- (1.) Leave granted.
(2.) The claim petition filed by the appellants seeking compensation for the death of Rahamadulla in a Motor Accident on 10.7.2007 was allowed and the Tribunal awarded compensation of Rs.37,79,362/-.
(3.) The High Court reduced the compensation to Rs.18,15,000/- after recording a finding that the deceased was guilty of contributory negligence. The High Court re-appreciated the evidence to come to the conclusion that the deceased was also negligent in driving the two wheeler.;