Mansoor Ahmad Mir, J. - (1.) This appeal is directed against the judgment and award dated 1.9.2010, made by the Motor Accident Claims Tribunal, Solan in M.A.C. Petition No. 20-S/2 of 2007, titled Gianti Gupta and others versus Shri Ram Lal and others, whereby compensation to the tune of Rs.5,81,600/- with interest @ 9% per annum came to be awarded in favour of the claimants and against the respondents and insurer came to be saddled with the liability, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.
(2.) The claimants, driver and owner have not questioned the impugned award on any ground, thus it has attained finality so far it relates to them.
(3.) The insurer has questioned the impugned award on the ground that the deceased was a gratuitous passenger and the insured has committed willful breach. Thus, the Tribunal has fallen in an error in saddling it with the liability.;