MALLIKA SREEDHARAN Vs. M A VARGHESE

JUDGEMENT

(1.) A person by name Sreedharan Embrndiri died in a road accident. The accident was on 3.2.2011. He was 51 years old at the time of his death. He was riding on his motor cycle. It collided with a car which came from the opposite direction. The car was driven by the 1st respondent. He drove it in a rash and negligent manner. It was insured with the 2nd respondent. The above are facts either admitted or proved.

(2.) Heard Sri.Abraham K.John and Sri.M.Jacob Murickan, the learned counsel for the appellants and the 2nd respondent respectively.

(3.) Sreedharan Embrndiri was the victim of the accident. The tribunal found him too negligent. The percentage of negligence attributed to him was 25. The tribunal considered the police papers to find contributory negligence on the victim.