VIKRAM MOTWANI Vs. SANTOSH SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) It is the Claimant-appellants' appeal laying challenge to the order dtd. 21/5/2024 passed by the High Court of Madhya Pradesh at Jabalpur in Miscellaneous Appeal No.205 of 2023, modifying the award dtd. 10/12/2022, passed by Sixth Member Motor Accident Claims Tribunal, Katni, M.P. in MACC No.390/2017.

(3.) Certain facts are not in dispute. On 23/3/2017 the Claimant-appellant, who was riding as a pillion rider, suffered injuries in a motor vehicle accident, due to the rash and negligent acts on the part of the driver driving the offending vehicle bearing registration No.MP-21-TA-0484. At the time of accident, the injured was 34 years of age was engages in self-business. As a result of the accident, he suffered multiple fractures and Post Head Injury Left Hemiparesis.