JITENDRA Vs. SADIYA

JUDGEMENT

(1.) * <IMG>JUDGEMENT_13_LAWS(SC)2_2025_1.jpg</IMG> Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 21/8/2023 in Misc. Appeal No.1803 of 2021 passed by the High Court of Madhya Pradesh, which in turn was preferred against the judgment and order dtd. 21/6/2021 passed in Claim Case No.1200314 of 2016 by the 4th Additional Member, Motor Accident Claims Tribunal, Indore.

(3.) The brief facts giving rise to this appeal are that on 25/9/2016 at 8:45 p.m., the Claimant-Appellant, aged 25 years, was extracting soybean from the thresher machine installed in the tractor of Respondent No.1. The driver of the tractor, Respondent No.2, reversed the vehicle in a rash and negligent manner, due to which the Claimant-Appellant's hand went into the thresher machine and, thus, he suffered serious injuries on his hand, shoulder, head, near the ear and other parts of the body. Subsequently, he was taken to Sanyog Hospital in Indore, and upon treatment, his hand was amputated below the elbow.