SUCHA SINGH Vs. RITESH KUMAR & ANOTHER

JUDGEMENT

(1.) This appeal is directed against the award, dated 24th March, 2008, made by the Motor Accident Claims Tribunal-II, Kangra at Dharamshala (hereinafter referred to as "the Tribunal") in MAC Petition No. 59-N/2004, whereby compensation to the tune of Rs. 1,50,000/- with interest at the rate of 7.5% per annum from the date of filing of the claim petition till its realization, came to be awarded in favour of the claimant-respondent No. 1 herein and the insured/owner- -cum-driver came to be saddled with liability (for short, the "impugned award"), on the grounds taken in the memo of appeal.

(2.) The claimant and insurer have not questioned the impugned award, on any count. Thus, it has attained finality, so far as it relates to them.

(3.) The insured/owner-cum-driver has questioned the impugned award on the ground that the Tribunal has fallen in an error in directing him to satisfy the awarded amount and discharging the insurer from liability on the grounds taken in the memo of appeal.