- (1.) The Oriental Insurance Company, in the present appeal has prayed for setting aside the impugned award dated 2.1.1997 and consequently dismissal of claim petition. The claimant/respondent Nos. 1 and 2, on the other hand, have filed the Cross-objections with the prayer for enhancement of compensation awarded by the learned Tribunal.
(2.) The brief facts of the case are that on 29.7.1992 at about 7.15 A.M., Rajinder Kumar was going while driving scooter bearing registration No. CHE-738 on the left side of the road on the main dividing road of Sector 42 and village Kajheri. When he reached near electric pole No. 116, one truck bearing registration No. CH-01-C-1800 came from the side of New Mohali Barrier and struck against the scooter of Rajinder Kumar. He fell down and received injuries, He succumbed to the injuries later on. The truck was being driven by Amrit Singh, respondent.
(3.) It is further pleaded that Rajinder Kumar was aged about 25 years and was a registered Medical Practitioner having his practice under the name and style of Janta Clinic and that he was earning about Rs. 7,000/- per month. The claimants were solely dependent upon the earnings of the deceased.;