UNITED INDIA INSURANCE CO LTD Vs. RESHMA

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed-off. MAC.APP. 812/2019, CM APPL. 44169/2019 & CM APPL. 44171/2019

(3.) This appeal impugns the order dated 09.05.2019 passed by the learned MACT in MACP No. 48/11 (New No. 49977/16), on the ground that contributory negligence of only 20% apportioned on the rider of the scooter bearing no. DL 8S Rs.7067, which had two pillion riders, is on the lesser side. The learned counsel for the appellant contends that it should be atleast 50%. The impugned order has dealt with this issue as under:-