SEWAK RAM Vs. DESH RAJ

JUDGEMENT

(1.) Respondent No. 2, despite service and despite having given power of attorney on the file is neither present nor there is any representation on its behalf, hence ex parte proceedings are drawn against him.

(2.) The challenge in this appeal is to the award dated 31.8.2010, passed by the Motor Accident Claims Tribunal Shimla, H.P, for short The Tribunal in MAC Petition No. 1-S/2 of 2009 titled Sh. Sewak Ram vs. Shri Desh Raj and another, on the ground of adequacy of compensation, hereinafter referred to as the impugned award , for short.

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