Asok Kumar Ganguly, J. - (1.) Leave granted.
(2.) On 2.09.2002, at about 2.30 pm, the Appellant-claimant was walking on the Byatarayanapura road near the bus stop, when the driver of a motorcycle (bearing No. KA-03-X-8591) came and dashed against the Appellant, as a result of which the Appellant sustained serious head injuries leading to weakness of his right hand and leg. The Respondents are the insurance company and the owner of the offending vehicle respectively.
(3.) The Appellant filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, claiming compensation to the tune of Rs. 4,00,000/-.;