DEPUTY COMMISSIONER, BILASPUR Vs. MAHENDER KUMAR & OTHERS

JUDGEMENT

(1.) Subject matter of this appeal is the award dated 4th June, 2010, made by the Motor Accident Claims Tribunal, Ghumarwin, District Bilaspur, Himachal Pradesh (hereinafter referred to as "the Tribunal) in MAC No. 39 of 2006/03, titled Mahender Kumar v. Chhota Ram & others, whereby compensation to the tune of Rs.1,33,500/-, along with interest at the rate of 9% per annum and costs to the tune of Rs.2,000/-, came to be awarded in favour of the claimant and owners and drivers of both the vehicles, i.e. car bearing registration No. HP-24-0007 and car bearing registration No. PB-02U- 2934 were saddled with liability (for short the "impugned award").

(2.) The appellant-owner of vehicle-car bearing registration No. HP-24-0007 has questioned the impugned award on the grounds taken in the memo of appeal.

(3.) The claimant, drivers of both the offending vehicles, owner of car No. PB-02U-2934 and its insurer have not questioned the impugned award, on any count. Thus, it has attained finality, so far the same relates to them.