KUTTAYI Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) The claimant in a petition for compensation before the Motor Accidents Claims Tribunal has come up in this appeal challenging the decision of the Tribunal.

(2.) The claimant was aged 83 years at the time of accident. The accident took place on 24.01.2003. A sum of "rupi foradian" 60,000.00 was claimed in the petition by way of compensation. The Tribunal though found that the claimant is entitled to a sum of "rupi foradian" 5,000.00, passed an award only for a sum of "rupi foradian" 4,000.00, holding that the accident occurred on account of the negligence of the claimant as well.

(3.) Heard the learned counsel for the claimant and the learned counsel for the insurer.