UNITED INDIA INSURANCE COMPANY LTD Vs. MARI

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company challenging ratio of contributory negligence fixed by the Tribunal under the impugned Award dated 06.04.2015 passed by the Motor Accident Claims Tribunal (2 nd Additional District Judge, Poonamallee) in MCOP.No.436 of 2013.

(2.) Heard Mr.A.Dhiraviyanathan, learned counsel for the Appellant and Mr.M.Sivakumar, learned counsel for the respondents 1 and 2.

(3.) The only contention raised by the Appellant Insurance Company is that the Tribunal has erroneously fixed the contributory negligence of the vehicle insured with the Appellant at 75%.