SARAL SRIVASTAVA,J. - (1.) We have heard Sri S.K. Tyagi, learned counsel for the appellants and Sri A.C. Nigam, learned counsel for the Insurance Company.
(2.) The claimants-appellants have come up in the present appeal with a prayer for enhancement of the compensation.
(3.) The case of the claimants-appellants was that on 05.08.1994, one Mohd. Juvaid was hit by Truck No. U.R.N. 9492 while he was going to school. Mohd. Juvaid was the only son of the claimants-appellants. He was aged about 11 years, and was a student of Class-VI. The claimants-appellants prayed for a compensation of Rs.16,75,000/- .;