UNITED INDIA INSURANCE COMPANY LTD. Vs. HET RAM

JUDGEMENT

(1.) This appeal is directed against the award, dated 28th April, 20108, passed by the Motor Accident Claims Tribunal, Fast Track Court, Shimla, H.P., (for short, "the Tribunal"), in MAC Petition RBT No. 156-S/2 of 2005/2000, titled Het Ram v. Rajesh Kumar Kapil and others, whereby compensation to the tune of Rs. 47,000/-, with interest at the rate of 9% per annum from the date of the claim petition till realisation, came to be awarded in favour of the claimant and the insurer was saddled with the liability, (for short the "impugned award").

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

(3.) Feeling aggrieved, the insurer has questioned the impugned award by the medium of the instant appeal, on the ground taken in the memo of appeal. Brief facts: