TARA KAUNDAL Vs. KRISHAN KUMAR

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment and award dated 28.02.2007, made by the Motor Accident Claims Tribunal -II, Solan in Claim Petition No. 9 -S/2 of 2006, titled Smt. Tara Kaundal and others versus Sh. Krishan Kumar and others, whereby compensation to the tune of Rs.3,98,000/ - with interest @ 7.5 % per annum came to be awarded in favour of the claimants/ appellants herein and insurer came to be saddled with the liability, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

(2.) THE insurer, driver and owner have not questioned the impugned award on any ground, thus it has attained finality so far it relates to them. The claimants/appellants have questioned the impugned award only on the ground of adequacy of compensation. Thus, the only question to be determined in this appeal is whether the compensation awarded is adequate or otherwise.

(3.) IT is necessary to give brief resume of the relevant facts.