KARAM CHAND Vs. CHANCHLA DEVI AND OTHERS

JUDGEMENT

(1.) Cmp No. 7190/2016.

(2.) This appeal is directed against the judgment and award dated 28.2.2011, made by the Motor Accident Claims Tribunal-II, Kangra at Dharamshala in MACP No. 61-D of 2006, titled Smt. Chanchla Devi and others versus Karam Chand and others, for short the Tribunal , whereby compensation to the tune of Rs.2,16,600/- alongwith interest @ 7 ½% per annum, came to be awarded in favour of the claimants and insured came to be saddled with the liability, hereinafter referred to as the impugned award , for short.

(3.) Claimants, driver and insurer have not questioned the impugned award on any ground. Thus, the same has attained the finality so far as it relates to them.