Mansoor Ahmad Mir, C.J. - (1.) Both these appeals are outcome of the award dated 20th October, 2009, passed by the Motor Accident Claims Tribunal, Solan (hereinafter referred to as 'the Tribunal'), in M.A.C. Petition No. 2-S/2 of 2008, titled as Shri Om Prakash versus Shri Yoginder Verma & others, whe Om Prakash versus Shri Yoginder Verma & others reby compensation to the tune of Rs. 9,87,377/- with interest @ 9% per annum from the date of the award came to be awarded in favour of the claimant and the insurer was saddled with liability (hereinafter referred to as 'the impugned award').
(2.) The owner and driver have not questioned the impugned award, on any count. Thus, it has attained finality, so far it relates to them.
(3.) By the medium of FAO No. 59 of 2010, the insurer has questioned the impugned award on the ground that the Tribunal has fallen in an error in saddling it with the liability.;