NAND LAL Vs. MEENA DEVI

JUDGEMENT

(1.) THIS appeal is directed against the award dated 17th November, 2011, passed by the Motor Accident Claims Tribunal II, Mandi, District Mandi, H.P. (for short, "the Tribunal") in MACT No. 56 of 2006, titled Smt. Meena Devi & others vs. Nand Lal & others, whereby a sum of Rs. 7,85,000/ - alongwith interest at the rate of 6% per annum came to be awarded as compensation in favour of the claimants and against the owner and the driver (for short the "impugned award").

(2.) THE insured -owner and the driver, namely Nand Lal and Mehar Chand, respectively have questioned the impugned award on the grounds taken in the memo of appeal. The insurer i.e. The New India Assurance Co. Ltd. has not questioned the impugned award on any count. Thus, the same has attained finality qua the insurer.

(3.) THE owner, driver and the insurer contested the claim petition by filing separate replies.