SATYA PARKASH SHARMA Vs. VINOD KUMAR

JUDGEMENT

(1.) This appeal is directed against the award and judgment, dated 16th October, 2008, made by the Motor Accident Claims Tribunal, Shimla (for short, "the Tribunal") in M.A.C.C. No.31-S/2 of 2005, titled Sh. Satya Parkash Sharma, and others v. Sh. Vinod Kumar and others, whereby a sum of Rs.2,72,000/- along with interest at the rate of 9% per annum came to be awarded as compensation in favour of the claimants and the owner of the offending vehicle was saddled with the liability (for short the "impugned award").

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

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