MUKESH KUMAR SAHU Vs. MUNNALAL

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act filed by the owner of the offending vehicle being aggrieved by the award dtd. 1/12/2004 passed by Motor Accident Claims Tribunal (hereinafter referred as "Claims Tribunal), District- Datia in Claim Case No.11/2003 on account of exonerating Insurance Company from its liability.

(2.) The date of accident and negligence are not in dispute, however, the findings recorded by the Claims Tribunal in this regard is not in question.

(3.) As per the findings of the Tribunal in the case of injuries sustained by Munnal Lal due to motor accident, Claims Tribunal has awarded compensation to the tune of Rs.29,500.00 in favour of claimant with interest from the date of filing of claim application till its realization.