HAMID MOHD Vs. RISHI PAL

JUDGEMENT

(1.) THIS appeal is directed against the award dated 10th September, 2009, passed by the Motor Accident Claims Tribunal, Mandi (for short, "the Tribunal") in Claim Petition No. 23 of 1999, titled Sh. Hamid Mohd. vs. Rishi Pal & others, whereby a sum of Rs. 9,90,000/ - alongwith interest at the rate of 9% per annum came to be awarded as compensation in favour of the claimant and against the insurer (for short the "impugned award").

(2.) THE claimants have questioned the impugned award only on the ground of adequacy of compensation.

(3.) DESPITE service, there is no representation on behalf of respondents No. 1 and 2 are set ex -parte.