RATTNI DEVI Vs. ASHA RANI AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the award, dated 24th Sept. 2008, passed by the Motor Accident Claims Tribunal, Bilaspur, (for short, "the Tribunal"), in MAC Petition No.25 of 2006, titled Anu Kumari and another Vs. Asha Rani and others , whereby compensation to the tune of Rs. 1,06,980.00 and Rs. 1,09,000.00, with interest at the rate of 9% per annum, came to be awarded in favour of claimants No.1 and 2, respectively, being the wife and mother of the deceased, (for short the impugned award).

(2.) The driver, the owner and the insurer have not questioned the impugned award on any ground. Thus, the impugned award has attained finality so far as it relates to them.

(3.) Claimant No.2 i.e. mother of the deceased has preferred the instant appeal on the ground of adequacy of compensation, Claimant No. 1 Anu Kumari (wife), who has been arrayed as proforma respondent in the instant appeal, has chosen not to assail the impugned award.