AJAY KUMAR Vs. SHUBHAM KUMAR

JUDGEMENT

(1.) CHALLENGE in this appeal is to the award, dated 24th June, 2006, passed by Motor Accident Claims Tribunal(II), Kangra at Dharamshala, H.P., (hereinafter referred to as the 'Tribunal'), in MAC Petition No.33 -J of 2003, titled Shubham Kumar versus Ajay Kumar and others, whereby a sum of Rs.2,01,200/ -, with interest at the rate of 6% per annum, stands awarded in favour of the claimant (respondent No.1 herein) and the owner (appellant herein) was saddled with the liability, (for short the 'impugned award').

(2.) THE insurer, the driver and the claimant have not questioned the impugned award on any ground, thus the same has attained finality so far as it relates to them. Only the owner/insured has challenged the impugned award on the ground that the Tribunal has fallen in error in fastening the owner with the liability.

(3.) I have gone through the impugned award and the record of the case.