RATTAN SINGH Vs. ASHOK KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment of the High Court of Punjab and Haryana at Chandigarh dtd. 10/3/2025, which did not interfere with the award passed by the Motor Accident Claims Tribunal (MACT), Narnaul.

(3.) We have heard the learned counsel for the parties, and now we proceed to decide the matter.