KARAM SINGH Vs. KANGRA EXSERVICEMAN TPT

JUDGEMENT

(1.) Subject matter of this appeal is award, dated 21st November, 2011, made by the Motor Accident Claims Tribunal II, Mandi, District Mandi, H.P. (for short "the Tribunal") in Claim Petition No. 38 of 2004, titled as Sh. Karam Singh v. M/S The Kangra Ex-Serviceman TPT and others, whereby compensation to the tune of Rs. 40,290/- with interest @ 7.5% 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 driver, owner-insured and the insurer 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 called in question the impugned award, by the medium of the instant appeal, on the ground of adequacy of compensation.