AARTI DEVI Vs. UNITED INDIA INSURANCE CO.

JUDGEMENT

(1.) Leave granted.

(2.) Assailing the judgment[ Impugned judgment dtd. 17/5/2024 in S.B. Civil Misc. Appeal No. 1654 of 2020] of reversal passed by the High Court[High Court of Judicature for Rajasthan Bench at Jaipur] setting aside the Award[Award dtd. 13/12/2019 in Claim Petition No.61/2017 (163/2017)] vide which MACT[Motor Accident Claims Tribunal (Additional District & Sessions Judge No.3), Beawar.] directed grant of compensation of Rs.10,57,660.00 in the case of death of one Mr. Prabhat Singh in a road accident, the present appeal has been preferred by the appellants-claimants, who are the wife, two children and father of the deceased.

(3.) The brief facts involved are that on 18/6/2016 at about 8.30 p.m., Mr. Prabhat Singh, aged 36 years at the time of the accident, was going from home to his shop along with one Mr. Pravesh Singh for his duty by Scooty when he met with an accident with a trailer being driven negligently and carelessly at a very high speed, in which he sustained serious injuries. Mr. Prabhat Singh was taken to the hospital immediately where he died on 21/6/2016. On 21/6/2016, FIR No. 146 of 2016 was registered at Police Station Jawaja, Ajmer, by appellant No. 2- Mr.Govind Singh, son of the deceased.