CHAMAN LAL Vs. SANTOSH KUMAR RATTAN & ANOTHER

JUDGEMENT

(1.) This appeal is directed against the award dated 7th August, 2010, passed by the Motor Accident Claims Tribunal, Fast Track Court, Solan, District Solan, H.P. (hereinafter referred to as 'the Tribunal'), in Case No. 10FTC/2 of 2004, titled as Chaman Lal versus Shri Santosh Kumar Rattan & another, whereby compensation to the tune of Rs. 2,14,240/- with interest @ 7 1/2 % per annum from the date of filing of the claim petition till its realization, came to be awarded in favour of the claimant-appellant and the insurer-respondent No. 2 herein, was saddled with liability, (hereinafter referred to as 'the impugned award').

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

(3.) The foundation of the appeal is on the following two grounds: