LOGESH REDDY Vs. K V KRISHNAN

JUDGEMENT

(1.) THE claimant in M.C.O.P.No.179 of 2001, dissatisfied with the quantum of compensation amount, directed this appeal.

(2.) ACCORDING to the learned counsel for the appellant, actually the rider of TVS-50 alone was responsible for the accident. However, the Tribunal had wrongly put 40% of the blame on the appellant and deducted 40% of the amount from the compensation amount. Further, less amount has been awarded as compensation.

(3.) THE Tribunal recorded a finding that since in this accident two vehicles are involved, the appellant had also contributed to the accident and apportioned the negligence in the ratio of 40% and 60%. So, from the total compensation of Rs.90,000/-, it had deducted 40% and awarded only Rs.54,000/ to the appellant.