ALEEM ULLA KHAN Vs. PONNU SWAMY

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and order dated 29th June 2021, passed in M.F.A. No. 2039 of 2016 and M.F.A. No. 3659 of 2016, which in turn was preferred against the order dated 30th January 2016 in MVC No. 1838 of 2011 passed by the Motor Accident Claims Tribunal, Court of Small Causes at Bangalore.

(3.) The brief facts giving rise to these appeals are that on 4th December 2009, the claimant-appellant, aged 22 years, was proceeding in a Tata Ace vehicle bearing registration no. KA-04/C-724 on NH24, when a lorry owned by Respondent No. 1, bearing registration no. NL-02/D-9977, in a rash and negligent manner, suddenly applied its breaks, causing an accident. Thus, as a result thereof, the claimant-appellant suffered grievous injuries and underwent treatment for five months. On account of the injuries, his left leg had to be amputated below the knee.