IRSHAD ALI,J. - (1.) Heard learned counsel for the parties.
(2.) This first appeal from order has been filed challenging the judgment and order dated 08.11.2011 passed by Motor Accidents Claim Tribunal in Motor Accidents Claim Petition No. 389/08 filed by the claimants/appellants for awarding a sum of Rs. 8,70,000/as compensation for death of their son in a road accident which has been allowed in part and a sum of Rs. 1,65,000/with 6% interest has been awarded as compensation to them by the Tribunal.
(3.) The facts of the case are that son of the claimants was coming from Delhi to Aligarh along with his friends in Maruti car and while he reached Hardaspur Bhatta (brick kiln), P.S. Lodha, District Aligarh, a tempo bearing registration No. UP 81W9372, by rash and negligent driving, collided with the Maruti car in which son of the claimants was seriously injured due to which he was initially admitted in Malkhan Singh District Hospital and thereafter he was got admitted in Jain Medical College, Aligarh and due to seriousness of his position, he was subsequently admitted at Batra Hospital, Delhi and during the course of treatment, he died on 21.06.2008. The deceased was aged about 19 years and was a student of Senior Secondary School, R.K. Puram, New Delhi. His future was very bright and the entire family was dependent upon him. In the claim petition, the parents claimed Rs. 2,00,000/for the expenses on the treatment of their deceased son and damages of Rs. 8,70,000/with 12 % interest.;