NIRMALA DEVI Vs. DAYA RAM & OTHERS

JUDGEMENT

(1.) Learned Counsel for respondent No. 4-insurer stated at the Bar that his client has shown inability to pay Rs. 50,000/- under the head 'no fault liability' as per the mandate of Section 140 of the Motor Vehicles Act, 1988 and prayed that the appeal be heard and decided on merits.

(2.) Heard.

(3.) This appeal is directed against the award dated 27th December, 2006, passed by the Motor Accident Claims Tribunal, Una, District Una, H.P. (hereinafter referred to as 'the Tribunal'), in M.A.C. Petition No. 12 of 2004, titled as Smt. Nirmala Devi versus Daya Ram & others, whereby the claim petition came to be dismissed (hereinafter referred to as 'the impugned award').