MOHAMMED MUKHTAR M.D. Vs. ABDUL MOIDDIN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 28/6/2022, passed in MFA No.2544 of 2014 by the High Court of Karnataka at Bengaluru, which, in turn, was preferred against the order dtd. 28/12/2013 passed in M.V.C. No.941 of 2011 by the Senior Civil Judge and AMACT, Karkala.

(3.) On 12/5/2010, the claimant -appellant was travelling as a pillion rider on a motorcycle bearing registration no.KA-19-V 2765, from Sanoor towards Moodabidri along National Highway No.13. When the vehicle reached near the Indian Oil petrol pump at Sanoor village, a Maruti Omni car bearing registration no.KA 19-N-3493 (hereinafter referred to as the "offending vehicle"), being driven in a rash and negligent manner, collided with the motorcycle, causing grievous injuries to the claimant-appellant.