ABDUL GANI Vs. NAVEEN GUPTA AND ANOTHER.

JUDGEMENT

(1.) This Civil 1st Miscellaneous Appeal is directed against the judgment and award dated 20.04.2004 passed by the Motor Accidents Claims Tribunal, Doda, in File No. 5/Claim, titled as, Abdul Gani v. Naveen Gupta & anr., whereby an amount of Rs. 3,09,900/- along with interest @ 9% from the date of filing of the claim petition till its realization came to be awarded in favour of claimants including the appellant and against the Insurance Company, respondent no. 2 herein (for short, impugned award), on the grounds taken in the memo of appeal.

(2.) The dispute in this appeal relates to adequacy of compensation only.

(3.) Insurance Company as well as owner of the offending vehicle has not questioned the impugned award on any count, therefore, the same has attained finality in so far as it relates to them.