INDRAWATI SINGH Vs. SARVESH SONI

JUDGEMENT

(1.) Heard Sri Shiv Narayan Pandey, learned counsel for the appellant and Sri S.K. Mehrotra, learned counsel for the Insurance Company namely, TATA AIG General Insurance Company Ltd.

(2.) This appeal, at the behest of the injured-claimant challenges the award dated 9.4.2019 passed by the Motor Accident Claims Tribunal/Additional District Judge Fast Track Court (New), Chitrakoot (hereinafter referred to as 'Tribunal') in Claim Petition No. 57/70/2018 awarding a sum of Rs.7,14,852/- as compensation with an interest at the rate of 7%.

(3.) The accident is not in dispute. The injured was traveling in a vehicle is also 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 which is to be decided is the quantum of compensation awarded.