URVIBEN CHIRAGBHAI SHETH Vs. VIJAYBHAI SHAMBHUBHAI JORANPUTRA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) On 18.5.1990, the Appellant and others were going in a Fiat car (No. GGG 792), owned by the second Respondent, from Surat to Ubhrat. The said car was driven by the first Respondent, who lost control of the car and dashed the car with full force against a milestone, after which the car turned turtle thrice. As a result, the occupants of the car sustained serious injuries.