ARJUN Vs. HARNAM SINGH AND ANOTHER

JUDGEMENT

(1.) Challenge in this appeal is to judgment and award, dated 14th December, 2009, made by the Motor Accident Claims Tribunal, Fast Track Court, Shimla, Himachal Pradesh (for short "the Tribunal") in M.A.C. No. 9S/2 of 2008, titled as Sh. Arjun versus Sh. Harnam Singh and another, whereby compensation to the tune of Rs. 2,82,920/ with interest @ 9% per annum from the date of filing of the claim petition till its realization came to be awarded in favour of the claimantinjured and against the respondents (for short "the impugned award").

(2.) The insurer and the drivercumowner/insured 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 claimantinjured has questioned the impugned award on the ground of adequacy of compensation.