SUMEER NATH Vs. HARI SINGH

JUDGEMENT

(1.) Subject matter of this appeal is the award, dated 29th Dec., 2009, passed by the Motor Accident Claims Tribunal, Una, (for short, the Tribunal), in Claim Petition No. 22 of 2007, titled Om Parkash Vs. Dilawar Singh and others, whereby compensation to the tune of Rs. 8,00,000.00, with interest at the rate of 9% from the date of the award till payment, came to be awarded in favour of the claimant and the insurer was saddled with the liability, (for short, the impugned award).

(2.) The insurer, the driver and the owner/insured have not questioned the impugned award on any count, thus, the same has attained finality so far as it relates to them.

(3.) It may also be placed on record that Mr.Amit Singh Chandel, Advocate, stated that during the pendency of the appeal, respondent No. 1 (driver) had passed away. His statement is taken on record. There is no need to bring on record the legal representatives of the said respondent at this stage since the factum of insurance is admitted and the findings returned on issue No.1 are not in dispute.