DILA RAM Vs. REKHA DEVI AND OTHERS

JUDGEMENT

(1.) , - Subject matter of this appeal is award, dated 15th Dec., 2011, made by the Motor Accident Claims Tribunal-II, Mandi, District Mandi, H.P. (for short the Tribunal) in MACT No. 21 of 2005, titled as Rekha Devi and others Vs. Dila Ram and another , whereby compensation to the tune of 8,97,000/with interest ? @ 7.5% per annum from the date of filing of the claim petition till its realization came to be awarded in favour of the claimants and the respondents in the claim petition were saddled with liability (for short the impugned award).

(2.) The claimants and the 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 appellant-owner-insured of the offending vehicle has called in question the impugned award on the grounds taken in the memo of the appeal.