SH. SUMIT ATTRI Vs. SHRI RAMAN VISWAS

JUDGEMENT

(1.) Subject matter of this appeal is the award dated 11th Jan., 2010, passed by the Motor Accident Claims Tribunal (2) Kangra at Dharamshala (hereinafter referred to as 'the Tribunal'), in M.A.C.P No. 74-K/2005, whereby compensation to the tune of Rs. 1,50,000.00 with interest @ 7% per annum from the date of filing of the claim petition, came to be awarded in favour of the claimant appellant and against the respondents, (hereinafter referred to as 'the impugned award').

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

(3.) The claimant has questioned the impugned award on the ground of adequacy of compensation. Thus, the only question to be determined in this appeal is-whether the compensation amount awarded is inadequate? The answer is in the affirmative for the following reasons.