NATIONAL INSURANCE COMPANY LIMITED Vs. RAM CHANDER

JUDGEMENT

(1.) SUBJECT matter of this appeal is judgment and award, dated 09.10.2007, made by the Motor Accident Claims Tribunal II, Sirmaur District at Nahan, H.P. (for short "the Tribunal") in M.A.C. Petition No. 60N/2 of 2001, titled as Shri Ram Chander versus The State of Haryana and others, whereby compensation to the tune of Rs. 2,94,000/ with interest @ 7.5% per annum from the date of the petition till its realization came to be awarded in favour of the claimantinjured and the insurer came to be saddled with liability (for short "the impugned award").

(2.) THE ownerinsured, driver and claimantinjured have not questioned the impugned award on any count, thus, has attained finality so far it relates to them.

(3.) ONLY the appellantinsurer has questioned the impugned award on the ground that the Tribunal has fallen in an error in saddling it with liability.