D.Y.CHANDRACHUD, J. - (1.) Leave granted.
(2.) The present appeal arises from a judgment of the High Court of Karnataka dated 13 April 2016.
(3.) On 18 June 2012, the appellant who was riding a motorcycle bearing registration No.KA-04/EL-4782 met with an accident with a mini lorry belonging to the Second and Third respondents. The lorry was insured with the First respondent. As a result of the accident, the appellant suffered grievous injuries. The medical certificate issued by the Bangalore Baptist Hospital (Exhibits P-13 and P-14) indicate spinal injuries. ;