IN THE SUPREME COURT OF INDIA CIVIL  APPELLATE JURISDICTION

CIVIL  APPEAL  NO. 2598   OF 2009 [Arising out of SLP(C) No.19223/2008]

V. MAHADEVAN ... APPELLANT(S)

:VERSUS:

PALLAVAN TRANSPORT CORPORATION LTD. ... RESPONDENT(S)

O R D E R

Leave granted.

By  reason  of  the  impugned  judgment,  the  High  Court  has  attributed  

negligence to the extent of 60% to the Transport Corporation 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.    

The impugned judgment is, therefore, set aside and the matter is remitted  

back to the High Court for consideration on the said question afresh and for passing a  

reasoned order.  

The appeal is disposed of with the aforementioned direction.

..........................J (S.B. SINHA)

..........................J   (Dr. MUKUNDAKAM SHARMA)    NEW DELHI, APRIL 13, 2009.