AMEENA BIBI Vs. SIRIA DEVI

JUDGEMENT

(1.) The claimants are the appellants, who aggrieved by the inadequacy of the award as passed by the learned Motor Accident Claims Tribunal-?II, Solan, have filed the instant appeal for enhancement of compensation.

(2.) The claimants filed a claim petition under Section 166 of the Motor Vehicles Act seeking compensation to the tune Whether the reporters of the local papers may be allowed to see the Judgment? Yes of Rs. 20 lac on account of death of Mamta Khatun, in a motor vehicular accident, which took place on 11.7.2010.

(3.) Since the findings regarding accident, cause thereof and liability to pay compensation amount have attained finality, therefore, this Court need not to go into these questions and only requires to concentrate on quantum of compensation amount.