DEEPAK JAIN Vs. SUKHVINDER KAUR

JUDGEMENT

(1.) Vide the instant appeal, appellant has assailed the award dated 17.04.2010, whereby, ld. Tribunal has granted compensation for a sum of Rs.9,30,440/- with interest @ 7.5% per annum from the date of filing of the petition till the deposit of the amount.

(2.) It is pertinent to mention here that while awarding the compensation, ld. Tribunal has established that the accident took place due the contributory negligence and the liability of 60% and 40% has been fastened respectively on the appellant and deceased.

(3.) Ld. Counsel appearing on behalf of the appellant submits that the ld. Tribunal has not considered the evidence on record while fastening the liability of 60%.