NARENDER KUMAR Vs. JAGDISH CHAND AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the award, dated 17th May, 2010, passed by the Motor Accident Claims Tribunal-I, Solan, H.P., (for short, the Tribunal), in Claim Petition No.3-S/2 of 2009, titled Narender Kumar vs. Jagdish Chand and others, whereby the claim petition was allowed and compensation to the tune of Rs.59,000/-, with interest at the rate of 7.5% per annum from the date of filing of the petition till deposit, came to be awarded in favour of the claimant and the insurer was saddled with the liability, (for short, the impugned award).

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

(3.) Feeling aggrieved, the claimant has questioned the impugned award on the ground that the amount of compensation awarded by the Tribunal is on the lower side.