NAREN GURUNG & ANR Vs. DALVEER SINGH

JUDGEMENT

(1.) The appellants have challenged the award of the Claims Tribunal whereby compensation of Rs.1,53,300/- has been awarded to respondent No.1.

(2.) Respondent No.1 was a pillion rider on motor cycle bearing No. HR 26-AS-4067 which met with an accident with the appellants' vehicle bearing No. SK-04-B-0049 on 28th June, 2017. Respondent No.1 suffered grievous injuries in respect of which the Claims Tribunal awarded compensation of Rs.1,53,300/-.

(3.) Learned senior counsel for the appellants urged at the time of the hearing that the driver of the motor cycle was negligent and has been held to be 50% contributory negligent by this Court in MAC.APP.234/2018 and MAC.APP.291/2018 and the liability of the appellants be reduced to 50% in this case also.