CHANDRA MOGERA Vs. SANTHOSH A. GANACHARI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 5/7/2024, passed in Miscellaneous First Appeal No.2165 of 2022 (MV-I) by the High Court of Karnataka at Bengaluru, which, in turn, was preferred against the order dtd. 30/9/2021 in MVC No.1200/2018 passed by the Senior Civil Judge and Additional M.A.C.T., Kundapura.

(3.) The nature and occurrence of the accident are not in dispute before us. The facts giving rise to present appeal are that on 23/10/2018, the appellant, aged 23 years, sustained grievous injuries while travelling on his motorcycle in a road accident, due to the rash and negligent driving of the lorry bearing Registration No. KA-48-9005 [Hereinafter referred to as "Offending Vehicle"]. On account of such injuries, 1/3rd of his left lower limb above the knee was amputated.