NARBADA DEVI Vs. KAMLA DEVI AND ANOTHER

JUDGEMENT

(1.) This appeal is directed against the award dated 02.01.2007, passed by the Motor Accident Claims Tribunal (Fast Track) Shimla, H.P, for short "The Tribunal" in MAC Petition No. 77-S/2 of 2005/2004 titled Smt. Narbada Devi vs. Smt. Kamla Devi and another, on the ground of adequacy of compensation, hereinafter referred to as "the impugned award", for short.

(2.) The driver, owner and insurer have not questioned the impugned award on any ground, thus, attained finality, so far as it relates to them.

(3.) The claimant has questioned the impugned award on the ground of adequacy of compensation.