VIDYA DEVI Vs. SMT. KAMLA GANDHI

JUDGEMENT

(1.) Challenge in this appeal is to the award dated 22nd October, 2008, made by the Motor Accident Claims Tribunal, Bilaspur, H.P. (hereinafter referred to as "the Tribunal") in M.A.C. Petition No. 44 of 2006, titled Vidya Devi and another v. Smt. Kamla Gandhi and others, whereby compensation to the tune of Rs. 2,13,000/- with interest @ 9% per annum from the date of filing of the claim petition till its realization, was awarded in favour of the claimants-appellants herein and against the insurer-respondent No. 3 herein (for short, "the impugned award").

(2.) The insurer, insured-owner and driver have not questioned the impugned award, on any count. Thus, it has attained finality, so far it relates to them.

(3.) The claimants have questioned the impugned award on the ground of adequacy of compensation.