SHRI RANDIP SINGH Vs. IKRAM KHAN

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 3.12.2011, passed by the Motor Accident Claims Tribunal-II Sirmaur District at Nahan, HP, hereinafter referred to as "the Tribunal", for short, in MAC Petition No. 118-N/2 of 2005, titled Ikram Khan Vs. Sh. Jiwan Singh and another, whereby compensation to the tune of Rs.1,94,642.00 along with interest @ 7.5% per annum was awarded in favour of the claimant and respondents in the claim petition came to be saddled with the liability, for short "the impugned award", on the grounds taken in the memo of appeal.

(2.) Claimant and Jiwan Singh owner-cum-driver of Three Wheeler No. HP-50-0235, have not questioned the impugned award on any ground, thus the same has attained the finality, so far as it relates to them.

(3.) Appellant has questioned the impugned award on the grounds taken in the memo of appeal.