MANOHAR LAL Vs. SUKH BAHADUR AND ORS.

JUDGEMENT

(1.) Subject mater of this appeal is the award, dated 18th June, 2007, made by the Motor Accident Claims Tribunal-II, Fast Track, Kullu, H.P. (hereinafter referred to as "the Tribunal") in Claim Petition No. 71 of 2004, titled Sh. Sukh Bahadur & another versus Sh. Manohar Lal & others, whereby compensation to the tune of Rs. 1,75,000/- with interest @ 7.5% per annum from the date of filing of the claim petition till its realization, was awarded in favour of the claimants and the owner and the driver came to be saddled with the liability (hereinafter referred to as the "impugned award").

(2.) The claimants, the driver 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 has challenged the impugned award on the ground that the driver was having the valid and effective driving licence at the time of accident and he has not committed any breach.