- (1.) Heard learned counsel for the parties and perused the judgment and order impugned.
(2.) This appeal, at the behest of the United India Insurance Co. Ltd., challenges the judgment and award dated 18.10.1993 passed by Motor Accident Claims Tribunal/Special Judge (E.C. Act), Mainpuri (hereinafter referred to as 'Tribunal') awarding sum of Rs.80,000/- with interest at the rate of 12% as compensation.
(3.) According to the appellant, the accident is not in dispute, the involvement of the vehicle is not in dispute. The disputes have been raised by way of raising following grounds urged in the memo of appeal: "I-Because the Tribunal has given a perverse finding that the deceased was knock down by the offending tractor due to the rash and negligent driving. II-Because the driver of the offending vehicle was not having a valid license at the time of accident and thus the offending tractor was driven against the terms and conditions of the policy. III-Because the amount of compensation is too excessive." ;