GURDIAL SINGH Vs. HOSHIAR SINGH

JUDGEMENT

(1.) Appellant-claimant-injured has questioned the award, dated 27th February, 2007, made by the Motor Accident Claims Tribunal, Una, H.P. (for short "the Tribunal"), in MAC Petition No. 45 of 2004, titled as Gurdial Singh versus Hoshiar Singh, whereby compensation to the tune of Rs. 54,200/- with 7.5% per annum from the date of the petition till realization of the amount came to be awarded in his favour (for short "the impugned award").

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

(3.) The appellant-claimant-injured has questioned the impugned award on the ground of adequacy of compensation.