REKHA Vs. DINESH PORWAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 30/7/2024 passed in Misc. Appeal No. 1932 of 2018 by the High Court of Madhya Pradesh at Indore, which, in turn was preferred against the order dtd. 20/12/2017 passed in MACT Case No. 155/2017 by the Motor Accident Claims Tribunal[Hereinafter 'MACT'.], Mandsaur[Hereinafter 'the Tribunal'.].

(3.) The brief facts giving rise to this appeal are that on 15/6/2015, the deceased namely Krishnavallabh, then aged 28 years, was travelling from Sakhtali to Barkheda, on his motorcycle. On the main road, near Miriyakhedi nai abadi, the offending vehicle bearing registration number MP 43 C 8969, struck the motorcycle at a very high speed, in a rash and negligent manner. As a result of the injuries suffered, the deceased passed away during treatment.