DEVENDRA SINGH Vs. UNITED INDIA INSURANCE COMPANY

JUDGEMENT

(1.) Heard Sri Amit Kumar Sinha, learned counsel for the appellant. Though served, none present for the respondents/owner for Insurance Company for 18 years.

(2.) This appeal, at the behest of the claimant, challenges the judgment and order/award dtd. 29/8/1995 passed by M.A.C.T/IIIrd-Additional District Judge, Mainpuri (hereinafter referred to as "Tribunal") in M.A.C.P. No. 188 of 1994 awarding a sum of Rs.34,100.00 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.