NATIONAL INSURANCE COMPANY LTD Vs. GAYATRI & OTHERS

JUDGEMENT

(1.) This appeal is directed against the award, dated 5th November, 2011, passed by the Motor Accident Claims Tribunal (II), Mandi, H.P. (for short, "the Tribunal") in Claim Petition No. 24 of 2007, titled as Gayatri & others versus Goverdhan Singh & another, whereby compensation to the tune of Rs.4,79,000/- with interest @ 10% per annum from the date of the award till its realization came to be awarded in favour of the claimants and the insurer came to be saddled with liability (for short "the impugned award").

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

(3.) The appellant-insurer has questioned the impugned award on the ground that the Tribunal has fallen in an error in saddling it with liability.