HOTI LAL Vs. LAKHPAT SINGH

JUDGEMENT

(1.) Heard Sri Madhav Jain, learned counsel for the appellant and Sri Subhash Chandra Srivastava, learned counsel for the Insurance Company.

(2.) This appeal, at the behest of the claimants, challenges the judgment and order dtd. 29/4/1997 passed by M.A.C.T/XVth-Additional District Judge, Agra (hereinafter referred to as "Tribunal") in M.A.C.P. No. 185 of 1987 awarding a sum of Rs.98,000.00 as compensation with interest at therate of 10%.

(3.) The deceased is survived by his father, wife, son and daughter. Deceased being 25 years of age is not in dispute. He was a labourer doing labour work is not in dispute. The accident is not in dispute. The issue of negligence decided by the Tribunal is not in dispute. The respondent-Insurance Company has not challenged the liability imposed on them. The only issue to be decided is, the quantum of compensation awarded.