VINAYAK Vs. MANOHAR SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 16/8/2023 in Misc. Appeal No.410 of 2023 passed by the High Court of Madhya Pradesh at Indore, which, in turn, was preferred against the judgment and order dtd. 27/10/2022 passed in Claim Case No.1100258 of 2014 by the 11th Motor Vehicle Accident Claims Tribunal, Indore.

(3.) The brief facts giving rise to this appeal are that on 23/3/2014, the offending vehicle bearing No.MP-09-CM-2227, while coming from the Gurudwara side, rashly and negligently dashed into the claimant-appellant, who was standing near the service lane of the road at ABMEG Colony, Indore, near Gurudwara. Upon collision, he was taken to Bombay Hospital, Indore, where he was treated from 24/3/2014 to 28/3/2014. As a result of the accident, the claimant-appellant sustained injuries on the right side of the body, due to which his right arm was completely mutilated, and his right leg was amputated above the knee, near the thigh.