MANOJ KUMAR Vs. GHANSHAYAM THAKUR AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 25.6.2010, passed by the Motor Accident Claims Tribunal-II, Mandi, H.P. hereinafter referred to as "the Tribunal", for short, in Claim Petition No.91 of 2001, titled Sh. Manoj Kumar versus Sh. Ganshyam Thakur and others, whereby compensation to the tune of Rs.87,200/- alongwith interest @ 7.5% per annum came to be awarded in favour of the claimant and insurer was directed to satisfy the award at the first instance with right of recovery from the owner-insured, for short "the impugned award", on the grounds taken in the memo of appeal.

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

(3.) On the last date of hearing, learned counsel for respondent No. 3 was asked to seek instructions to pay a lump sum amount of Rs. 1 lacs in addition to the amount already awarded by the Tribunal in terms of paras 23 and 24 of the impugned award. He has sought instructions and stated that the insurance company has not agreed to the said proposal.