ASHOK KUMAR Vs. LAJYA DEVI

JUDGEMENT

(1.) Subject matter of this appeal is the award, dated 1st October, 2010, passed by the Motor Accident Claims Tribunal, Chamba, H.P., (for short, the Tribunal), in Claim Petition No.47 of 2008, titled Lajya Devi v. The Oriental Insurance Company Ltd. , whereby compensation only to the tune of Rs. 5,19,600/-, with interest at the rate of 7.5% per annum from the date of the claim petition till deposit, was awarded in favour of the claimants and the owner/insured was saddled with the liability, (for short, the impugned award).

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

(3.) Feeling aggrieved, the owner has questioned the impugned award on the ground that the Tribunal has wrongly fastened the liability on him.