDWAJ Vs. ASHOK GULATI

JUDGEMENT

(1.) Heard Sri Hitesh Pachori, learned counsel for the appellants, Sri Anuj Srivastava, learned counsel for the respondent and perused the record.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 17/7/2010 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.11, Agra (hereinafter referred to as 'Tribunal') in Claim Petition No. 260 of 2007 awarding a sum of Rs.4,52,000.00 to the claimants as compensation for the death of their sole bread winner with interest at the rate of 6%.

(3.) The accident is not in dispute. The Insurance Company has not challenged the liability imposed on them. The only issue to be decided is the quantum of compensation awarded.