PAWAN KUMAR Vs. UTTAM CHAND & OTHERS

JUDGEMENT

(1.) This appeal is directed against the award and judgment, dated 5th July, 2008, made by the Motor Accident Claims Tribunal -II, Kangra at Dharamshala, H.P. (for short, "the Tribunal") in M.A.C.P. No.3 -P/2006, titled Pawan Kumar vs. Shri Uttam Chand & others, whereby a sum of Rs.3,08,768/ - alongwith interest at the rate of 7 1/2% per annum came to be awarded as compensation in favour of the claimant (for short the "impugned award").

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

(3.) Ms. Anjali Soni Verma, Advocate, stated at the Bar that her client, namely, Uttam Chand (respondent No.1 herein) has passed away during the pendency of the appeal. Her statement is taken on record. Accordingly, on the oral request of Ms. Anjali Soni Verma, Advocate, respondent No. 1 is deleted from the array of the respondents. Registry to carry out necessary corrections in the cause title.