(1.) Heard Mr. Mahesh Amonkar, learned Central Government Standing Counsel for the appellants, and Mr. Joaquim Godinho for the respondents no.1 and 2 (claimants).
(2.) This appeal questions the judgment and award dtd. 24/7/2014 made by the Motor Accident Claims Tribunal (Tribunal) in Claim Petition No.188/2012, awarding the claimants compensation of Rs.12,81,000.00 together with interest at 9% p.a. on account of the death of their son 23-year-old son Ravish in a vehicular accident on 14/1/2012.
(3.) The record bears out that on 14/1/2012, Ravish was riding a Hero Honda Passion motorcycle bearing registration No.GA-06-H-8418. An accident with a military tipper truck bearing registration No.07N00301 6K at about 13.45 hrs. resulted in Ravish's death. The record also bears out that the police prosecuted the truck driver for offenses under Sec. 304-A of the Indian Penal Code (IPC). However, Mr. Amonkar was unable to report the status of such prosecution.