DEEPAK SINGH Vs. MUKESH KUMAR

JUDGEMENT

(1.) Delay condoned. Leave Granted.

(2.) This appeal is at the instance of the claimant-appellant, who is aggrieved by the order and judgment of the High Court of Punjab and Haryana at Chandigarh in FAO No.4651 of 2014 (O&M) dtd. 9/1/2020. The appeal before the High Court was drawn against the judgment and order dated Motor Accident Claims Tribunal, Gurgaon, in MACT Case No.3 of 8/1/2013, passed on 25/9/2013 [Hereafter, "MACT"].

(3.) The facts giving rise to the present appeal are as follows:- On 12/10/2012, the claimant-appellant namely, Deepak along with his friend Bhagwan Singh were riding a motorcycle bearing No.HR-26-AJ- 5496, being driven by the latter, heading to Kulana, when they collided with a Scorpio, which was being driven at a fast pace, rashly and negligently, from the wrong side.