SARATH (MINIOR) Vs. NANDAKUMAR

JUDGEMENT

(1.) It was on 6.2.2003 the accident. The appellant was a rider on the pillion seat of his father's motor cycle. It collided with another motor cycle. The appellant sustained injuries in the accident. The above are facts either admitted or proved.

(2.) Heard Sri.A.R.Nimod, Sri.C.Harikumar and Sri.P.Jacob Mathew, the learned counsel for the appellant, the 1st respondent and the 2nd respondent respectively.

(3.) Two motor cycles collided. The collision was almost at the middle of the road. The tribunal therefore found negligence in both the riders. The percentage of contributory negligence was assessed at 50 on each rider. The tribunal fixed Rs 19, 000/- as compensation. Fifty percent of it was directed to be paid by the 2nd respondent.