KRISHANA DEVI Vs. MOHAN LAL

JUDGEMENT

(1.) The claimant is the appellant, who aggrieved by the inadequacy of the award as passed by the learned Motor Accident Claims TribunalII, Mandi, has filed the instant appeal for enhancement of compensation.

(2.) The claimant filed a claim petition under Section 166 of the Motor Vehicles Act seeking compensation to the tune of Rs. 20 lac on account of death of her son, Tek Singh, in a motor vehicular accident, which took place on 2.9.2010.

(3.) Since the findings regarding accident, cause thereof and liability to pay compensation amount have attained finality, the Court need not to go into these questions and only require to concentrate on quantum of compensation amount.