SUNITA DEVI Vs. SHAKTI SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the Judgment and Order dtd. 11/3/2025, passed in Misc Appeal No.419 of 2014 and Misc. Appeal No.363 of 2014 by the High Court of Jharkhand at Ranchi, which, in turn, was preferred against the order dtd. 7/7/2014 in M.V. Claim Case No.30 of 2010 passed by the Motor Vehicle Accident Claims Tribunal, Giridih.

(3.) Brief facts giving rise to this appeal are that on 29/6/2009, the deceased, namely, Pankaj Kumar, aged 35 years, was travelling as a passenger in a bus (hereinafter referred to as the 'offending vehicle'), bearing registration no.JH-09E-2290, being driven by Respondent No. 2, in a rash and negligent manner, and consequently, the bus overturned, causing grievous injuries to the deceased and others. Thereafter, an FIR under Ss. 279, 337, and 338 of the Indian Penal Code, 1860, was instituted on the instance of one Maksudan Singh with the Giridih (M) Police Station, and the same was numbered as P.S. Case 192/2009.