PREM LAL ANAND Vs. NARENDRA KUMAR

JUDGEMENT

(1.) Leave Granted.

(2.) These appeals by special leave are directed against the judgment and order dtd. 26/10/2017 of the High Court of Judicature at Allahabad in First Appeal from Order No.341 of 1997 and dtd. 13/7/2018 in Civil Misc. Recall Application No.360830 of 2017 in First Appeal from Order No.341 of 1997 between the self-same parties. The appeal to the High Court was filed by the claimants (appellants herein) against Order dtd. 8/1/1997 passed by M.A.C.T./XIVth Additional District Judge, Ghaziabad in Motor Accident Claim No.570 of 1994.

(3.) The claimant-appellant No.1 along with his wife aged about 45 years were travelling by motorcycle and as they were crossing village Mehrauli, on their way to Noida to visit a friend, they were faced with two rashly and speedily driven tractors resulting into an accident, with the claimant sustaining several injuries including a broken jaw and fracture(s) in his leg. Unfortunately, claimantappellant 's wife died on the spot, as a result of the impact of the accident.