NARESH KUMAR Vs. HARI RAM AND ORS.

JUDGEMENT

(1.) THE order dated 12.5.2008 setting respondents No. 1 to 3 ex parte is recalled.

(2.) CHALLENGE in this appeal is to the judgment and award dated 27.11.2007, made by the Motor Accident Claims Tribunal, Fast Track Court Solan, H.P. in Case No. 14 FTC/2 of 2005/2006, hereinafter referred to as "the Tribunal" for short, whereby compensation to the tune of Rs. 5,04,000/ - alongwith 7 1/2% interest came to be awarded in favour of the claimants and the appellant/owner was saddled with the liability, for short the "impugned award", on the grounds taken in the memo of appeal.

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