KASHMIRI LAL Vs. RAJNI DEVI AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the award, dated 21st November, 2011, passed by Motor Accident Claims Tribunal-II, Mandi, District Mandi, H.P., (for short, the Tribunal), whereby compensation to the tune of Rs.7,40,000/, with interest at the rate of 7.5% per annum from the date of filing of the petition till deposit, came to be awarded in favour of the claimants, and the insured and the driver were saddled with the liability, (for short, the impugned award).

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

(3.) Feeling aggrieved, the insured has challenged the impugned award by way of instant appeal, on the grounds taken in the memo of appeal.