LAKSHMI Vs. METROPOLITAN TRANSPORT CORPORATION LIMITED

JUDGEMENT

(1.) This appeal is preferred by the appellants/claimants as against the Award and decree dated 26.06.2007 made in M.C.O.P.No.3805 of 2004 on the file of the Motor Accidents Claims Tribunal (V Judge, Court of Small Causes), Chennai questioning the reduction of the amount on the ground of contributory negligence.

(2.) The facts of the case are as follows:

(3.) The deceased is the son of the appellants and the deceased was studying in IX Standard at the time of the accident.