VINOD AND OTHERS Vs. CHAMPA THAKUR AND OTHERS

JUDGEMENT

(1.) Challenge in this appeal is to the award, dated 8th December, 2008, made by the Motor Accident Claims Tribunal (I), Kangra at Dharamshala, (hereinafter referred to as 'the Tribunal') in MAC Petition No. 15-N/II-2007, titled Vinod Kumar and others v. Smt. Champa Thakur and others whereby compensation to the tune of Rs. 3,16,800/- with interest @ 9% per annum from the date of the award till its realization, came to be awarded in favour of the claimants-appellants, herein and the insurer-respondent No. 3 herein, was saddled with liability (for short, the "impugned award").

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

(3.) The only question to be determined in this appeal is-whether the compensation amount is inadequate or otherwise? The answer is in the affirmative for the following reasons.