VIJAY KUMAR Vs. SHAKILA KHATUN AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 16.6.2011, made by the Motor Accident Claims Tribunal, Una, H.P. in MAC Case No. 27 of 2010, titled Shakila Khatun and others versus Vijay Kumar and another, for short "the Tribunal", whereby compensation to the tune of Rs. 4,95,200/- alongwith interest @ 8% came to be awarded in favour of the claimants and owner was saddled with the liability, hereinafter referred to as "the impugned award", for short.

(2.) Claimants and insurer 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 insured-appellant has questioned the impugned award on the ground that the Tribunal has fallen into an error in saddling him with the liability.