SOMMAPPA POJJARY Vs. KEMARAM DEVASI

JUDGEMENT

(1.) This appeal is listed for admission and with the consent of learned counsel for the parties, the matter is taken up for final disposal.

(2.) This appeal is filed challenging the judgment and award passed in M.V.C.No.762/2011 dated 04.07.2012 on the file of the Fast Track Court, Udupi. Brief facts of the case are as follows:

(3.) It is the case of the claimant that on 09.06.2010 at about 4.30 p.m. he was walking to his residence at Nayampalli on extreme left side of National Highway No.17 after attending the shop at Santhekatte. At that time, a motor cycle bearing No.KA-20-U-7146 came from Santhekatte to Uppoor side in a rash and negligent manner and dashed against him, as a result of which, he sustained grievous injuries.