KEHAR SINGH Vs. SH SHAMSHER SINGH AND OTHERS

JUDGEMENT

(1.) Subject matter of this appeal is award, dated 26th November, 2009, made by the Motor Accident Claims Tribunal (II), Mandi, H.P. (for short "the Tribunal") in Claim Petition No. 49 of 2002, titled as Kehar Singh versus Shri Shamsher Singh and others, whereby compensation to the tune of Rs. 73,240/ with interest @ 7½% per annum came to be awarded in favour of the claimantinjured and against the insurer (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.