SURAT RAM Vs. AKSHAY KUMAR AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 26.6.2010, made by the Motor Accident Claims Tribunal-I Solan, H.P. in MAC Petition No. 18-NL/2 of 2008/07, titled Akshay Kumar versus Shri Surat Ram and others, for short "the Tribunal", whereby compensation to the tune of Rs.3,85,000/- alongwith interest at the rate of 7.5% per annum alongwith costs of Rs.1000/- came to be awarded in favour of the claimant, hereinafter referred to as "the impugned award", for short.

(2.) Claimant, insurer and driver have not questioned the impugned award on any ground. Thus it has attained finality so far as it relates to them.

(3.) Insured has questioned the impugned award on the grounds taken in the memo of appeal.