- (1.) This Civil 1st Miscellaneous Appeal is directed against the judgment and award dated 9-5-2003 passed by the Motor Accidents Claims Tribunal, Doda, in File No. 303/claim, titled as, Sumitra Devi v. Oriental Insurance Company, whereby an award of L 3,11,000/- along with 9% interest came to be awarded in favour of appellantsclaimants and against the insurer- insurance company from the date of filing of the claim petition till its realization (for short, impugned award), on the grounds taken in the memo of appeals.
(2.) The only controversy involved in this appeal is about the adequacy of compensation.
(3.) Mr. Chouhan has frankly conceded that the insurer has not questioned the impugned award on any count.;