PRASOON SHARMA Vs. BHIMI DEVI AND OTHERS

JUDGEMENT

(1.) Subject matter of this appeal is the award, dated 20th Sept., 2010, passed by the Motor Accident Claims Tribunal, Kullu, District Kullu, H.P. (for short, "the Tribunal ") in Claim Petition No.49 of 2008, titled Bhimi Devi and others Vs. Prasoon Sharma and others , whereby compensation to the tune of Rs. 4,33,000.00, along with interest at the rate of 7% per annum from the date of filing of the claim petition till realization, came to be awarded in favour of the claimants and the owner and the driver were saddled with the liability jointly and severally, (for short the "impugned award ").

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

(3.) Feeling aggrieved, the owner has filed the instant appeal on the ground that the Tribunal has fallen into an error in discharging the insurer from its liability.