ORIENTAL INSURANCE CO LTD Vs. WARYAM SINGH

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment and award dated 22.12.2007, made by the Motor Accident Claims Tribunal, (III), Kangra at Dharamshala in MACP RBT No. 108 -K/II/2005/02, titled Waryam Singh versus Karnail Singh and others, for short "the Tribunal", whereby compensation to the tune of Rs.3,18,000/ - with 9.5% interest per annum was awarded in favour of the claimant, hereinafter referred to as "the impugned award", for short.

(2.) CLAIMANT , owner and driver have not questioned the impugned award on any ground, thus, it has attained finality so far it relates to them.

(3.) THE insurer has questioned the impugned award on the ground of saddling it with the liability.