UNITED INDIA INSURANCE COMPANY LTD. Vs. UDHAM SINGH

JUDGEMENT

(1.) Subject matter of this appeal is the judgment and award, dated 04.09.2008, made by the Motor Accident Claims Tribunal-II, Mandi, District Mandi, Himachal Pradesh (for short "the Tribunal") in Claim Petition No. 41 of 2001, titled as Shri Udham Singh and another v. Sh. Pawan Kumar and others, whereby compensation to the tune of Rs. 2,35,000/- with interest @ 7.5% per annum from the date of filing of the claim petition till its realisation came to be awarded in favour of the claimants and the insurer was saddled with liability (for short "the impugned award").

(2.) The claimants, the owner-insured and the driver of the offending vehicle have not questioned the impugned award on any count, thus, the same has attained finality so far it relates to them.

(3.) The Appellant-insurer has questioned the impugned award on the grounds taken in the memo of appeal.