SARWAN SINGH Vs. DHARAM CHAND AND OTHERS

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and award dated 27.12.2012, made by the Motor Accidents Claims Tribunal, Bilaspur in MAC No. 14 of 2009, titled Sarwan Singh versus Shri Dharam Chand and others, whereby compensation to the tune of Rs. 4,05,000/-, came to be awarded in favour of the claimant, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

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

(3.) The insurer/owner-insured and driver have not questioned the impugned award on any ground thus, the impugned award, except so far as it relates to adequacy of compensation, attained finality against them.