SMT. SHEELA AND OTHERS Vs. RAVINDER AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 20.10.2016 passed by the Motor Accidents Claims Tribunal, Jhajjar (for short 'the Tribunal').

(2.) The brief facts necessary for adjudication of the present appeal are noted:

(3.) The claim petition under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') was filed by the widow, three minor children and mother of the deceased.