ORIENTAL INSURANCE COMPANY Vs. KHUBE RAM AND OTHERS

JUDGEMENT

(1.) This appeal is directed against judgment and award, dated 3rd March, 2011, made by the Motor Accident Claims Tribunal (I), Mandi, H.P. (for short "the Tribunal") in Claim Petition No. 69 of 2008, titled as Khube Ram versus Chet Ram and others, whereby compensation to the tune of 25,160/ with interest @ 9% per annum from the date of the petition till its realization came to be awarded in favour of the claimantinjured and against the insurer (for short "the impugned award").

(2.) The claimantinjured, ownerinsured and driver of the offending vehicle have not questioned the impugned award on any count, thus, has attained finality so far it relates to them.

(3.) The appellantinsurer has questioned the impugned award by the medium of the appeal in hand.