KARAMJIT SINGH Vs. AMANDEEP SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against the judgment and order dtd. 24/5/2023 passed by the High Court of Punjab and Haryana, at Chandigarh in FAO No. 4283 of 2017 between the self-same parties which in turn was filed against findings returned by judgment and order dtd. 11/1/2017 in MACT Case No.299/13/11/2014.

(3.) The claimant-appellant, on 27/9/2014 while riding his motorcycle along with his son Dilpreet Singh, who was the pillion rider suffered a collision with the vehicle of the respondent no.1 bearing registration no. PB-12- R(T)7535 and suffered injuries in right arm and leg as well as other parts of the body. An FIR bearing no.178/2014 u/Ss 279, 337, 338 and 427 of IPC 1860 was registered at P.S. Chamkaur Sahib, District Rup Nagar. As a result of the injuries suffered, he underwent surgery and treatment at PGI, Chandigarh and subsequently at Sangh Hospital, Ropar. Ultimately, his right arm was amputated on 21/10/2014.