VIJAYALAXMI Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) * <IMG>JUDGEMENT_33_LAWS(SC)2_2025_1.jpg</IMG> Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 5/10/2020 in MFA No.8847 of 2015 passed by the High Court of Karnataka, Bengaluru, which in turn was preferred against the judgment and order dtd. 14/8/2015 passed in MVC No.1858/2012 by the Motor Accidents Claims Tribunal and IInd Addl. Sr. Civil Judge, Mangalore, D.K.

(3.) The brief facts giving rise to this appeal are that on 30/9/2012, the deceased, namely, Vivekananda Shenoy, aged 47 years, was travelling on his motorcycle bearing No.KA-19-EB-4061 from Kavoor towards his house. At Kottara Cross, the offending bus, bearing registration number KA-19-C-7266, collided with the deceased in a rash and negligent manner. Thereafter, he was taken to A.J. Hospital at Mangalore, where he succumbed to the injuries on 3/10/2012.