JYOTI PARKASH Vs. DALIP SINGH AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the. judgment and award dated 21.1.2012, passed by the Motor Accident Claims Tribunal-II Kangra at Dharamshala, H.P. hereinafter referred to as "the Tribunal", for short, in MACP No.19-D of 2005, titled Dalip Singh and another versus Jyoti Parkash and others, whereby compensation to the tune of Rs.1,47,000/- alongwith interest @ 7.5% per annum with cost of Rs.3,000/- came to be awarded in favour of the claimants and respondent No. 1 Jyoti Parkash and respondent No.2 Suneen Thakur in the claim petition were saddled with the liability in equal shares, for short "the impugned award", on the grounds taken in the memo of appeal.

(2.) Jyoti Parkash has filed the appeal on the grounds taken therein. Suneen Thakur has not filed appeal. Thus, the award so far as it relates to him has attained the finality.

(3.) The claimants, Insurer, and owner have not questioned the impugned award on any ground, thus it has attained the finality, so far as it relates to them.