MANJULA Vs. BASAVARAJ IRAPPA B PATIL

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the respondents in MFA 21295/2010 and MFA 24100/2009.

(2.) The appellants in the top noted appeal are the legal heirs of the deceased Gopal Pundalik Nigadi and the appellant in the second noted appeal is the insurer. Both the appeals arise out of the same motor vehicle claims case in MVC No.1682/2006. The Appeals are listed for admission, counsels are heard.

(3.) Brief facts are that on 27/5/2006 at about 9.00 p.m., the deceased Gopal Pundalik Nigadi and his friend by name Vivek Vasant Kakareddi were proceeding on Victor GLX motor cycle bearing registration No.KA- 48/E-3958 in order to bring electronic spares and on their way back to the village, rider of the motor cycle, the said Vivek Vasant Kakareddi was riding the motorcycle at a high speed and in a rash and negligent manner, endangering human life and is said to have got involved in a collision with other motor cycle i.e.KA- 23/J-9281. On account of the impact, the pillion rider Gopal Pundalik Nigadi sustained serious head injuries.