GAURI SHANKAR PRASAD VERMA Vs. TARLOCHAN SINGH

JUDGEMENT

(1.) Heard the parties.

(2.) This appeal has been preferred by the appellant-claimants being aggrieved by the Judgment and Award dated 05.12.2011 passed by the Motor Vehicle Accident Claims Tribunal, Ranchi in Compensation Case No.77 of 1995 whereby and where under the Tribunal has awarded a compensation amount of Rs.3,75,000/- along with interest @ 6% per annum thereon from 17.09.2009 to the claimants within the period of 60 days from the date of judgment failing which the Insurance Company was directed to pay interest @ 8% per annum till its payment.

(3.) The case of the complainants in brief is that the son of the complainants namely Sanjay Verma died in a motor vehicle accident which took place at about 11:35 p.m. on 27.01.1995 caused by the rash and negligent driving of the driver of the truck bearing registration no. MMP3581, while the deceased Sanjay Verma was driving the scooter bearing registration no. MH-02F-3448.