PERUMAL Vs. E INDUKUMAR

JUDGEMENT

(1.) THIS appeal has been preferred by the dependants of deceased Jeyavelu, who lost his life in a road accident as against the Tribunal reducing their compensation amount.

(2.) THE Tribunal holding that Jeyavelu was guilty of contributory negligence, apportioned negligence in the ratio of 50 : 50 as between the deceased and the driver of the second respondent and deducted 50% of that amount from the total compensation of Rs.6,44,000/- and awarded them only Rs.3,22,000/-.

(3.) ON 23.9.2005, at about 3.30 p.m, Jeyavelu was driving the Ambassador Car TN 33 F 4504 on the Bhavani - Mettur Main Road at Sekkanur Pallikadaipudhur, near Rathinasamy Thottam from South to North direction, at that time, a Mahendra Van TN 38 AC 0154, came driven by the first respondent from North to South. An accident took place. In this accident, car driver died on the spot.