NATIONAL INSURANCE COMPANY LTD. Vs. HIMA DEVI

JUDGEMENT

(1.) The insurer has filed the appeal being FAO No. 68 of 2007, against the award dated 11.1.2006, passed by the learned Motor Accident Claims Tribunal-II Mandi, H.P. in Claim Petition No. 15 of 2001 titled Smt. Hima Devi vs. Sh. Kesari Lal & others, for short the impugned award , on the ground that the Tribunal has fallen in error in asking the insurer to satisfy the award.

(2.) The owner has filed the appeal being FAO No. 69 of 2007, on the ground that the Tribunal has fallen in error in granting the right of recovery to the insurer.

(3.) The claimant has not questioned the impugned award on any ground, thus the impugned award attained finality, so far as it relates to the claimant.