SUDHEESH M. Vs. M.K.PURUSHOTHAMAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 21/10/2024 passed in MACA No.798 of 2020 by the High Court of Kerala at Ernakulam, which, in turn, was preferred against the order dtd. 25/5/2019 in OP (MV) No.402 of 2012 passed by the Additional MAC Tribunal II, Alappuzha.

(3.) The uncontroverted facts surrounding this appeal are that on 21/2/2012, the offending vehicle, owned by Respondent No. 1 and driven by Respondent No. 2, collapsed into a gorge and the claimant-appellant sustained serious injuries. The claimant-appellant, aged 23 years, who while working as a folklore artist used to perform as a lead, 'Garudan Thookam', sustained serious spinal injuries making him bedridden on account of quadriplegia.