RANJIT SINGH Vs. RAM ASRA & ANOTHER

JUDGEMENT

(1.) Challenge in this appeal is to the award, dated 14th June, 2007, made by the Motor Accident Claims Tribunal, Solan (for short "the Tribunal") in MAC Petition No. 16-NL/2 of 2007/06, titled as Shri Ram Asra versus Shri Rajnit Singh and another, whereby compensation to the tune of Rs. 1,57,871/- with interest @ 9% per annum from the date of filing of the petition till its deposition came to be awarded in favour of the claimant-injured, namely Shri Ram Asra and the appellant-insured was saddled with liability (for short "the impugned award").

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

(3.) The appellant-owner-insured has questioned the impugned award on the ground that the Tribunal has fallen in error in saddling him with liability and exonerating the insurer.