BABITA DEVI Vs. SH. ROOP CHAND

JUDGEMENT

(1.) Challenge in this appeal is to the award dated 30th June, 2014, made by the Motor Accidents Claims Tribunal (1), Kangra at Dharamshala (hereinafter referred to as "the Tribunal") in M.A.C. Petition (RBT) No. 51-K/II/13/10, titled Smt. Babita Devi & others v. Sh. Roop Chand & others, whereby compensation to the tune of Rs. 6,03,000/- with interest @ 9% per annum from the date of filing of the claim petition till its realization, was awarded in favour of the claimants-appellants herein and the insurer-appellant herein, was saddled with liability (for short, "the impugned award").

(2.)

(3.) The insured-owner, driver and insurer have not questioned the impugned award, on any count. Thus, it has attained finality, so far it relates to them.