GULAB SINGH Vs. ARVIND KUMAR

JUDGEMENT

(1.) The appellants detailed and described hereinabove have filed the present appeal under Sec. 173 of the Motor Vehicle Act, 1988 (hereinafter referred to as 'MV Act') against the award, dtd. 29/4/2017, passed by the learned Motor Accident Claims Tribunal-I, Sirmaur District at Nahan, H.P. (hereinafter referred to as 'the MACT').

(2.) For the sake of convenience, the parties to the lis are hereinafter referred to as referred by the learned MACT.

(3.) Claimants No. 1 to 3 are the sons and claimant No. 4 is the widow of Sh. Bahadur Singh, who had died due to the injuries sustained in the road side accident on 7/4/2014, involving bus No. HP-71-2243.