NEETU THAKUR Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THE appeal is directed against the judgment dated 03.07.2014 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby compensation of Rs.15,82,628/ - was awarded in favour of the Appellants for the death of Rishi Kumar Thakur, who died in a motor vehicular accident which occurred on 23.05.2010.

(2.) THE only ground of challenge raised by the Appellants is that the Claims Tribunal erred in holding that there was contributory negligence to the extent of 50% on the part of Rishi Kumar Thakur, who was driving the Maruti Car bearing registration no.DL -2CN -2472 involved in the accident and thereby reducing the compensation paid to the Appellants being legal representatives of Rishi Kumar Thakur.

(3.) THE learned counsel for the Appellants has taken me through paras 14 to 19 of the impugned judgment which are extracted hereunder: -