Kaushal Jayendra Thaker, J. - (1.) Heard Sri Y.S. Bohra, learned counsel for appellant-claimants and Sri Brijesh Chandra Naik, Advocate for respondent- insurance company. None for the owner. The parties are referred to as claimants and respondents hereinafter.
(2.) This appeal, at the behest of claimants, challenges the judgment and award dated 22.05.2001 passed by Motor Accident Claims Tribunal/VIth Additional District Judge, Meerut (hereinafter referred to as 'Tribunal') in M.A.C.P. No. 349 of 1999 awarding a sum of Rs.7,15,300/- with interest at the rate of 9%.
(3.) The accident is not in dispute. The issue of negligence is decided in favour of the appellant herein. The Insurance Company has not challenged the liability imposed on them by the Tribunal. The only issue to be decided is the quantum.;