MALLESH M. Vs. LINGARAJU M.

JUDGEMENT

(1.) Leave granted.

(2.) It is the appellants' appeal laying challenge to the order dtd. 18/3/2024 passed by the High Court of Karnataka at Bengaluru in Miscellaneous First Appeal No.4526 of 2022 (MV-I), modifying the award dtd. 26/10/2021 passed by Principle Senior Civil Judge and M.A.C.T., Mandya, in M.V.C. No.889/2017.

(3.) The occurrence of the accident is not in dispute. On 20/1/2016 the appellant aged 36 years, met with an accident, due to the offending vehicle bearing registration No.KA-11/ED6198 being driven rashly and negligently, he suffered grievous injuries. The appellant is an agriculturist owning landed property, was a milk vendor and was also employed at Mandya Glass Plywood Shop at Mandya.