MOHIT GARG Vs. HARI RAM

JUDGEMENT

(1.) <IMG>JUDGEMENT_128_LAWS(SC)1_2026_1.jpg</IMG>

(2.) This appeal arises from a challenge to the award dtd. 4/7/2022 passed by the High Court of Punjab & Haryana at Chandigarh in FAO-15887-2018, regarding a motor vehicle accident involving the appellant, a practicing advocate.

(3.) Certain facts in this matter are not in dispute. The appellant is a practicing advocate who met with a motor vehicle accident on May 10, 2012. As a result of this accident, he sustained injuries including head injuries, Third Nerve Palsy, and Diplopia resulting in a permanent disability to the extent of 50%.