SANJAY RAJPOOT Vs. RAM SINGH

JUDGEMENT

(1.) * <IMG>JUDGEMENT_34_LAWS(SC)2_2025_1.jpg</IMG> Leave granted.

(2.) This appeal is directed against the Judgment and Order dtd. 14/10/2022 in First Appeal from Order No.210 of 2020 passed by the High Court of Judicature at Allahabad, which, in turn, was preferred against the Judgment and Order dtd. 20/11/2019 passed in M.A.C.P No.188 of 2018 by the Motor Accident Claims Tribunal/Special Judge S.C./S.T. Act, Jhansi.

(3.) The brief facts giving rise to this appeal are that on 3/4/2018, the claimant-appellant, aged 23 years, was going to his home on his motorcycle bearing No.UP-13Y-1838, about 1.30 pm near the bus stand at village Gora Machhia, the offending vehicle bearing No.DL-1PB-9197 coming from the wrong side of the road, driving rashly and negligently, dashed into the claimantappellant from the front due to which he suffered serious injury, as the driver of the offending vehicle took out the wheel of the bus from the right leg and right hand of the claimant-appellant. He was taken to Medical College, Jhansi. During the treatment, an injury was suffered by him, resulting in the amputation of his right leg above the knee.