SMT. CHAMPA Vs. SH. VINOD KUMAR SHARMA

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 21.11.2008, made by the Motor Accident Claims Tribunal -I Solan, District Solan, H.P. in Petition No. 6 -S/2 of 2007, titled Smt. Champa and others versus Shri Vinod Kumar Sharma and others, for short "the Tribunal", whereby compensation to the tune of Rs.3,66,000/ - alongwith interest @ 7.5% per annum was awarded in favour of the claimants, 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 claimants have questioned the impugned award on the ground that the Tribunal has fallen in an error in assessing the compensation. The learned counsel for the appellants argued that the age of the deceased was 24 years at the time of the accident, which is duly pleaded in the claim petition and is duly supported by the documents, i.e., postmortem report on the file, but without any basis, ou the Tribunal has recorded the age of deceased as 30 years in para 15 of the impugned award.