(1.) Subject matter of this appeal is award, dated 27th December, 2011, made by the Motor Accident Claims Tribunal II, Solan, District Solan, Himachal Pradesh (for short "the Tribunal") in M.A.C.T. Petition No. 36S/ 2 of 2009, titled as Mahesh v. Prince and others, whereby compensation to the tune of L 2,98,805/with interest @ 9% per annum from the date of filing of the petition till its realization came to be awarded in favour of the claimant-injured and the insurer was saddled with liability (for short "the impugned award").
(2.) The respondents in the claim petition, i.e. the insurer, owner-insured and driver of the offending vehicle, have not questioned the impugned award on any count, thus, has attained finality so far it relates to them.
(3.) The claimant-injured has questioned the impugned award only on the ground of adequacy of compensation.
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