Gurusharan Sharma, J. - (1.) on 3.7.1991,Vijaya Kumar Jaiswal, son of Murli Manohar Jaiswal, appellant No. 1 was travelling on a truck (UHH 444) from Chandwa to Rajrappa. The said truck was hired for carrying furniture and other goods for the marriage of his friend's sister. He was sitting on the roof of cabin of truck. On the way, the said truck met with accident on account of rash and negligent driving in high speed, wherein cabin of truck dashed against a branch of tree causing grievous injuries on his head. On the way to hospital, he died.
(2.) His parents filed claim application under section 166 of the Motor Vehicles Act, 1988 for compensation. At the time of accident, deceased was 21 years old and was a student of B.A. class.
(3.) The Tribunal assessed total amount of compensation at Rs. 2,56,128.;