KANWALJIT SINGH AHLUWALIA,J. - (1.) The present appeal has been filed to assail the award dated 31.5.2005, whereby the Tribunal awarded Rs.22,000/- for damages caused to the Jeep of the appellant.
(2.) It is not denied by the learned counsel for the parties that on 23.2.1998, an accident took place between Jeep bearing Registration No. RSZ 495 and Tata Sumo bearing Registration No. RJ 14 2C 8389. The Tribunal assessed the damages caused to the Jeep as Rs.44,000/-. Thereafter, the Tribunal returned finding that it is a case of contributory negligence and thus, the Tribunal deducted 50% amount towards contributory negligence and awarded Rs.22,000/-, as compensation.
(3.) The learned counsel for the appellant has only assailed the finding whereby the Tribunal held that it is a case of contributory negligence.;