RAJESH KUMAR Vs. KAMLESH KUMARI & OTHERS

JUDGEMENT

(1.) Challenge in these appeals is to the award dated 15th January, 2011, passed by the Motor Accident Claims Tribunal, Hamirpur, H.P. (hereinafter referred to as 'the Tribunal'), in M.A.C. Petition No. 43 of 2008, whereby compensation to the tune of Rs. 80,000/-with interest @ 7.5% per annum from the date of filing of the claim petition till its realization came to be awarded in favour of the claimant and the insurer was saddled with liability, (hereinafter referred to as 'the impugned award').

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

(3.) By the medium of FAO No. 194 of 2011, the insurer has questioned the impugned award on the ground that the Tribunal has fallen in an error in saddling it with liability.