(1.) THE claimants have thrown challenge to the judgment and award dated 23.3.2012, made by the Motor Accident Claims Tribunal -II, Shimla in M.A.C. No. 04 -S/2 of 2011, titled Smt. Anubha Sood and others versus Sh. Krishan Chand and others, whereby compensation to the tune of Rs.7,72,000/ - with interest @ 9% per annum came to be awarded in favour of the claimants/appellants herein and against the respondents and insurer came to be saddled with the liability, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.
(2.) THE insurer, driver and owner have not questioned the impugned award on any ground, thus it has attained finality so far it relates to them. The claimants/appellants have questioned the impugned award only on the ground of adequacy of compensation on the grounds taken in the memo of appeal read with the averments contained in the claim petition and evidence led before the Tribunal.
(3.) THUS , the only question to be determined in this appeal is whether the compensation awarded is adequate or otherwise?
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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