KRISHNAVENI Vs. MANOKARAN

JUDGEMENT

(1.) The dependents of a deceased in a road accident dissatisfied with reducing half of the quantified compensation amount have directed this appeal.

(2.) On 24.07.2006, in a road accident, Kanagaraj lost his life. The Tribunal assessed loss of dependency at Rs.6,48,000/-. The Tribunal holding that the deceased was not having a valid driving license, thus, contributed to the accident, fastened 50% of negligence on the deceased, reduced the amount to Rs.3,24,000/-, deducted 1/3 and took Rs.2,16,000/- and added Rs.10,000, Rs.5,000, Rs.20,000 towards cremation expenses, loss of consortium of the widow and for loss of love and affection, thus, totally awarded Rs.2,51,000/-.

(3.) According to the learned counsel for the appellants/claimants, there was no independent evidence that the deceased had also contributed to the accident, in such circumstances, holding that the deceased has also contributed to the accident is not in accordance with law.