Arun Bhansali, J. - (1.) These cross appeals are directed against the judgment and award dated 27/9/2014 passed by the Motor Accident Claims Tribunal (First), Jodhpur, ('the Tribunal'), whereby, the Tribunal has awarded compensation to the tune of Rs.13,26,600/- along with interest @ 8.5% p.a. from the date of application i.e. 10/11/2009.
(2.) The application for compensation was filed by wife, parents and eight children of deceased Chutra Ram inter alia with the averments that on 10/11/2009 Chutra Ram was riding on his motorcycle when the offending bus being driven rashly and negligently by its driver Narendra Kumar came from behind and struck the motorcycle, resulting in grievous injuries to Chutra Ram to which he succumbed. It is claimed that the deceased was aged 30 years and was working with Jagnath Cotton Ginning & Pressing Pvt. Ltd. and used to earn Rs.4,500/- per month. Based on the said averments, compensation to the tune of Rs.40,47,000/- was claimed.
(3.) The owner, driver and power of attorney holder of the owner did not file any reply.;