SUDESH KUMARI Vs. RAMESH KUMAR

JUDGEMENT

(1.) Ms.Sudesh Kumari, Licence Clerk, Registering and Licensing Authority, Amb, District Una, H.P. present in Court. She has also produced the original record, which do disclose that the verification report is correctly issued. After perusing the record, the same was returned to the Officer in the open Court.

(2.) Heard. This appeal is directed against the award dated 30th September, 2005, passed by the Motor Accident Claims Tribunal, Una, H.P (for short, "the Tribunal") in MAC Petititon No. 53 of 2002, titled Sudesh Kumari & others vs. Ramesh Kumar & others, whereby and whereunder a sum of Rs.2,78,972/- alongwith interest at the rate of 7.5% per annum came to be awarded as compensation in favour of the claimants and against the owner and the insurer was to satisfy the award amount with right of recovery from the owner (for short the "impugned award").

(3.) The owner has also filed cross objections and questioned the impugned award on the ground that the Tribunal has wrongly granted the right of recovery. The insurer, insured and the claimants have not questioned issues No.1, 3, 4, 6 and 7 on any count. Thus, the findings returned on the same by the Tribunal are upheld.