SONI SHARMA Vs. ORIENTAL INSURANCE CO.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 18/10/2024, passed in MAC.APP No.1038/2017 by the High Court of Delhi at New Delhi, which in turn, was preferred against the award dtd. 31/7/2017 passed in MACP No.1425/2016 by the Motor Accident Claims Tribunal, Dwarka Courts, New Delhi.

(3.) The brief facts leading to the present appeal are that on 20/10/2010, the claimant-appellant, then aged 32 years, was returning home from his office when, near Sagarpur Road, Delhi Cantonment, he was hit by a car bearing registration no.DL-9CB 2327 (offending vehicle), which was being driven in a rash and negligent manner, resulting in grievous injuries and disability. In connection with this accident, FIR No.167/2010 was registered at PS Delhi Cantt., under Ss. 279 and 338 of the Indian Penal Code, 1860, against the driver of the offending vehicle.