ORIENTAL INSURANCE COMPANY LTD. Vs. SMT. MATHARA DEVI

JUDGEMENT

(1.) This appeal is directed against the award dated 19th May, 2010, passed by the Motor Accident Claims Tribunal, Fast Track Court, Mandi, H.P. (hereinafter referred to as "the Tribunal"), in Claim Petition No. 92 of 2002/133 of 2005, whereby compensation to the tune of Rs. 3,05,000/- with interest @ 9% per annum from the date of filing of the claim petition, came to be awarded in favour of the claimant-respondent No. 1 herein and the insurer-appellant herein was saddled with liability (hereinafter referred to as "the impugned award").

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

(3.) The insurer has questioned the impugned award on the grounds taken in the memo of appeal.