DINESH BABU Vs. KANDLA TRANSPORT CO.

JUDGEMENT

(1.) Heard Sri B.R.Singh, learned counsel for the appellant and Mr A.A. Khan, learned counsel for respondents.

(2.) This appeal, at the behest of the claimant, challenges the judgment and order dtd. 18/11/1995 passed by M.A.C.T/4th-Additional District Judge, Mainpuri (hereinafter referred to as "Tribunal") in M.A.C.P. No. 60 of 1993 awarding a sum of Rs.57,000.00 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 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.