ANJALI Vs. LOKENDRA RATHOD

JUDGEMENT

(1.) Leave Granted

(2.) The present appeal arises from a judgment of the Madhya Pradesh High Court dtd. 16/8/2018 in a First Appeal from the decision of the Motor Accident Claims Tribunal, Indore.

(3.) The Appellants are the heirs and legal representatives of Rajesh (deceased) who died as a result of a motor accident on 15/8/2010. He was traveling in a Maruti Alto Car bearing Registration No. MP-09- HE-3322, on reaching Badwah Road, a bus bearing Registration No. MP09-FA-3169 being driven by Respondent No.2 in a rash and negligent manner crashed into the Rajesh's car, resulting in Rajesh (deceased) receiving grievous injuries on various body parts, he later succumbed to the injuries during treatment. He is survived by his two wives, three children and his parents, who are the appellants before this Court.