ARUN BHANSALI,J. - (1.) This appeal is directed against the judgment and award dated 6/5/2016 passed by the Motor Accident Claims Tribunal, Salumbar District Udaipur ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 10,86,000/- along with interest @ 9% p.a. from the date of application i.e. 5/12/2013.
(2.) The application for compensation was filed by the claimants wife and children of deceased Shanker inter alia with the averments that on 28/5/2013 at about 8.30 p.m. Shanker along with his brother Heera Lal was going on road on foot when the offending Motorcycle being driven rashly and negligently by its driver struck Shanker from behind, resulting in grievous injuries to him, he was taken to Salumber and Udaipur for treatment, where after, on medical advise he was taken to his home where on 12/6/2013 he succumbed to the injuries and a compensation to the tune of Rs. 1 crore was claimed.
(3.) The application for compensation was contested by owner and driver of the Motorcycle, wherein, averments made in the application were denied.;