ORIENTAL INSURANCE COMPANY LIMITED Vs. RAMKU AND OTHERS

JUDGEMENT

(1.) It is stated that respondent No. 2, one of the legal heirs/representatives of the ownerinsured, has died during the pendency of the appeal, but other legal heirs/representatives are already on record. Thus, there is no need to bring legal representatives of deceasedrespondent No. 2 on record. Accordingly, name of respondent No. 2 is deleted from the array of respondents.

(2.) Challenge in this appeal is to award, dated 15th October, 2011, made by the Motor Accident Claims TribunalI, Solan, District Solan, H.P. Camp at Nalagarh (for short "the Tribunal") in Petition No. 4NL/2 of 2007, titled as Smt. Ramku versus Shri Ram Rakha (since deceased) through his LRs and others, whereby compensation to the tune of Rs. 4,33,000/ with interest @ 7.5% per annum from the date of filing of the petition till its realization came to be awarded in favour of the claimant and the insurer was saddled with liability (for short "the impugned award").

(3.) The driver, the legal heirs of ownerinsured of the offending vehicle and the claimant have not questioned the impugned award on any count, thus, has attained finality so far it relates to them.