ARUN BHANSALI,J. - (1.) This appeal is directed against the judgment and award dated 30.07.2019 passed by Motor Accident Claims Tribunal, Nimbahera, District - Chittorgarh, whereby the Tribunal has awarded a sum of Rs. 9,98,800/- as compensation alongwith interest @ 9% per annum from the date of application i.e. 11.05.2015.
(2.) The application for compensation was filed by the claimants - wife, children and parents of the deceased - Narayan Lal @ Kalu, inter alia, with the averments that on 24.11.2014, Narayan Lal @ Kalu was riding on a motor cycle as pillion rider with Madhulal, when the offending bus, which was driven rashly and negligently by the driver, struck the motor cycle, which resulting in grievous injuries to both of them, during treatment both Madhulal and Narayan Lal @ Kalu died. For the death of Narayan Lal @ Kalu, compensation to the tune of Rs. 62,00,000/-was claimed.
(3.) No reply to the application was filed by the driver of the bus.;