SHIAM SINGH Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and award dated 28.11.2006, made by the Motor Accidents Claims Tribunal, Chamba in MAC petition No. 109 of 2004 titled Smt. Dhanni Devi and others versus Sh. Shiam Singh and another, to the extent of saddling the owner with the liability and discharging the insurer from the liability, whereby compensation to the tune of Rs. 2,76,000/-, came to be awarded in favour of the claimants, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

(2.) Apparently, the claimants filed claim petition before the Tribunal below, seeking compensation to the tune of Rs. 10 lacs, as per the breaks-ups given in the claim petition.

(3.) The respondents resisted the claim petition by filing separate replies.