SHYAM LAL Vs. KEWAL SINGH

JUDGEMENT

(1.) There is no representation on behalf of respondents No. 1 and 2, despite service. Hence, they are set exparte.

(2.) Challenge in this appeal is to the judgment and award, dated 28.09.2007, made by the Motor Accident Claims Tribunal II, Una, District Una (H.P.) (for short "the Tribunal") M.A.C. Petition No. 46 of 2003, titled as Kewal Singh v. Surjit Kumar and others, whereby compensation to the tune of Rs. 67,800/- with interest @ 7.5% per annum from the date of the petition till its realisation came to be awarded in favour of the claimant injured and the owner insured and the driver of the offending vehicle came to be saddled with liability (for short "the impugned award").

(3.) The driver, the insurer and the claimant injured has not questioned the impugned award on any count, thus, has attained finality so far it relates to them.