DIVISIONAL ENGINEER TELECOM PROJECT (BSNL) Vs. CHET RAM

JUDGEMENT

(1.) This appeal is directed against the award, dated 20th February, 2008, passed by the Motor Accident Claims Tribunal, Mandi, H.P. (hereinafter referred to as "the Tribunal") in MAC Petition No. 54 of 2004, whereby compensation to the tune of Rs. 1,91,000/- with interest at the rate of 7.5% per annum from the date of filing of the claim petition till its realization, was awarded in favour of the claimant-respondent No. 1, herein and against the respondents-appellants, herein (for short, the "impugned award"), on the grounds taken in the memo of appeal.

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

(3.) The Department has questioned the impugned award on the grounds that it is not liable to satisfy the award and the award amount is not just and appropriate.