Saral Srivastava, J. - (1.) Heard Sri. R.K. Porwal, learned counsel for the appellants and Sri. Rajeev Chaddha, learned counsel for New India Insurance Company.
(2.) The claimants/appellants have preferred the present appeal challenging the judgment and award dated 04.02.1997 passed by Motor Accident Claim Tribunal Etawah/VIII District and Sessions Judge Etawah in M.A.C.P. No. - 1/1994 (Jitendra Kumar Jain & another v. Sri. Ashok Kumar Jain & another).
(3.) The claimants/appellants who are the parents of one Anurag Jain had instituted a claim petition praying for compensation of Rs. 6,13,500/- for the death of their son in an accident with Truck No. - M.P.-23-D-3347 alleged to have taken place on 27.08.1993.;