CHANDA SRIVASTAVA Vs. SHADAB AHMAD

JUDGEMENT

(1.) This appeal has been preferred by the appellants against the judgement and order dtd. 22/7/2015 passed by Motor Accident Claim Tribunal/Special Judge (Anti-Corruption Act) Court No.1, Varanasi passed in MACP No.83 of 2014 (Smt. Chanda Srivastava and others Vs. Shadab Ahmad and others), by way of which, the claim petition of the appellants/claimants was dismissed.

(2.) Brief facts of the case are that a claim petition was filed by the appellants before the learned Tribunal for seeking compensation of death of Kripa Shankar Lal, employee of Income Tax Department, who died in a road accident. As per the averments made in the claim petition on 10/10/2013 at about 8:00 pm, the deceased was travelling in car bearing No. UP 65 CT 3842 with Income Tax Officer Shri Himanshu Kumar from Varanasi to Lucknow in connection with official work. The driver of the car was driving the vehicle rashly and negligently. When they reached at village Asroga, Police Station- Kudwar, District Sultanpur, the driver of the car lost the balance and control due to high speed seeing a truck, coming from the opposite direction and the car overturned beside the road. In this accident Kripa Shankar Lal and Himanshu Kumar sustained serious injuries. They were taken to the government hospital, Sultanpur, where Kripa Shankar Lal died. The accident took place due to negligence of car driver.

(3.) Heard learned counsel for the appellants and learned counsel for the respondent.