SAVITRI DEVI Vs. NATIONAL INSURANCE COMPANY & ANOTHER

JUDGEMENT

(1.) Subject matter of this appeal is the award dated 29th July, 2009, passed by the Motor Accident Claims Tribunal, Mandi, (hereinafter referred to as 'the Tribunal'), in Claim Petition No. 55 of 2006, whereby compensation to the tune of Rs. 45,221/ - with interest @ 7.5% per annum from the date of filing of the claim petition till its realization, came to be awarded in favour of the claimant -appellant and the insurer -respondent No. 1 herein, was saddled with liability, (hereinafter referred to as 'the impugned award').

(2.) The owner -cum -driver and the insurer 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.