JUDGEMENT
-
(1.)MFA.No.4092/2012 is by the Insurer challenging the finding recorded by the Tribunal that the driver of the car
had contributed to the accident to the extent of 60%.
(2.)MFA.No.4425/2012 is by the claimants challenging the finding that the deceased had contributed to the
accident to the extent of 40% and also for enhancement of
compensation.
(3.)The contention urged by the claimants in the claim petition was that when the deceased was riding a
motorcycle, he was hit by the car.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.