- (1.) This appeal has been filed by the widow, four minor children and mother of the deceased Baldev Singh. They have claimed compensation on account of the untimely death of Baldev Singh, which is stated to have been caused in an accident that occurred on 04.08.1995 due to the rash and negligent driving of bus bearing registration No.12-A/9925 of Punjab Roadways, Ferozepur Depot by respondent No.1 Phoola Singh.
(2.) The Motor Accident Claims Tribunal, Ludhiana (hereinafter referred to as the 'Tribunal') has dismissed the claim petition filed by the claimants under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as the 'Act') and a sum of Rs. 50,000/- has been awarded as compensation to the claimants under Section 140 of the Act.
(3.) The appellants in the present appeal have laid challenge to the award dated 15.03.1999 passed by the Tribunal.;