- (1.) This is an appeal by the insurance company, against whom, alongwith the driver and owner of the vehicle that the Company had insured, an Award was pronounced by the learned Motor Accident Claims Tribunal, Panchkula, with liability to pay compensation of Rs.5,01,000/- to the respondents-claimants, alongwith interest @ 7.5% per annum on the aforesaid amount, foisted on them.
(2.) The facts leading up to the filing of the claim petition out of which this appeal arises, are that Salman Khan, son of respondents No.1 and 2 herein (claimants), is stated to have been going to Sohana on a motorcycle driven by his partner Hari Raj Singh, on 10.09.2010. When they reached near the Kumbra Chowk, a bus bearing registration No.PB-12-F-8552, driven by respondent No.3 herein, came from the side of the Phase-IX, Mohali, and struck against the motorcycle. The riders on the motorcycle both fell down and suffered injuries, with Hari Raj Singh having died on the spot. The son of the claimants, Salman Khan, was stated to have been taken to the Government Hospital at Chandigarh, where he too, unfortunately, succumbed to his injuries on the same day.
(3.) Consequently, the claim petition was filed by the respondents No.1 and 2 herein, stating that the unfortunate death of their son took place due to the negligent driving of respondent No.3 herein and that at the time of accident, their son was aged 19 years and was earning Rs.14,550/- as salary from M/s Saini Builders, Baltana and also had income from his own business of catering. A total compensation of Rs.15,00,000/- was claimed, alongwith interest @ 12 % per annum thereupon.;