MANI DEVI Vs. BALDEV AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award, dated 05.09.2008, made by the Motor Accident Claims Tribunal, Fast Track Court, Shimla, Himachal Pradesh (for short "the Tribunal") in M.A.C. No. 165 -S/2 of 2005, titled as Smt. Mani Devi versus Sh. Baldev and another, whereby compensation to the tune of Rs. 3,06,800/ - with interest @ 9% per annum from the date of the claim petition till its realization was awarded in favour of the claimant -injured, against the respondent and the insurer came to be saddled with liability (for short "the impugned award").

(2.) THE owner -cum -driver and the insurer of the offending vehicle have not questioned the impugned award on any count, thus, has attained finality so far it relates to them.

(3.) THUS , the only question to be determined in this appeal is - whether the amount awarded is inadequate?