ANDREZ SONYA Vs. SUMIT GAONKAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The parents of 19-year-old Stenzil, who died in a vehicular accident on 4/2/2014, appeal Judgment and Award dtd. 21/2/2019 in Claim Petition No.138/2014 made by the Motor Accident Claims Tribunal at Margao (Tribunal).

(3.) The Tribunal determined the compensation at Rs.15,82,000.00by the impugned award. But the Tribunal held that Stenzil contributed to the accident to the extent of 70%. Based on this finding of contributory negligence, the Tribunal awarded the parents a total compensation of Rs.5,24,000.00 with interest @ 6% p.a. from the date of the petition till payment.