KANSHI RAM Vs. VINOD KUMAR AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 4.10.2010, made by the Motor Accident Claims Tribunal, Bilaspur, H.P. in MAC No. 86 of 2007, titled Vinod Kumar versus Kanshi Ram and others, for short "the Tribunal", whereby compensation to the tune of Rs.85,000/- alongwith interest @ 7.5% per annum, came to be awarded in favour of the claimant and insured came to be saddled with the liability, hereinafter referred to as "the impugned award", for short.

(2.) Claimant, driver and insurer have not questioned the impugned award on any ground, has attained the finality, so far as it relates to them.

(3.) The insured/owner has questioned the impugned award on the ground that the Tribunal has fallen in an error in saddling him with the liability and exonerating the insurer from the liability as the vehicle was insured at the time of accident.