RAM LAL & ANOTHER Vs. SAMEER & ANOTHER

JUDGEMENT

(1.) Subject matter of this appeal is the award, dated 18th February, 2015, made by the Motor Accident Claims Tribunal, Bilaspur, Himachal Pradesh (hereinafter referred to as "the Tribunal") in M.A.C. Petition No. 17/2 of 2013, titled Sameer versus Ram Lal Thakur and others, whereby compensation to the tune of 2,22,864/ - alongwith interest at the rate of 9% per annum from the date of filing of the claim petition till its realization was awarded in favour of the claimant and insured -owner and driver - appellants herein, came to be saddled with liability (hereinafter referred to as the "impugned award").

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

(3.) The insured -owner and driver have questioned the impugned award on the ground that the Tribunal has fallen in an error in saddling them with liability and discharging the insurer from the liability.