DHANWANTI SHARMA Vs. DEVINDER SINGH

JUDGEMENT

(1.) The instant appeal, is, directed against, the impugned award, of, 6.10.2017, as, rendered by the learned Motor Accident Claims Tribunal (II) Sirmaur District at Nahan, H.P ( for shot "MACT"), upon, MAC Petition No. 46- N/2 of 2012, wherethrough, hence compensation amount borne, in a sum of Rs.1,75,225/- alongwith interest at the rate of 7.5% per annum, and, commencing from the date of filing of the afore claim petition, till realization thereof, was assessed, vis-a-vis, the disabled claimant/petitioner therein/respondent herein (for shot "disabled claimant"), (a) and, the apposite indemnificatory liability thereof, rather, for want of a valid insurance cover, becoming executed, by, the registered owner, of, the offending vehicle/respondent No.1 therein/appellant herein (for short "appellant") hence, with the insurer concerned, stood saddled, upon, the aggrieved registered owner-cum-driver, of, the offending vehicle.

(2.) The learned counsel for the appellant, does not, contest the validity of findings, as, recorded by the learned MACT, upon, issue No.1, and, appertaining to the injuries suffered by the disabled claimant, being a sequel of rash and negligent driving, of, the offending vehicle, by, the appellant herein.

(3.) However, the learned counsel for the appellant challenges the quantification of compensation, made, under the impugned award, and, vis-a-vis, the disabled claimant.