RENU DEVI Vs. GUFRAN AHMAD

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondents. Perused the record.

(2.) This appeal has been preferred by appellants/claimants against the judgment and order dtd. 3/2/2016 passed by Motor Accident Claims Tribunal Chandauli/Additional District Judge, Court No.1, Chandauli (hereinafter referred to as 'Tribunal') in Motor Accident Claim Petition No.107 of 2013, Smt. Renu Devi and others v. Gufran Ahmad and others by which the claim petition of appellants was rejected by learned tribunal.

(3.) The incident having taken place is not in dispute. The dispute is whether said incident is covered under Ss. , 165, 166 and 168 of the Motor Vehicles Act, 1988 (in short M.V. Act) or is a murder, the legal representatives of deceased whether are entitled to any compensation under M.V. Act is the crux of the litigation.