KISHORI LAL Vs. TULSI RAM AND OTHERS

JUDGEMENT

(1.) Subject Matter Of This Appeal Is Award, Dated 1St January, 2014, made by the Motor Accident Claims Tribunal (III), Mandi, H.P. (for short "the Tribunal") in Claim Petition No. 29/2011, titled as Kishori Lal versus Tulsi Ram and others, whereby compensation to the tune of Rs. 9,49,000/ with interest @ 7.5% per annum from the date of filing of the petition till its realization came to be awarded in favour of the claimantinjured and the insurer was saddled with liability (for short "the impugned award").

(2.) The respondents in the claim petition, i.e. the insurer, ownerinsured and driver of the offending vehicle, have not questioned the impugned award on any count, thus, has attained finality so far it relates to them.

(3.) The Claimantinjured Has Questioned The Impugned award only on the ground of adequacy of compensation.