KAMINI SINGH Vs. NEW INDIA ASSURANCE CO.

JUDGEMENT

(1.) Heard Sri Mohd. Nausad Siddiqui, learned counsel for the appellants and Sri Aditya Singh Parihar, learned counsel for the respondent and perused the judgment and order impugned. None appears for owner.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 18/9/2004 passed by the Motor Accident Claims Tribunal/ District Judge, Bareilly (hereinafter referred to as 'Tribunal') in M.A.C.P No.375 of 2001 awarding a sum of Rs.6,20,800.00 as compensation with interest at the rate of 6%.

(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.