TARA DEVI AND ORS. Vs. H.R.T.C. AND ORS.

JUDGEMENT

(1.) At the very outset, the learned counsel for the appellant stated at the Bar that respondent No. 3 Bhagat Ram has died. She prayed that name of respondent No. 3 may be ordered to be deleted from the array of the respondents since his legal representatives are already on record. Her statement is taken on record. The name of respondent No. 3 is ordered to be deleted from the array of the respondents on the oral request of the learned counsel for the appellant.

(2.) Subject matter of this appeal is the judgment and award dated 24.3.2008, passed by the Motor Accident Claims Tribunal, II Solan, H.P. in MAC Petition No. 1-S/2 of 2007, whereby compensation to the tune of Rs.6,44,000/- alongwith 9% interest per annum came to be awarded in favour of the claimants and against the respondents and the insurer was saddled with the liability, for short "the impugned award".

(3.) The claimants have disputed the adequacy of compensation, on the grounds taken in the memo of appeal.