PYAR CHAND Vs. MANGLA DEVI AND OTHERS

JUDGEMENT

(1.) This Appeal Is Directed Against Award, Dated 25Th March, 2011, made by the Motor Accident Claims Tribunal, Kinnaur Civil Division at Rampur Bushahr, H.P. (for short "the Tribunal") in MAC Petition No. 58 of 2007, titled as Smt Mangla Devi and others versus Sh. Pyar Chand and another, whereby compensation to the tune of 5,26,500/ with interest @ 7.5% per annum from the date of petition till its realization came to be awarded in favour of the claimants and ownerinsured of the offending vehicle came to be saddled with liability (for short "the impugned award").

(2.) The claimants and the insurer of the offending vehicle have not questioned the impugned award, thus, has attained finality so far it relates to them.

(3.) The appellantownerinsured has questioned the impugned award on the grounds taken in the memo of appeal.