GURVINDER SINGH Vs. YOGINDER SINGH

JUDGEMENT

(1.) Subject matter of this appeal is the award, dated 23rd January, 2014, made by the Motor Accident Claims Tribunal-II, Hamirpur, H.P. (hereinafter referred to as "the Tribunal") in MAC Petition No. 03 of 2011, whereby compensation to the tune of Rs. 10,69,700/- with interest at the rate of 7.5% per annum from the date of filing of the claim petition till its realization, came to be awarded in favour of the claimants-respondents No. 1 to 3, herein and against the owner and driver-appellants, herein (for short, the "impugned award"), on the grounds taken in the memo of appeal.

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

(3.) The insured-owner and driver have questioned the impugned award on the ground that the Tribunal has fallen in error in saddling them with liability.