Mansoor Ahmad Mir, C.J. - (1.) This appeal is directed against the judgment and award dated 30.3.2010, made by the Motor Accident Claims Tribunal, Ghumarwin, District Bilaspur, H.P., Camp at Bilaspur, titled Prithi Chand versus Gurdial Singh and others, for short "the Tribunal", whereby claim petition came to be dismissed, hereinafter referred to as "the impugned award", for short.
(2.) Insured, insurer and driver have not questioned the impugned award on any ground. Thus it has attained finality so far as it relates to them.
(3.) Claimant has questioned the impugned award on the grounds taken in the memo of appeal.;