SAMALA & ORS Vs. SUGARH SINGH & ANR

JUDGEMENT

(1.) Heard the appeal finally with the consent of the parties.

(2.) The instant civil misc. appeal under Section 173 of the Motor Vehicles Act is directed against order of the MACT & Addl. District Judge (Fast Track) No.1, Bharatpur dated 10.12.2008 passed in claim petition No. 233/2008.

(3.) The brief facts as has been gathered on the basis of arguments advanced by the learned counsel for the parties as also the impugned order are that one Mohan Singh was going on 3.7.2007 along with Ramjit for procuring urea from his village to Deeg and at about 8.30 a.m. when he reached near the Water Works, then a motorcycle bearing No. R.J.05/S.B.4914, which was being driven in a rash and negligent manner came and hit Mohan Songh on account of which he received severe and grievous injuries and during the course of treatment in a hospital he died after about 20 days.