Rajesh Kumar, J. - (1.) Heard the parties.
(2.) Present appeal has been filed by the appellant against the award dated 06.10.2012 passed by learned Principal District Judge-cum-P.O., M.V.A.C.T., Giridih in M.V. Claim Case No.14 of 2007.
(3.) The brief fact is that son of the claimant while playing outside his house, has been dashed by Commander Jeep bearing registration No.JH11A-6894 and due to this, son of the claimant has suffered injury and he ultimately died in the way to the hospital. The child is 12 years old and was a student of Class-V at Nehru Academy School, Dumri, District Jamtara.;