(1.) THIS appeal is directed against the judgment and award, dated 30th April, 2007, made by the Motor Accident Claims Tribunal, Kullu, H.P. (for short "the Tribunal") in Cl. Pet. No. 43/06, titled as Smt. Saroj versus Ramveer and others, whereby claim petition came to be granted and compensation to the tune of Rs. 38,000/ - with interest @ 7% per annum from the date of the petition till its realization came to be awarded in favour of the claimant -injured (for short "the impugned award").
(2.) THE owner -insured, the insurer and the driver 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 only on the ground of adequacy of compensation.