NATIONAL INSURANCE COMPANY LTD. Vs. ASHWANI KUMAR

JUDGEMENT

(1.) This appeal is directed against the award dated 31st March, 2008, made by the Motor Accidents Claims Tribunal-II, Kangra at Dharamshala, H.P. (hereinafter referred to as "the Tribunal") in M.A.C. Petition No. 60-J/2004, titled Ashwani Kumar v. Shri Jalam Singh & others, whereby compensation to the tune of Rs. 1,67,145/- with interest @ 7?% per annum from the date of filing of the claim petition till its realisation, came to be awarded in favour of the claimant-respondent No. 1 herein and the insurer-appellant herein was saddled with liability (for short, "the impugned award").

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

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