PRASATH Vs. SUBRAMANIA PILLAI

JUDGEMENT

(1.) Prasath, the injured-claimant, is the appellant herein.

(2.) Since the injured sustained injuries due to negligent driving of the driver of the bus belonging to respondent No. 2, he filed a claim petition seeking for compensation of Rs. 1,40,152.

(3.) The Tribunal, after enquiry, holding that both the driver of the bus as well as the injured were negligent and responsible for the accident, awarded Rs. 25,000 payable to the appellant.