PRIT PAL SINGH Vs. RADHA DEVI AND OTHERS

JUDGEMENT

(1.) Both these appeals are outcome of one vehicular accident and award, thus, I deem it proper to club both these appeals and determine the same by this common judgment.

(2.) Challenge in both these appeals is to award, dated 28th July, 2012, made by the Motor Accident Claims Tribunal, Fast Track Court, Solan, Himachal Pradesh (hereinafter referred to as "the Tribunal") in MACT Petition No. 1FTC/2 of 2007, titled as Smt. Radha Devi and others versus Shri Lala Ram alias Lal and others, whereby compensation to the tune of Rs. 5,10,000/ with interest @ 9% per annum from the date of filing of the claim petition till its realization came to be awarded in favour of the claimants and the insurer of offending truck and motorcyclist and the owner of the offending motorcycle were saddled with liability in equal shares (hereinafter referred to as "the impugned award").

(3.) The motorcyclist, ownerinsured, driver and insurer of the offending truck have not questioned the impugned award on any count, thus, the same has attained finality so far it relates to them.