NUR AHAMAD ABDULSAB KANAVI Vs. ABDUL MUNAF

JUDGEMENT

(1.) * <IMG>JUDGEMENT_35_LAWS(SC)2_2025_1.jpg</IMG> Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 30/8/2023 in MFA No.100308/2021 passed by the High Court of Karnataka, Dharwad Bench, which in turn was preferred against the judgment and order dtd. 4/12/2020 passed in MVC No.111/2015 by the Addl. Senior Civil Judge and Addl. MACT, Hangal.

(3.) The brief facts giving rise to this appeal are that on 24/6/2014, the driver of the offending goods vehicle bearing No.KA-16/A-6260, while driving rashly and negligently, dashed into the Claimant-Appellant, aged 27 years, who was travelling on his motorcycle bearing No.KA-02/EC-3487 from Kashambi village. Upon collision, the Claimant-Appellant sustained injuries and, as such, was taken to SDM Hospital, Dharwad, where he was treated and remained admitted for two months completely bedridden.