Arijit Pasayat, J. - (1.) Heard.
(2.) Leave granted.
(3.) This is an appeal against the order passed by a learned single Judge of the Delhi High Court allowing the appeal filed by the respondent who had filed a claim petition claiming compensation on the ground that he had sustained injuries on account of vehicular accident which took place on 03.12.2002 near G.T.Road, Flyover, Shahdara, Delhi. Learned MACT, Karkardooma Court, Delhi fixed the amount payable as compensation to be Rs. 3,00,598/-. But deducting 40% for the alleged contributory negligence of the claimant, ultimately the amount payable by the present appellant to the claimant was fixed at Rs. 1,80,358/- (approximately). In appeal filed by the claimant, the High Court by the impugned judgment held that the reasons indicated by the MACT for making deduction on account of alleged contributory negligence were not sufficient for the purpose of making a deduction.;