PARVEEN Vs. CHETAN SOOD

JUDGEMENT

(1.) This appeal is directed against the award, dated 30th September, 2006, made by the Motor Accident Claims TribunalII, Kangra at Dharamshala, H.P. (hereinafter referred to as "the Tribunal") in MACP No. 60B/2002, titled as Chetan Sood versus Prem Chand & others, whereby Rs. 2,64,145/ came to be awarded as compensation in favour of the claimant alongwith interest @ 71/2% per annum from the date of the petition till its realization (hereinafter referred to as "the impugned award"), on the grounds taken in the memo of appeal.

(2.) The only question involved in this appeal is whether the Tribunal has rightly given right of recovery to the insurer National Insurance Company respondent No. 2? The other facts are not disputed. However, it is necessary to give a summary of the case herein. Brief facts:

(3.) The claim petition was resisted by the insurer, the driver and the legal representatives of the ownerinsured on the grounds taken in the memo of objections.