DEEP SHIKHA Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Leave granted.

(2.) By way of the present appeals, the Appellants challenge the common judgement and order of the Rajasthan High Court at Jaipur passed on 14/5/2018 whereby High Court reduced the compensation payable to Appellant No. 1 and dismissed the claim in so far as it relates Appellant No. 2 in a case arising out of a claim petition filed under the Motor Vehicles Act, 1988.

(3.) Brief facts giving rise to these appeals are that on 26/1/2008 at around 1:15 pm, the deceased, namely, Smt. Paras Sharma was on her two-wheeler and when she reached a road crossing where a Roadways bus ("offending vehicle") stopped to her left and the negligently took a sudden right turn due to which the deceased came under the rear right-side tyre of the offending vehicle and succumbed to her injuries.