R. SADASIVAM Vs. MOHANASUNDAR

JUDGEMENT

(1.) Appeal against the award and Decree dtd. 22/3/2017 made in MCOP No. 272 of 2014 on the file of the Motor Accident Claims Tribunal (Additional District Court No.3), Dharapuram, Tiruppur District.

(2.) Decree:This Appeal coming on for hearing on this day and upon perusing the Grounds of Appeal , the order of the Lower court and the material papers in the case and upon hearing the arguments of MR.Ma.Pa.Thangavel,Advocate for the Appellants 1 to 3 in C.M.A. No. 2250 of 2017 and Counsel for the Respondents 1 to 3 in C.M.A. No. 3034 of 2017 and Mr.S.Arun Kumar, Advocate for the Second Respondent in C.M.A. No. 2250 of 2017 and counsel for the Appellant in C.M.A. No. 3034 of 2017 and First Respondent in C.M.A. No. 2250 of 2017(4th Respondent in C.M.A. No.3034 of 2017) having been set exparte before the Tribunal, and having stood over for consideration till this day and this court while modifying the finding of the Tribunal by fixing 75% contributory negligence on the part of the deceased and 25% negligence on the part of the owner of the car and allowing this Civil Miscellaneous Appeal in C.M.A. No. 2250 of 2017 in part and in modification of the award of the tribunal below and dismissing the appeal in C.M.A. No. 2250 of 2017 doth order and decree as follows: https://hcservices.ecourts.gov.in/hcservices/