Himachal Pradesh High Court
Smt. Maina Devi And Others vs Narender Kumar And Another on 13 March, 2015
Author: Mansoor Ahmad Mir
Bench: Mansoor Ahmad Mir
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
FAO (MVA) No. 242 of 2007
Date of decision: 13th March, 2015.
.
Smt. Maina Devi and others .....Appellants
Versus
Narender Kumar and another ...Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
Whether approved for reporting ?1 No.
For the appellants: Mr. Dibender Ghosh, Advocate.
For the respondents: Nemo for respondent No.1.
Ms. Devyan Sharma, Advocate, for
respondent No.2.
___________________________________________________
Mansoor Ahmad Mir, Chief Justice (Oral)
This appeal is directed against the judgment and award dated 23.03.2007, made by the Motor Accident Claims Tribunal, Solan in MAC Petition No. 26- S/2 of 2006, titled Smt. Maina Devi and others vs. Narender Kumar and another, whereby compensation to the tune of Rs.9,56,000/- came to be awarded in favour of the claimants/ appellants herein, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.
2. The claimants/appellants have only questioned the impugned award on the ground of adequacy of compensation.
3. I have gone through the impugned award and am of the considered view that the impugned award is adequate, cannot be said to be meager in any way. 1 Whether the reporters of Local Papers may be allowed to see the judgment ?. ::: Downloaded on - 15/04/2017 17:45:58 :::HCHP -2-
4. This Court in FAO No. 252 of 2007 titled Bhagwan Datt versus Narender Kumar and another, alongwith connected matters has dismissed the appeals .
and upheld the awards.
5. Having said so, the appeal is dismissed and the impugned award is upheld. Send down the record forthwith.
( Mansoor Ahmad Mir )
March 13, 2015, Chief Justice.
(cm Thakur)r
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