- (1.) THIS appeal has been filed by the widow and the two minor children against the award of the Motor Accidents Claims Tribunal, Ludhiana, dated 22. 8. 1988 vide which he had dismissed the claim petition filed by the claimants under Section 110-A of the Motor Vehicles Act claiming Rs. 5,00,000 in respect of the death of Ajit Singh who died on account of accident with the bus No. PJG 7351, owned by respondent No. 1 and driven by Nirmal Singh rashly and negligently.
(2.) THE claim petition was contested by the respondents who pleaded that Ajit Singh had committed suicide by jumping from the window of the bus.
(3.) THE Motor Accidents Claims Tribunal framed the following issues: (1) Whether Nirmal Singh, respondent No. 2, was driving the bus rashly and negligently and Ajit Singh received the injuries in that accident and died on account of those injuries? OP claimants. (2) If issue No. 1 is proved, to what amount of compensation the applicants are entitled and from whom? OP claimants. (3) Relief. ;