SHOBA RANI Vs. MOHANAN M.P. AND ORS.

JUDGEMENT

(1.) THE appellants are respectively the petitioners in O.P. (M.V.) No. 1174/2004 and O.P. (M.V.) No. 1175/2004 of the Motor Accidents Claims Tribunal, Muvattupuzha. The appellant in M.A.C.A. No. 2264/2008 is the wife and the appellant in M.A.C.A. No. 3012/2008 is the husband.

(2.) THE appeals have been filed challenging the finding regarding the contributory negligence on the part of the husband and apportioning of the same by 50:50 between the appellant husband and driver of the offending vehicle which belonged to the Kerala State Road Transport Corporation. The amount fixed as compensation is also under challenge. The third respondent in both the appeals is the insurer of the said vehicle and the policy is admitted.

(3.) WE heard the learned counsel for the appellants Sri Sajeevkumar K. Gopal, learned Senior Counsel for the Insurance Company Sri Mathews Jacob in M.A.C.A. No. 2264/2008 and learned counsel for the Insurance Company Sri Lal George in M.A.C.A. No. 3012/2008.