- (1.) Heard Sri Rajesh Pandey, learned Counsel for the petitioner and Km. Deep Shikha, learned Standing Counsel on behalf of the opposite parties.
(2.) Facts of the present case are that on 17.04.2008 one Sri Ashok Kumar Verma was coming back to his home at about 5 p.m., when he reached near Kamakhya Petrol Pump, , P.S. Taru, District Faizabad a Bolero DI jeep No. U.P. 58-B/6070 driven rashly and negligently rammed into the bicycle of Sri Ashok Kumar Verma causing severe injuries to him and he was admitted into the hospital where he succumbed to the injuries caused in the accident.
(3.) In view of the abovesaid facts, a claim petition has been filed by the claimants (namely Smt. Pushpa Verma wife of the deceased, Alok Verma and Atul Verma, minor sons of the deceased and Sadhu Verma father of the deceased) under Section 166 of the Motor Vehicles Act registered as Claim Petition No. 205 of 2008 Pushpa Verma and Ors. v. National Insurance Co. Ltd. and Anr. before the Tribunal.;