PATHIRAM Vs. UNITED INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Heard R.K. Porwal, learned counsel for the appellant and Sri Shashi Kant Srivastava, learned counsel for respondent and perused the judgment and order impugned.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 16/4/1998 passed by Motor Accident Claims Tribunal/IVth Additional District Judge, Etawah (hereinafter referred to as 'Tribunal') in M.A.C.No.402 of 1995 awarding a sum of Rs.98,000.00 with interest at the rate of 12% as compensation.

(3.) The accident is not in dispute. The issue of negligence decided by the Tribunal is not in dispute. The vehicle insured with the respondent - insurance company is not in dispute. The respondent has not challenged the liability imposed on them. The only issue to be decided by this Court is, the quantum of compensation awarded.