SABITA SHARMA Vs. AMRIT PAL SINGH

JUDGEMENT

(1.) Subject matter of this appeal is award, dated 13th April, 2012, made by the Motor Accident Claims Tribunal, Fast Track Court, Una, Distt. Una, H.P. (for short "the Tribunal") in M.A.C. Petition No. 01/2010, titled as Sabita Sharma and others v. Amritpal Singh and others, whereby after holding the deceased to be negligent to the extent of 30% in causing the accident, compensation to the tune of 15,40,000/- with interest @ 7% per annum from the date of filing of the petition till its realization came to be awarded in favour of the claimants and the insurer was saddled with liability to the extent of 70% (for short "the impugned award").

(2.) The insurer, owner-insured 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.) The appellants-claimants have questioned the impugned award on the following grounds: