SUNIL KUMAR SINGH Vs. SUNIL DATTA PEDNEKAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The challenge in this Appeal is to the Judgment and Award dtd. 2/1/2017 in Claim Petition No.17/2011 made by the Motor Accident Claims Tribunal at Margao (Tribunal).

(3.) The Tribunal, by the impugned Judgment and Award, has dismissed the Appellant's claim petition against Respondent No.3-Insurance Company. The Tribunal determined the compensation payable by Respondents No.1 and 2 to the Appellant at Rs.2,60,000.00 -but ultimately awarded the Appellant only Rs.1,30,000.00, after holing that the Appellant contributed to Rs. the accident to the extent of 50%.