NATIONAL INSURANCE COMPANY LTD. Vs. NEELAM AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the award, dated 21st May, 2007, passed by Motor Accident Claims Tribunal, Fast Track Court, Solan, Camp at Nalaharh, H.P., (hereinafter referred to as the Tribunal), in Claim Petition No. 14FTN/2 of 2005, titled Neelam and another Vs. Gurnam Singh and others , whereby compensation to the tune of Rs. 3,65,000.00, with interest at the rate of 7.5% per annum from the date of filing of the claim petition till deposit of the amount, was awarded in favour of the claimants (respondents No. 1 and 2 herein) and the insurer was directed to satisfy the same, (for short, the impugned award).

(2.) The claimants, the owner and the driver have not questioned the impugned award, thus, the same has attained finality so far as it relates to them.

(3.) During the course of hearing, the learned counsel for the insurer-appellant only challenged the findings recorded by the Tribunal in paragraph 11 of the impugned award and submitted that the amount awarded by the Tribunal is excessive and that it is not known as to how the Tribunal assessed the compensation to the tune of Rs. 3,65,000.00. Thus, the challenge to the impugned award is only on the ground that the same is excessive. No other point was urged by the learned counsel for the appellant during the course of hearing.