(1.) This appeal is directed against the award, dated 19th November, 2011, passed by Motor Accident Claims Tribunal-I, Solan camp at Nalagarh, District Solan, H.P., (for short, the Tribunal), whereby compensation to the tune of Rs.4,10,000/-, with interest at the rate of 7.5% per annum from the date of filing of the petition till realization, came to be awarded in favour of the claimants, and the insurer was saddled with the liability, (for short, the impugned award).
(2.) Facts of the case, in brief, are that on 13th July, 2008, deceased Neeraj Kumari, was bringing water from tap at Khere Ka Mandir, Barotiwala, when truck bearing registration No.HP-12A-8321, being driven by its driver rashly and negligently, crushed her. The deceased, at the time of accident, was 13 years of age. Hence the claimants, being the parents of deceased Neeraj Kumari, filed the claim petition before the Tribunal for grant of compensation to the tune of Rs.8.00 lacs.
(3.) Respondents resisted the claim petition by filing replies and issues came to be framed.