KAMLESH Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) Heard Sri Y.S. Bohra, learned counsel for the appellant, Sri Anubhav Sinha, learned counsel for respondent - insurance company and perused the judgment and order impugned. None appears for owner.

(2.) This appeal, at the behest of the claimant, challenges the judgment and award dtd. 11/5/1994 passed by the Motor Accident Claims Tribunal/Additional District Judge, Bulandshahr (hereinafter referred to as 'Tribunal') in M.A.C.P No.29 of 1984 awarding a sum of Rs.85,000.00 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 also not in dispute. The only issue to be decided is the quantum of compensation awarded.