KARUNA PARMAR Vs. PRAKASH SINHA

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeals are directed against the Judgment and Order dtd. 16/12/2022, passed in Misc.Appeal Nos.651 and 653 of 2021 by the High Court of Madhya Pradesh at Jabalpur, which, in turn, was preferred against the judgment and order dtd. 7/3/2020 in M.A.C.C. No.500099, 500100 and 500098 of 2015 passed by the 16th Additional Motor Accidents Claims Tribunal, Jabalpur.

(3.) The brief facts giving rise to these Appeals are that on 7/3/2014 at 8.35 am, the Appellant in SLP(C)No.6428/2023, namely, Karuna Parmar (hereinafter Appellant No.1), aged 41 years, along with her husband, namely, Ramchand Singh Parmar - Appellant in SLP(C)No.6314/2023 (hereinafter Appellant No.2), and their daughter namely Kumari Avika Parmar (deceased), aged 6 years, were travelling on a motor vehicle when they were hit by the offending Vehicle No. 07CO8 2794, a Tata 713 (Truck) driven by Prakash Sinha, Respondent No.1 herein, in a rash and negligent manner. Both Appellant Nos.1 and 2 suffered serious injuries, while their daughter died as a result of the said motor vehicle accident. The Appellants were treated firstly at Jabalpur Hospital and later on at Marble City Hospital.