DARSHAN KAUR Vs. VIDYA THAKUR

JUDGEMENT

(1.) Challenge in this appeal is to judgment and award, dated 12th April, 2012, made by the Motor Accident Claims Tribunal-I, Solan, District Solan, H.P. (for short 'the Tribunal') in MAC Petition No. 24-S/2 of 2008, titled as Smt. Vidya Thakur others Vs. Shri Raj Kumar and another , whereby compensation to the tune of Rs. 11,30,000.00 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 claimants and the appellants/owner and driver were saddled with liability (hereinafter referred to as 'the impugned award').

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

(3.) The owner and driver have questioned the impugned award on the grounds taken in the memo of appeal.