ARUN BHANSALI,J. - (1.) These appeals are directed against judgment and award dated 22.08.2015 passed by Motor Accident Claims Tribunal, Churu ('the Tribunal'), whereby, the Tribunal has accepted the applications for compensation and has awarded a sum of Rs. 25,000/- as compensation to Rajveer Singh towards loss of property and Rs. 5,35,500/- as compensation to Smt. Basanti Devi and others for death of Ranveer Singh along with interest @ 6% per annum from the date of applications i.e. 02.06.2011 and 10.01.2011, respectively.
(2.) Applications for compensation were filed by the claimants with the averments that on 06.11.2010 Ranveer Singh along with his wife Basanti Devi and son Vijendra was riding Tempo RJ 10 PA 1685, being driven by Rajveer Singh, when one Canter Tata RJ 10 GA 2808, which was being driven rashly and negligently by its driver, struck the said Tempo, resulting in the passengers suffering grievous injuries, to which, Ranveer Singh succumbed. Based on the said averments, compensation for the damage of Tempo and for death of Ranveer Singh was claimed by the claimants.
(3.) Replies to the applications were filed by the owner and insurer of the vehicle.;