SUNITA AND OTHERS Vs. VINAY NANDA AND OTHERS

JUDGEMENT

(1.) By the medium of this appeal, the claimants have questioned the judgment and award dated 17.10.2008, made by the Motor Accident Claims Tribunal Shimla, in MAC Petition No. 47-S/2 of 2007, titled Smt. Sunita and others Vs. Sh. Vinay Nanda and others, for short "the Tribunal", whereby compensation to the tune of Rs.9,50,000.00 came to be awarded in favour of the claimants and insurer was saddled with the liability, hereinafter referred to as "the impugned award", for short.

(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 of adequacy of compensation. Thus, the only question to be determined in this appeal is whether the amount awarded is meager or otherwise.