- (1.) Leave granted.
(2.) This appeal by special leave is directed against the judgment of the High Court dated 31st May, 2005 in M.F.A. No.5166 of 2002 whereby the learned Single Judge set aside the order passed by the MACT Court and allowed the appeal preferred by the Union of India through the Officer Commandant Army School of Mechanical. The learned Single Judge reversed the judgment of the Claims Tribunal and awarded a compensation and apportioned it to 50%. 50% holding the appellant herein responsible for this accident on the basis of contributory negligence.
(3.) We have heard learned counsel for the parties and perused the record.;