LAWS(KAR)-2020-6-713

PARASHRAM HANMANT PAKHARE Vs. SHARADA

Decided On June 19, 2020
Parashram Hanmant Pakhare Appellant
V/S
SHARADA Respondents

JUDGEMENT

(1.) This appeal is filed by the erstwhile owner of two wheeler bearing No.CTL-8362 questioning the fastening of liability on him to the extent of 50% by judgment and award dated 10.09.2009 passed in MVC No.2733/2003 by the Presiding Officer, Fast Track Court and Principal Additional M.A.C.T., Belagavi.

(2.) The brief facts which are germane for disposal of this appeal are as under:-

(3.) It is that judgment, which is under challenge in this appeal by the appellant.