GUMTI DEVI Vs. PUSHPA DEVI

JUDGEMENT

(1.) Subject matter of this appeal is judgment and award, dated 19.11.2007, made by the Motor Accident Claims Tribunal (III), Shimla (for short "the Tribunal") in MACT No. 74-S/2 of 2005/ 04, titled as Pushpa Devi and others v. Gumti Devi and others, whereby compensation to the tune of Rs. 4,00,000/- with interest @ 7.5 % per annum from the date of the petition till deposition of the amount came to be awarded in favour of the claimants and against the driver and owner-insured (for short "the impugned award").

(2.) The insurer, claimants and the driver of the offending vehicle have not questioned the impugned award on any count, thus, has attained finality so far it relates to them.

(3.) The appellant-owner has questioned the impugned award on the ground that the Tribunal has fallen in an error in saddling her with liability.