SECRETARY (HOME) Vs. SHANTI DEVI

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award, dated 13.03.2008, made by the Motor Accident Claims Tribunal, Kinnaur at Rampur Bushahr (for short "the Tribunal") in M.A.C. Petition No. 66 of 2006, titled as Smt. Shanti Devi and others versus Secretary Home and others, whereby compensation to the tune of Rs. 9,79,000/ - with interest @ 9% per annum from the date of the petition till its realization came to be awarded in favour of the claimants (for short "the impugned award").

(2.) THE claimants have not questioned the impugned award on any ground, thus, has attained finality so far it relates to them.

(3.) APPELLANTS -respondents in the claim petition have questioned the impugned award, by the medium of this appeal, on the ground that the amount awarded is excessive.