SUREKHA DEVI Vs. MANGAL SINGH AND ORS.

JUDGEMENT

(1.) Appellant -claimant -injured has questioned the judgment and award, dated 08.12.2010, made by the Motor Accident Claims Tribunal, Shimla (for short "the Tribunal") in M.A.C. Petition No. 15 -S/2 of 2008, titled as Surekha Devi versus Mangal Singh and another, whereby compensation to the tune of Rs. 3,40,000/ - with interest @ 8% per annum from the date of the claim petition till its final realization came to be awarded in favour of the claimant -injured and against the respondents (for short "the impugned award").

(2.) The driver and owner -insured, i.e. Himachal Road Transport Corporation (for short "HRTC") have not questioned the impugned award on any count, thus, has attained finality so far it relates to them.

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