NARENDER KUMAR Vs. RAJESH KUMAR AND OTHERS

JUDGEMENT

(1.) Challenge in this appeal is to the award dated 30th July 2011, made by the Motor Accidents Claims Tribunal, Bilaspur, H.P., (hereinafter referred to as "the Tribunal") in M.A.C. Petition No. 20 of 2007, titled as Rajesh Kumar versus Narinder Kumar & others, whereby compensation to the tune of Rs. 1,86,000/- with interest @ 7.5% per annum from the date of the claim petition till its realization, came to be awarded in favour of the claimant-respondent No. 1 herein and against the ownerinsured- appellant herein, for short, the "impugned award".

(2.) The driver, insurer and the claimant have not questioned the impugned award, on any count, thus it has attained finality, so far as it relates to them.

(3.) The appellant-driver has questioned the impugned award on the ground that the vehicle was insured with respondent No. 3-Insurance Company and it has to satisfy the impugned award. The Tribunal has fallen in error in holding that the driver was not having a valid and effective driving licence at the time of accident.