- (1.) Heard Sri S.B.L Gour, learned counsel for the appellant-Insurance Company and Sri Ram Singh, learned counsel for the claimants-respondents no.1 and 2. Respondents no.3 and 4 are deemed to be served in view of the office report dated 04.11.2015 but they are not represented.
(2.) The contest in the appeal is between the appellant-Insurance Company and claimants-respondents no.1 and 2 only.
(3.) The appellant-Insurance Company has preferred this appeal against the judgment, order and award dated 17.03.2015 passed by the Motor Accidents Claims Tribunal, whereby it has awarded a sum of Rs.37,83,318/- to the claimants-respondents no.1 and 2 with 7% interest per annum from the date of the claim petition till its payment to be paid by the appellant-Insurance Company. In the motor accident, which took place on 18.02.2013, the son of the claimants-respondents no.1 and 2, namely, Abhishek, aged about 23 years, who was serving in the Border Security Force, had died.;