AJAY TEWARI,J. - (1.) This appeal has been filed by the appellants-claimants for enhancement of compensation against the award dated 2.12.2010, passed by the Motor Accident Claims Tribunal, Jind on account of death of Deep Kishore aged 31 years.
(2.) The brief facts of this case are that on 12.05.2010 at around 8.00 A.M. deceased Deep Kishore practicing as an Advocate was coming from his village Pegan to District Courts, Jind while driving his motorcycle bearing registration No.HR31E-6046 and when he reached near bye pass Govt. School, Naguran, in the meantime, a truck bearing registration No.HR-39B/2629 driven by respondent No.1 in a rash, negligent, zig-zag manner came from opposite direction and struck against his motorcycle as a result thereof, he was crushed underneath it causing his death at the spot.
(3.) The Tribunal has awarded compensation of Rs. 7,78,000/- i.e. Rs. 7,68,000/- for loss of dependency and Rs. 10,000/- for funeral expenses alongwith cost and interest @ 9% P.A. from the date of filing of the petition till its realisation.;