PAMPANNA Vs. THIMMANNA

JUDGEMENT

(1.) Though this matter is listed for orders, with the consent of the Learned Counsel appearing for the parties, it is taken up for final disposal.

(2.) This appeal is filed questioning the judgment and award passed in MVC. 289/05 by the MACT and Fast Track Court - III, Raichur, whereunder the claimant had sought for total compensation of Rs.2.05 lakhs against which the Tribunal awarded a sum of Rs. 60,500/- and held that the claimant was entitled for only 50% of the said amount by fixing contributory negligence on the appellant to the extent of 50%. Not being satisfied with the said award, the claimant is in appeal seeking enhancement of the same and also questioning the finding of the Tribunal in fixing 50% contributory negligence on him.

(3.) The facts leading to the filing of this appeal are: