Kaushal Jayendra Thaker, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) This appeal, at the behest of the claimants, has been preferred against the judgment and order dated 11.4.2005 passed by Additional District Judge/Motor Accident Claims Tribunal, Allahabad (hereinafter referred to as 'Tribunal') in M.A.C.P. No. 12 of 2003 awarding a sum of Rs.4,10,272/- with interest at rate of 8% as compensation in favour of the claimants.
(3.) I am in complete agreement with the submission made by the counsel for the appellant that the Tribunal could not have deducted any amount for the negligence of the other vehicle as the deceased was not a tort feasor.;