- (1.) The present appeal has been preferred against the award dated 18.02.2013 passed by learned Motor Accidents Claims Tribunal, Amritsar (hereinafter called the "Tribunal") whereby the claimants-respondents No.1 & 2 have been awarded compensation to the tune of Rs.9,64,000/- on account of death of Ravi Kumar in the motor vehicular accident which took place on 27.02.2012.
(2.) Present appeal has been preferred by by the appellantsowners of the bus bearing registration No.PB02-BF-9841 assailing the award of compensation.
(3.) I have heard learned counsel for the appellants and have gone through the record of the case carefully.;