ANITA DEVI Vs. KRISHNA SHARMA

JUDGEMENT

(1.) The claimants have preferred this appeal against the judgment and award dated 30.4.2011 and 13.5.2011 respectively passed by the learned Motor Vehicle Claim Tribunal-cum- Additional District Judge-II, Munger in Claim Case No. 63 of 2008 by which the claim petition has been dismissed and it has been held that the insurer of the offending vehicle will be entitled to get back Rs.50,000/- (ad interim compensation) from the claimants.

(2.) Heard learned counsel for the appellants and learned counsel for the Insurance Company.

(3.) It appears from the impugned judgment that it is the case of the insurer (respondent nos. 3 and 4) that the deceased Mantu Yadav and Murari Yadav were travelling on the roof/hood of the truck.