- (1.) The present petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 14.01.2016, passed by the learned Motor Accidents Claims Tribunal, Ambala (hereinafter called the 'Tribunal'), vide which the application filed by the petitionersclaimants for examination of Gaurav Rana son of Ashok Kumar resident of village Dehar, Tehsil Naraingarh, Distt. Ambala has been dismissed.
(2.) The petitioners have filed the claim petition under Section 166 of the Motor Vehicles Act, 1988 for grant of compensation on account of death of Suman Bala in the motor vehicular accident which occurred on 15.09.2014 due to rash and negligent driving of Haryana Roadways bus by respondent No.1.
(3.) During the pendency of the claim petition, the petitioners moved an application for additional evidence to examine Gaurav Rana son of Ashok Rana stated to be the passenger of the ill fated bus bearing registration No.HR-37C-3414. The said application has been dismissed by the learned Tribunal. Hence, this petition.;