MANSOOR AHMAD MIR,J. - (1.)The appellant has questioned the award dated 25th February, 2010, passed by the Motor Accident Claims Tribunal (I) Sirmaur District at Nahan, H.P., hereinafter referred to as 'the Tribunal'), in M.A.C. Petition No. 87-MAC/2 of 2007, titled Jagdish Chand v. Shri Baldev Singh and another, whereby the compensation to the tune of Rs. 8,22,122/- with interest @ 7.5% per annum from the date of filing of the claim petition, came to be awarded in favour of the claimant-respondent No. 1 herein and against the driver-appellant herein, for short 'the impugned award'.
(2.)The Tribunal has decided all the issues in favour of the claimant and against the driver/owner. It held that the tractor was not to be used for agricultural purpose, as per registration certificate and saddled the owner-cum-driver with liability.
(3.)The claimant and insurer have not questioned the impugned award, on any count, thus has attained finality so far it relates to them.