SITARA BEGUM Vs. MOHD. NAWAB AND ORS.

JUDGEMENT

(1.) This appeal is directed against the award dated 16th December, 2008, made 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. 114 -MAC/2 of 2005, titled Smt. Sitara Begum & another versus Mohd. Nawab & others, whereby the claim petition came to be dismissed, for short, 'the impugned award'.

(2.) The owner -cum -driver of the offending vehicle, i.e. tractor and the insurer have not questioned the impugned award, on any count. Thus, it has attained finality, so far it relates to them.

(3.) Only, one of the claimants, Smt. Sitara Begum has questioned the impugned award, on the grounds taken in the memo of appeal.