THE NEW INDIA ASSURANCE COMPANY Vs. KISHWARI

JUDGEMENT

(1.) Subject matter of this appeal is the judgment and award dated 30.9.2011, passed by the Motor Accident Claims Tribunal-I Sirmaur, H.P. hereinafter referred to as "the Tribunal", for short, in MAC Petition No.170-MAC/2 of 2006, titled Smt. Kishwari and others v. Shri Krishan Lal and others, whereby compensation to the tune of Rs.2,80,000/- along with interest @ 7.5% per annum came to be awarded in favour of the claimants and insurer was saddled with the liability, for short "the impugned award", on the grounds taken in the memo of appeal.

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

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