NATIONAL INSURANCE CO Vs. AJAY KUMAR AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 20.5.2011, made by the Motor Accident Claims Tribunal, Fast Track Court, Chamba, H.P. in MAC Petition No.12/2010, titled Shri Ajay Kumar and others versus National Insurance Co. Ltd and others, for short "the Tribunal", whereby the compensation to the tune of Rs.37,12,964/- alongwith interest @ 7.5% per annum, came to be awarded in favour of the claimants and insurer was saddled with the liability, hereinafter referred to as "the impugned award", for short.

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

(3.) The insurer/appellant has questioned the impugned award on the ground of adequacy of the compensation, on the grounds taken in the memo of appeal.