THE NATIONAL INSURANCE COMPANY LIMITED Vs. KALPANA SHARMA

JUDGEMENT

(1.) Challenge in this appeal is to judgment and award, dated 31st March, 2010, made by the Motor Accident Claims Tribunal-cum-Presiding Officer, Fast Track Corut, Mandi, Distt. Mandi, H.P. (for short "the Tribunal") in Claim Petition No. 33/08/05/02, titled as Kalpana Sharma Vs. Deep Ram and another, whereby compensation to the tune of Rs. 3,10,000.00 with interest @ 7.5% per annum from the date of the claim petition came to be awarded in favour of the claimant, against the respondents and the appellant-insurer was saddled with liability with right of recovery (for short "the impugned award").

(2.) The claimant and the driver-cum-owner/insured of the offending vehicle have not questioned the impugned award on any count, thus, has attained finality so far it relates to them.

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