(1.) The appellants have challenged the award of learned Tribunal whereby compensation of Rs. 10,00,000 with interest at the rate of 6 per cent per annum has been awarded to claimants- respondent Nos. 1 to 5.
(2.) The accident dated 27.1.1986 resulted in the death of Major Surenderjit Singh Ghuman. On 27.1.1986 at about 6.45 p.m., the deceased was driving his two-wheeler scooter bearing No. CHH 8818 near Army Headquarters, Delhi Cantt. when he was hit by Army Matador No. DEP 7980 resulting in grievous injuries. The deceased was removed to the Army Hospital, Delhi Cantt. and was admitted in ICU where he expired on 5.2.1986.
(3.) The deceased was survived by his widow, two minor children and parents who filed the claim petition before the learned Tribunal.