UNITED INDIA INSURANCE COMPANY LIMITED Vs. OM PRAKASH

JUDGEMENT

(1.) At the request of learned counsel for the parties, the appeal has been finally heard.

(2.) This appeal is directed against the judgment and award dated 4.9.2019 passed by the Motor Accident Claims Tribunal, Churu ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 10,03,592/- as compensation alongwith interest @ 6% per annum from the date of filing of the claim petition.

(3.) The application for compensation was filed by the claimants - parents of the deceased Sunil inter alia with the averments that on 27.7.2015 at about 7:00 am, the deceased was standing on the bus stand, when the offending vehicle, which was being driven rashly and negligently by its driver, struck him, resulted in grievous injuries to Sunil, to which he succumbed. It was indicated that deceased was aged 10 years and besides studying, he was involved in agriculture operations and was earning Rs.6,000/- per month. Based on the said averments, compensation to the tune of Rs.48,63,000/- was claimed.