Rajesh Kumar, J. - (1.) Heard the counsel for the appellant and counsel for the respondents.
(2.) Respondents are the claimants and the owner of the vehicle. It appears that in the present case, claim application has been made on 27.05.2005 by the claimant on account of death of his son, who has died in a road accident by a Truck bearing registration No.JH-02D3619 on 27.05.2005.
(3.) Learned Tribunal, after taking into consideration the documentary evidence as well as oral evidence and other things, has awarded the claim in favour of the claimants to the tune of Rs.3,75,700/- along with 6% interest from the date of filing of the application.;