- (1.) Leave granted. By reason of the impugned judgment, the High Court has attributed negligence to the extent of 60% to the Transport Corporation and 40% to the claimant. But no reason has been assigned in support of the said findings. We are, therefore, of the opinion that the matter should be considered afresh by the High Court.
(2.) The impugned judgment is, therefore, set aside and the matter is remitted back to the High Court for consideration of the said question afresh and for passing a reasoned order.
(3.) The appeal is disposed of with the aforementioned direction.;