DALJEET SINGH Vs. SUMNA DEVI AND ORS.

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and award, dated 26th August, 2009, made by the Motor Accident Claims Tribunal (II), Kangra at Dharamshala, H.P. (for short "the Tribunal") in MACP No. 16 -K/05, titled as Sumna Devi and others versus Daljit Singh and another, whereby compensation to the tune of Rs. 4,23,000/ - with interest @ 6% per annum from the date of the claim petition till its realization came to be awarded in favour of the claimants and the appellant -owner -insured came to be saddled with liability (for short "the impugned award").

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

(3.) The appellant -owner -insured has questioned the impugned award on the ground that the Tribunal has fallen in an error in saddling him with liability on the grounds taken in the memo of the appeal.