NAWAB SINGH, J. - (1.) THIS appeal has been filed by the Amritsar Transport Company Private Limited (hereinafter referred as 'the Transport Company ') against the judgment -cum -award dated October 13, 2001 passed by Motor Accident Claims Tribunal, Amritsar (for short 'the Tribunal ').
(2.) AMRIK Singh died in a road accident on May 28, 1997 on account of rash and negligent driving of truck No.PJA -9465 (for short 'the offending truck '). His widow and six children (herein referred to as 'the claimants ') filed the claim application under Section 166 of the Motor Vehicles Act, 1988impleading the Transport Company as the owner of the offending truck, and the driver and the insurer of the offending truck, (the names of which were to be disclosed by the Transport Company) as respondents No.l to 3, respectively, before the Tribunal.
(3.) IT was pleaded by the claimants that Amrik Singh was 37 years old. He was plying horse -driven cart. His income was Rs.4500/ - per month.;