UMA DEVI AJAY CHAURASIYA Vs. BANTI KUMAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and respondent.

(2.) The appeal has been preferred against the order dtd. 8/12/2015 passed in M.V Claim Case No. 18 of 2013 by the learned Session Judge, Siwan by which the compensation amount under Sec. 140 of the Motor Vehicle Act (henceforth for short 'the Act') was cut to 50% inasmuch as direction was given to pay interim compensation only to the extent of 50% after holding that the deceased was also at fault as he was in a state of drunkenness.

(3.) The matrix of facts giving rise to the present appeal is/are as follows:-