TRIPTA DEVI Vs. GENERAL MANAGER, HRTC AND OTHERS

JUDGEMENT

(1.) There is no representation on behalf of respondents No. 3 and 4. Hence, they are set exparte.

(2.) Challenge in this appeal is to the judgment and award, dated 1st September, 2009, made by the Motor Accident Claims Tribunal, Una, Himachal Pradesh (for short "the Tribunal") in M.A.C. Petition No. 12 of 2006, titled as Smt. Tripta Devi versus General Manager H.R.T.C. Shimla and others, whereby compensation to the tune of Rs. 65,000/ with interest @ 8% per annum from the date of institution of the claim petition till its realization came to be awarded in favour of the claimant (for short "the impugned award").

(3.) This appeal is on the Board of this Court for the last more than seven years.