ARUN BHANSALI,J. - (1.) This appeal is directed against the judgment and award dated 30.7.2008 passed by the Motor Accident Claims Tribunal, Sriganganagar ('the Tribunal'), whereby the Tribunal for death of one Kapil Kumar has awarded a sum of Rs. 1,56,000/- as compensation along with interest @ 7.5% p.a. w.e.f. 3.7.2006.
(2.) The application was filed by Subhash Chandra and Munni Devi, parents of deceased Kapil Kumar with the allegation that Kapil along with his cousin brother Anil Kumar was returning from his shop to Suratgarh when near the Air Force station, a Bus No.96 P 11034 M belonging to Air Force (Union of India), which was being driven rashly and negligently collided with the said motor cycle, wherein the deceased was the pillion rider, which resulted in serious injuries to the said Kapil Kumar, who died on account of such injuries.
(3.) It was claimed that the deceased was aged 22 years and used to earn Rs. 62,234/- per annum from his shop and employment, a compensation of Rs. 27,25,000/- was demanded.;