Mansoor Ahmad Mir, C.J. - (1.) This appeal is directed against the judgment and award dated 24.5.2010, made by the Motor Accident Claims Tribunal, Mandi, H.P. in Claim Petition No. 16/2002/116 of 2005, titled Sh. Tek Chand versus Sh. Hemant Kumar and others, for short "the Tribunal", whereby compensation to the tune of Rs.54,762/- alongwith interest @ 9% per annum came to be granted in favour of the claimant, and insurer came to be saddled with the liability, hereinafter referred to as "the impugned award", for short.
(2.) Insured, claimant and driver have not questioned the impugned award on any ground. Thus, the same has attained the finality so far as it relates to them.
(3.) The insurer has questioned the impugned award on the grounds taken in the memo of appeal.;