NATARAJU Vs. KRISHNALAL KUDARAM SHARMA

JUDGEMENT

(1.) Heard learned counsel for the appellant and the learned counsel for the respondent.

(2.) The appellant being aggrieved by the judgment and award dtd. 18/3/2015 passed in MVC No. 204 of 2012 by the learned II Additional Senior Civil Judge and Motor Accident Claims Tribunal, Tumakuru, (for short, hereinafter referred to as "Tribunal"), is before this Court in this appeal.

(3.) The appellant contended that on 19/9/2011 he was driving his Maruti Wagon-R car from Bangalore to Tumakuru and at 9.00 pm when he reached near Hosanijagal Gate, a Canter lorry bearing registration No.MH 04 DK 5126 came from behind in a rash and negligent manner and dashed against the vehicle of the appellant causing accident and the vehicle of the appellant/petitioner had sustained damages as below: