(1.) Subject matter of this appeal is the award dated 21st December, 2009, passed by the Motor Accident Claims Tribunal, Una, H.P. (hereinafter referred to as 'the Tribunal'), in M.A.C. Petition No. 45 of 2006, whereby compensation to the tune of Rs. 2,40,000/- with interest @ 9% per annum from the date of filing of the claim petition, came to be awarded in favour of the claimants-respondents No. 1 to 3 herein and against the respondents-appellants, herein (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 it relates to them.
(3.) The driver and owner have questioned the impugned award on the grounds taken in the memo of appeal.