PYAR CHAND Vs. MANGAT RAM & OTHERS

JUDGEMENT

(1.) This appeal is directed against the award, dated 25th March, 2011, passed by the Motor Accident Claims Tribunal, Kinnaur Civil Division at Rampur Bushahr, H.P. (for short, "the Tribunal") in MAC Petition No.40 of 2007, titled as Sh.Mangat Ram & others vs. Sh.Pyar Chand & others, whereby compensation to the tune of Rs.5,21,700/- with interest @ 7.5% per annum from the date of petition till its realization came to be awarded in favour of the claimants and owner-insured of the offending vehicle came to be saddled with liability (for short "the impugned award").

(2.) The claimants and the insurer of the offending vehicle have not questioned the impugned award, thus, has attained finality so far it relates to them.

(3.) The appellant-owner-insured has questioned the impugned award on the ground that the Tribunal has fallen in an error in saddling him with liability.