SONIYA Vs. SANTOSH RAM DEEWAN

JUDGEMENT

(1.) M.A.(C) No.1192/2002, and M.A. (C) No.1390/2007 are being disposed of by this common order since they are arising out of same claim case No. 78/2007.

(2.) BRIEF facts, in a nutshell, are that on fateful day of 15.04.2006 at about 8.30 a.m. in the morning Bukli Bai (since deceased) and some other persons were going in Commander Jeep bearing C.G.17 ZD/0392 (henceforth 'the Jeep') for attending a function. The said jeep was being driven by Santosh Ram in a rash and reckless manner, as a result of which, the said jeep turned turtle at the forest situate nearby Chargaon curve. Due to such accident, Bukli Bai received injuries on his head, chest and stomach. Ultimately, she succumbed due to injuries sustained by her.

(3.) I have heard learned counsel for the parties at length and perused the record of the Tribunal including impugned judgment.