ORIENTAL INSURANCE COMPANY Vs. KALAVATI AND OTHERS

JUDGEMENT

(1.) Subject matter of this appeal is the judgment and award dated 7.12.2011, passed by the Motor Accident Claims Tribunal, Shimla, H.P. hereinafter referred to as "the Tribunal", for short, in MAC Petition No.56-S/2 of 2008, titled Smt. Kalavati and others versus The Oriental Insurance Company Ltd and others, whereby compensation to the tune of Rs.6,48,000/- alongwith interest @ 9% per annum with costs assessed at Rs.5,000/- came to be awarded in favour of the claimants and insurer was saddled with the liability, for short "the impugned award", on the grounds taken in the memo of appeal.

(2.) Claimants and owner-cum-driver have not questioned the impugned award on any ground, thus it has attained the finality, so far as it relates to them.

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