UNITED INDIA INSURANCE CO LTD Vs. AKASH BABU

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and award dated 30.6.2007, made by the Motor Accident Claims Tribunal, Una in MAC petition No. 3 of 2005, titled Akash Babu vs. Raj Kumar and others, whereby a sum of Rs.1,50,000/- came to be awarded in favour of the claimant, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

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

(3.) The insurer has questioned the impugned award on the ground that the Tribunal has fallen in error in saddling the insurer with the liability.