NATIONAL INSURANCE COMPANY LTD Vs. SHAYAMA VERMA

JUDGEMENT

(1.) THERE is no representation on behalf of respondent No. 2, despite service. Hence, he is set exparte.

(2.) CHALLENGE in this appeal is to the judgment and award, dated 01.09.2007, made by the Motor Accident Claims Tribunal II, Sirmaur District at Nahan, H.P. (for short "the Tribunal") in M.A.C. Petition No. 24N/2 of 2003, titled as Shayama Verma versus Kishan Chand and others, whereby compensation to the tune of Rs. 40,000/ 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").

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