JUDGEMENT
I.P.SINGH, J. -
(1.) THESE two appeals under Section 110-D of the Motor Vehicles Act, 1939, arise out of the judgment/award dated 5-9-79 of Shri Ramanand Rai, Member, Motor Accidents Claims Tribunal, Gorakhpur awarding a compensation of Rs. 32,680 with interest @ 6% per annum from the date of the application till the date of the receipt of the amount as well as Rs. 150/- as costs of the proceedings.
(2.) THE brief facts are that on 3-7-78 at about 7 A.M. Rajesh Kumar deceased aged 20 years was sleeping on a cot in the open courtyard in front of railway quarter No. T/1-B when he was run over and crushed by Bus No. USB 6878 of the U.P. State Road Transport Corporation (opposite-party) when its driver Satya Narain Singh happened to drive the bus backwards in order to park the same in front of the office of the Railway Mail Service Gorakhpur for taking up the mail bags from there. The said office was situated across the road opposite the said .quarter. Rajesh Kumar died on the spot instantaneously. The F.I.R. of this incident was lodged at P.S. Cantt, Gorakhpur by the driver. Another report of the accident was lodged at the same police station by one Satish Chandra Srivastava, a relation of the deceased.
The post mortem examination of the dead body of Rajesh Kumar was conducted by Dr. Krishna Mohan Singh, A.W. 4, Medical Officer Care Unit, City Dispensary, Jafra Bazar attached to the district Hospital, Gorakhpur. From the post mortem examination report and the deposition of the doctor, it clearly appears that very serious injuries were found on the head and chest of the deceased which resulted in his instantaneous death.
(3.) THE claimants-appellants are the father and mother of the deceased. Their allegation is that the accident occurred due to the rash and negligent driving of the bus. They claimed compensation to the time of two lack rupees apportioned under three heads; 1, Rs. 1,80,000 for the loss of normal expectation of income at the rate of Rs. 500/- per month upto the age of 80 years) Rs. 10,000 for the loss of love and affection; 3) Rs. 10,000/- for physical pain and suffering and mental shock etc.;
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