MANOHAR SINGH Vs. PAWAN KUMAR AND ORS.

JUDGEMENT

(1.) Subject matter of this appeal is the judgment and award, dated 31.10.2008, made by the Motor Accident Claims Tribunal, Presiding Officer, Fast Track Court, Mandi, District Mandi, H.P. (for short "the Tribunal") in Claim Petition No. 93/01, 59/2005, titled as Manohar Singh versus Pawan Kumar and others, whereby compensation to the tune of Rs. 3,71,200/ - with interest @ 7.5% per annum from the date of filing of the claim petition came to be awarded in favour of the claimant -injured and the insurers of both the vehicles involved in the accident were saddled with liability in equal shares (for short "the impugned award").

(2.) The respondents in the claim petition, i.e. the owners -insured, the drivers and the insurers of both the offending vehicles have not questioned the impugned award on any count, thus, the same 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.