MEERA DEVI Vs. SH. J.D. VERMA

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 15.12.2009d, made by the Motor Accident Claims Tribunal, Fast Track Court Solan, H.P. in Case No. 40 FTC/2 of 2007, titled Smt. Meera Devi and others v. Sh. J.D. Verma and another, for short "the Tribunal", whereby compensation to the tune of Rs. 1,54,500/- along with interest @ 6% per annum was awarded in favour of the claimants, hereinafter referred to as "the impugned award", for short.

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

(3.) The appellant has questioned the impugned award on the ground of adequacy of compensation.