- (1.) Leave granted.
(2.) Aggrieved both by the quantum of compensation determined by the High Court and the finding recorded by the Tribunal and confirmed by the High Court that the driver of the car in which the deceased was travelling was also guilty of contributory negligence and that therefore the claimants are entitled only to 50% of the amount of compensation as determined, the claimants in a motor accident claim have come up with the above appeal.
(3.) We have heard the learned counsel for the parties.;