MOHD. JAFFAR Vs. M.A. KHALEEL

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by an Order dtd. 16/2/2018 passed by the High Court of Karnataka, Kalaburagi Bench, whereby in an appeal filed by the appellant for enhancement of compensation under the Motor Vehicles Act, the High Court has set aside the Order passed by the Motor Accident Claims Tribunal (in short the 'Tribunal') in favour of the appellant and has remanded the case to determine whether or not the appellant, at the time of accident, was wearing a helmet/protective head-gear.

(3.) The appellant was riding on a two-wheeler when he suffered an accident on 12/2/2012 causing multiple injuries to him.