AHSAN Vs. SHAMBHU LAL VAISHNAV

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by the partial enhancement in the amount of compensation granted to him vide judgment dtd. 5/5/2025 passed by the learned Single Judge of the Rajasthan High Court[For short, the High Court] in S.B. Civil Miscellaneous Appeal No.1424 of 2008.

(3.) On 15/11/2005, when the appellant was travelling on his scooter, the first respondent gave him a dash with the car that was alleged to have been driven rashly and negligently by him. The said car was owned by the second respondent and insured with the third respondent. As a result of the said accident, the appellant suffered head injury which resulted in paralysing his body. The appellant approached the Motor Accident Claims Tribunal[For short, 'the Claims Tribunal'] seeking compensation of an amount of Rs.20,54,000.00 from the driver of the vehicle, its owner and the insurance company under Sec. 166 of the Motor Vehicles Act, 1988[For short, the Act].