ROHIT RANJAN AGARWAL - (1.) The present appeal is against the judgment and order dated 26.09.2017 passed by Motor Accident Claims Tribunal/District Judge, Jaunpur in M.A.C.P. No.94 of 2008, whereby the claim petition filed by the claimants-appellants had been dismissed.
(2.) The pleadings relevant for disposal of this appeal are as under:
(3.) On 23.2.2016 Sri Shankar Ram (deceased) at around 8.00 a.m. in the morning was proceeding on duty to Kerakat, Irrigation Department, when he reached Purvanchal University, Police Station Sarai Khuwaja, District Jaunpur, a Tata Magic bearing Registration No. UP-62/AT 0632 which was being driven rashly and negligently and was coming from Jaunpur and going towards Shahganj, hit him. He sustained severe injuries and people standing nearby took him to Sadar Hospital, Jaunpur where he succumbed to injuries.;