ARUN BHANSALI,J. - (1.) This appeal is directed against the judgment and decree dated 03.05.2018 passed by the Motor Accident Claims Tribunal, Merta ('the Tribunal'), whereby the Tribunal has awarded compensation to the tune of Rs. 8,95,201/- alongwith interest @ 8% p.a. from the date of application i.e. 26.07.2017 to the claimants.
(2.) Application for compensation was filed by the claimants - wife, children and father of deceased Ramprasad inter-alia with the averments that Ramprasad alongwith Manohar, his son was travelling on motor-cycle on 05.05.2017 when the offending pickup being driven rashly and negligently struck the motor-cycle, resulting in grievous injuries to Ramprasad, to which he succumbed.
(3.) The compensation to the tune of Rs. 1,04,00,000/- was sought.;