ROPESH GUPTA Vs. GULJINDER KAUR & OTHERS

JUDGEMENT

(1.) Both these appeals are outcome of the award dated 9th August, 2011, passed by the Motor Accident Claims Tribunal-I, Solan, District Solan, H.P. for short, 'the Tribunal', in Claim Petition No. 13-S/2 of 2008, titled Shri Ropesh Gupta versus Shri Balwinder Singh & others, whereby the claim petition was allowed and compensation to the tune of Rs. 16,90,000/- with interest at the rate of 7.5% per annum, was granted in favour of the claimant and respondents No. 2 & 3 in the claim petition i.e. appellants in FAO No. 14 of 2012 were saddled with liability, for short 'the impugned award'.

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

(3.) The owner, i.e. appellant in FAO 14 of 2012, has questioned the impugned award on the ground of adequacy of compensation and the other grounds taken in the memo of appeal.