MUKESH TYAGI Vs. RAMAN DEEP SINGH

JUDGEMENT

(1.) By way of this appeal, the claimants have challenged the judgment and order dtd. 26/7/2019, passed by Motor Accident Claims Tribunal, Meerut (herein after referred to as 'the Tribunal') in MACP No.781 of 2017 (Mukesh Tyagi and another vs. Raman Deep Singh and others), awarding a sum of Rs.7,69,000.00 as compensation to the claimants with interest at the rate of 7% per annum.

(2.) The claim petition was filed by the appellants, parents of the deceased before the Tribunal with the averments that on 6/10/2017 at about 5:00 p.m., the deceased (Saurav) was coming on a motorcycle with his father (appellant No.1) and when he reached near Bhooni Crossing, a truck bearing No.HR 58 B 5002, came rashly and negligently from the side of Shamli hit the motorcycle of the appellant No.1. In this accident, Saurav sustained grievous injuries and taken to the hospital where he was declared dead. The age of the deceased was 18 years and he was 3rd year student of Bachelor in Business Administration (BBA).

(3.) Heard Shri Satya Deo Ojha, learned counsel for the appellants and Shri Rajeev Ojha, learned counsel for the respondents.