- (1.) Leave granted. Heard the learned counsel for the appellant.
(2.) The appellant claimed a compensation of Rs. 5,00,000 for injuries sustained by him in a motor accident on 9.8.1985, that is a collision between the motor cycle driven by him and a bus belonging to Karnataka State Road Transport Corporation (for short 'K.S.R.T.C.'). The Tribunal by its judgment dated 4.1.2003 held that there was contributory negligence on the part of the appellant and fixed the responsibility for the accident in the ratio of 50:50 on the driver of the bus and the appellant. It assessed the total compensation as Rs. 2,32,254. In view of the contributory negligence to an extent of 50 per cent, it awarded a compensation of Rs. 1,16,127 with interest at the rate of 8 per cent per annum from the date of petition till the date of payment.
(3.) K.S.R.T.C, the owner of the bus challenged the said award by filing an appeal. The High Court allowed the appeal in part and increased the liability of the appellant for the accident to 75 per cent and reduced the liability of the bus driver to 25 per cent. Consequently, it arrived at the compensation as Rs. 58,063 and rounded it off to Rs. 60,000. Feeling aggrieved, the claimant-appellant is before us.;