- (1.) Leave granted.
(2.) Compensation granted by the learned Motor Accident Claim Tribunal, Nainital ("Tribunal" for short) to the extent of Rs.10,28,280/- (Rupees Ten lakh Twenty Eight thousand Two hundred and Eighty) with 7% interest has been reduced by 50% by the High Court on the ground that the deceased had contributed to the accident by his negligence. Aggrieved, this appeal has has been filed.
(3.) Learned counsel for the respondent ­ insurer has sought to sustain the aforesaid conclusion of the High Court by relying on the evidence of P.W.2 ­ Prakash Chandra Sharma.;