BARFI DEVI Vs. LAL SINGH AND OTHERS

JUDGEMENT

(1.) This Appeal Is Directed Against The Award, Dated 25th March, 2010, passed by the Motor Accident Claims Tribunal(I), Mandi (for short, "the Tribunal") in Claim Petition No.59 of 2008, titled as Lal Singh & another vs. Barfi Devi & others, whereby a sum of Rs.6,27,000/ with interest at the rate of 7.5% per annum from the date of filing of the petition till its realization came to be awarded as compensation in favour of the claimants and the insurer was saddled with the liability, with a right of recovery (for short the "impugned award").

(2.) The Claimants, Insurer And Driver Of The Offending vehicle have not questioned the impugned award on any count. Thus, the same has attained finality so far it relates to them.

(3.) The appellantownerinsured has questioned the impugned award on the ground that the Tribunal has fallen in an error in granting right of recovery to the insurer. Thus, the only dispute involves in this appeal is visavis issue No.3.