(1.) Subject Matter Of This Appeal Is Award, Dated 31St December, 2010, made by the Motor Accident Claims Tribunal, Fast Track Court, Una, District Una, HP (for short "the Tribunal") in M.A.C. Petition No. 4/2008, titled as Smt. Satinder Kaur and others versus Navdeep Kaushal and others, whereby compensation to the tune of Rs. 3,22,000/ with interest @ 7% per annum from the date of filing of the petition came to be awarded in favour of the claimants and the insurer was saddled with liability (for short "the impugned award").
(2.) The claimants, ownerinsured and driver of the offending vehicle have not questioned the impugned award on any count, thus, has attained finality so far it relates to them.
(3.) Appellantinsurer has called in question the impugned award on the ground that the Tribunal has fallen in an error in saddling it with liability.
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