U.P.S.R.T.C v. Km. Mamta And 3 Ors. S

1. The only ground urged is that there was contributory negligence also on the part of the deceased and therefore, the compensation awarded should have been reduced proportionately. We have perused the site plan and we find that the accident occurred on a crossing. The site plan clearly indicates that the offending vehicle namely the Bus was on the right side of the road left no scope for the deceased who was travelling on the left side of the road. Consequently, we are of the opinion that there was no contributory negligence on the part of the deceased at the time when the accident occurred. The appeal fails and is dismissed.