SAYAR Vs. RAMKARAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the Judgment and Order dtd. 25/4/2025, passed in S.B. Civil Miscellaneous Appeal No.4976/2009 by the High Court of Judicature for Rajasthan, Bench at Jaipur, which in turn, was preferred against the order dtd. 9/6/2009 in MACT Claim Petition No.185 of 2007(643/2006) passed by the Motor Accident Claims Tribunal cum Additional District Judge (Fast Track), Ajmer.

(3.) The brief facts giving rise to this appeal are that on 27/6/2006, the deceased, namely, Rajendra Singh Gena, aged 32 years, along with his brothers, was travelling from Jaipur to Ajmer, and suddenly Respondent No. 2 who was driving his truck negligently (Offending vehicle) bearing registration no.RJ14-1G-9787, dashed into the vehicle in which the deceased was travelling. As a result of the accident, the deceased sustained severe injuries and died on the spot.