V. VEERARAGHAVAN Vs. G. MANOHARAN

JUDGEMENT

(1.) Bharathi a call taxi driver, died as bachelor at the age of 26 years, in the road accident while driving the call taxi. His parents who lost their only child are the appellants before this court.

(2.) The road traffic accident was reported to the police by one Silambarasan. Based on his report, the FIR registered as below:-

(3.) The Tribunal on considering the claim and evidence held that, the victim and the mini van driver had equally contributed for the accident. Hence Rs.3,38,500/- was awarded as compensation after deduction 50% towards contributory negligence.