ARUN BHANSALI,J. - (1.) At the request of learned counsel for the parties, the matter has been finally heard.
(2.) This appeal is directed against the judgment and award dated 18.7.2017 passed by the Motor Accident Claims Tribunal, Sriganganagar ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 24,40,625/- as compensation alongwith interest @ 7.5% per annum from the date of application i.e. 2.1.2014, however, the Insurance Company has been exonerated from the liability to pay compensation.
(3.) The application for compensation was filed by the mother, wife and children of one Jai Prakash, inter alia, with the averments that at about 10:50 pm, he was riding on his motorcycle at Sriganganagar when a pick-up being driven rashly and negligently by its driver, struck the motorcycle, resulting in Jai Prakash falling down, suffering grievous injuries to which he ultimately succumbed. It was claimed that the deceased was aged about 29 years and was working for M/s. Nain Construction Company and used to earn Rs. 1,50,000/- per annum.;