NATIONAL INSURANCE COMPANY LTD. Vs. KRISHANU RAM

JUDGEMENT

(1.) This appeal is directed against the award dated 29th Sept., 2009, passed by the Motor Accident Claims Tribunal-II, Solan, H.P. (hereinafter referred to as 'the Tribunal'), in M.A.C. No. 11/S/2 of 2008, whereby compensation to the tune of Rs. 4,99,000.00 came to be awarded in favour of the claimant and the insurer-National Insurance Company, appellant herein was saddled with liability (hereinafter referred to as 'the impugned award').

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

(3.) The insurer has questioned the impugned award on the following three grounds: