- (1.) The requisite documents have been produced.
(2.) The appellants preferred the present appeal against the award of the Motor Accident Claims Tribunal (Tribunal for short), Ambala, as their claim petition was dismissed by the Tribunal.
(3.) Learned counsel for the appellants argued that the Tribunal gravely erred in holding that there was collusion between the appellants and respondent No.1 and that the truck No.HYC-8395 was intentionally involved later on with the consent of respondent No.1 as it was a validly insured vehicle.;