UNITED INDIA INSURANCE COMPANY LTD. Vs. JAI KRISHAN

JUDGEMENT

(1.) The insurer-appellant has questioned the judgment and award dated 2.3.2007, passed by the Motor Accident Claims Tribunal, Mandi, H.P., for short

(2.) The insured, driver, owner and claimant have not questioned the impugned award on any grounds, thus it has attained finality so far it relates to them.

(3.) The insurer-appellant has questioned the impugned award only on the ground of adequacy of compensation. No other ground is urged.