Mansoor Ahmad Mir, C.J. - (1.) Subject matter of this appeal is the award, dated 12th November, 2010, passed by the Motor Accident Claims Tribunal, Bilaspur, H.P., (for short, the Tribunal), whereby compensation to the tune of Rs.13,75,000/- with interest at the rate of 7.5% per annum, from the date of filing of the claim petition till deposit, came to be awarded in favour of the claimants and the insurer was saddled with the liability, (for short the "impugned award").
(2.) The insurer, the owner/insured and the driver have not questioned the impugned award on any count, thus, the same has attained finality so far as it relates to them.
(3.) Feeling aggrieved, the claimants have questioned the impugned award on the ground of adequacy. Thus, the only question to be determined in this appeal is Whether the amount of compensation awarded by the Tribunal is adequate or otherwise?;