ASHOK KUMAR Vs. SHEEL KUMAR

JUDGEMENT

(1.) The Appellant Ashok Kumar impugns a judgment dated 18.01.2006 passed by the Motor Accident Claims Tribunal(the Claims Tribunal) whereby while awarding a compensation of Rs. 1,22,400/- along with interest @ 6% per annum, the Claims Tribunal exonerated the United India Insurance Co. Ltd., the insurer of the vehicle, on the ground that the policy commenced on 03.10.1997 at 8:30 pm whereas the accident occurred on 03.10.1997 at 5.30 pm.

(2.) There is twin challenge to the award. First, on the quantum of compensation and, second on the liability.

(3.) The finding on negligence reached by the Claims Tribunal is not challenged by any of the four Respondents by preferring any Appeal against the order dated 18.01.2006. Thus, the same has attained finality.