SMT. SATPAL KAUR Vs. SH. PARKASH CHAND

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 14.1.2009, made by the Motor Accident Claims Tribunal Una, H.P. in MAC Petition No. 23 of 2007, titled Smt. Satpal Kaur versus Shri Parkash Chand and others, for short "the Tribunal", whereby compensation to the tune of Rs.2,70,000/ - alongwith interest @ 7% per annum was awarded in favour of the claimant, hereinafter referred to as "the impugned award", for short. Whether the reporters of Local Papers may be allowed to see the judgment ?.

(2.) Insurer, owner and driver have not questioned the impugned award on any ground, thus it has attained finality so far it relates to them.

(3.) The claimant has questioned the impugned award on the ground that the amount awarded is meager.