AVTAR SINGH Vs. TILAK RAJ & ANOTHER

JUDGEMENT

(1.) Subject matter of this appeal is the judgment and award, dated 5th June, 2012, made by the Motor Accident Claims Tribunal, Hamirpur, H.P. (for short 'the Tribunal') in MAC Petition No. 42 of 2008, titled as Tilak Raj versus Shri Avtar Singh & others, whereby compensation to the tune of Rs. 3,64,000/- with interest @ 7.5% per annum from the date of filing of the claim petition till its realization came to be awarded in favour of the claimant and appellant-owner was saddled with liability (for short 'the impugned award').

(2.) The claimant, driver and insurer have not questioned the impugned award, on any count. Thus, it has attained finality, so far it relates to them.

(3.) The owner-insured has questioned the impugned award on the grounds taken in the memo of appeal.