RAJINDER SHARMA Vs. HARYANA ROADWAYS AND OTHERS

JUDGEMENT

(1.) Subject matter of this appeal is the award, dated 29th May, 2010, passed by the Motor Accident Claims Tribunal-II, Kangra at Dharamshala, H.P., (for short, the Tribunal), in claim petition No.27/G/07/10, titled Rajinder Sharma vs. Haryana Roadways and others, whereby compensation to the tune of Rs.5,45,840/- with interest at the rate of 7% per annum, came to be awarded in favour of the claimant and respondents No.1 and 3 i.e. Haryana Roadways and ICICI Lombard General Insurance Co., respectively, were saddled with the liability, (for short the "impugned award").

(2.) Learned counsel for the insurer/respondent No.3 stated that the insurer has to satisfy its liability to the extent of Rs.5.00 lacs. Similar findings have been recorded by the Tribunal in the impugned award, which have not been challenged by the Haryana Roadways. Thus, in case the amount is to be enhanced, Haryana Roadways is to be saddled with the liability.

(3.) The Haryana Roadways, the ICICI Lombard and the driver have not questioned the impugned award on any count, thus, the same has attained finality so far as it relates to them.