R YOGANATHAN Vs. R KARUPPUSAMY

JUDGEMENT

(1.) THE injured in a road accident, disputes the decision on the question of negligence and the quantum of compensation.

(2.) ON 04.07.2005, the appellant sustained injury in a road accident. The Tribunal mulcted him with 10% of negligence. Accordingly, deducted 10% from the total compensation amount of Rs.2,20,502/- on the ground of contributory negligence and granted him Rs.1,98,154/-.

(3.) ON the other hand, the learned counsel for the 3rd respondent would contend that cogent and acceptable reason has been given by the Tribunal for rejecting certain medical bills. On the whole, what was granted itself is on the higher side.