- (1.) The present appeal has been preferred by appellantsclaimants Gurmit Singh and others against the award dated 07.06.2012 passed by learned Motor Accidents Claims Tribunal, Ludhiana (hereinafter called the 'Tribunal').
(2.) The appellants-claimants have filed the claim petition under Section 166 of the Motor Vehicles Act, 1988 for grant of compensation on account of the death of Smt. Hardeep Kaur due to injuries received by her in the motor vehicular accident, which took place on 02.06.2011 due to rash and negligent driving of the car bearing registration No.PB-10V-4904 by respondent No.1. It was further pleaded that deceased Smt. Hardeep Kaur was running the boutique and was earning Rs.6000/- per month. She was 37 years of age and was quite hale and hearty.
(3.) The claim petition filed by the appellants was contested by respondents.;