SEEMA RANI Vs. ORIENTAL INSURANCE CO. LTD

JUDGEMENT

(1.) * <IMG>JUDGEMENT_37_LAWS(SC)2_2025_1.jpg</IMG> Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 27/4/2023 in FAO No.995/2017 passed by the High Court of Punjab and Haryana at Chandigarh, which in turn was preferred against the judgment and order dtd. 9/11/2016 passed in MACT Case No.44 of 28/10/2015 by the Motor Accident Claims Tribunal, Bathinda.

(3.) The brief facts giving rise to this appeal are that on 13/5/2015, the deceased, namely, Dev Raj, aged 50 years, was travelling on his scooter bearing registration No.PB 44A-0962, from his house to village Bhodipura. Near the house of one Mohinder Singh Nambardar, the offending bus bearing registration No.PB 04M-9953 collided with the deceased in a rash and negligent manner. Dev Raj died on the spot. The vehicle was being driven by Respondent No.3, Narinder Singh, who fled from the spot.