RAJANI Vs. MUKESH

JUDGEMENT

(1.) Leave granted.

(2.) The appeal is directed against the judgment and order dtd. 24/9/2024 passed in Miscellaneous Appeal No. 1832 of 2022 by the High Court of Madhya Pradesh at Indore, which, in turn was preferred against the order dtd. 19/1/2022 in Claim Case No. 92/2019 by the Motor Accident Claims Tribunal[Hereinafter 'MACT'.], Manawar[Hereinafter 'the Tribunal'.].

(3.) The brief facts giving rise to this appeal are that on 8/1/2017, the deceased namely Sushil, then aged 49 years, was proceeding along with two others from Indore towards Manawar, in a vehicle bearing registration number MP 11 CC 2555, when the offending vehicle, a dumper bearing registration number MP 09 HG 9690 being driven by Respondent No. 1, dashed into the vehicle of the deceased from the opposite side in a rash and negligent manner. Consequently, the deceased lost his life on the spot due to serious injuries suffered on his head, chest and other parts of the body.