As per case facts, on July 27, 2007, Baljinder Kumar, Ram Kumar, and Deepak Kumar were car occupants when their vehicle collided with a negligently driven tractor-trolley. Ram Kumar and ... Deepak Kumar died, and Baljinder Kumar was injured. The Tribunal found the car driver contributorily negligent, deducting 50 percent from compensation. The appeal to the High Court challenged this finding, arguing it was composite negligence. The question arose whether the accident was a case of contributory negligence, affecting third-party claimants (occupants), or composite negligence by both vehicle drivers. Finally, the High Court ruled it was composite negligence for third-party claimants, stating they are not liable for contributory negligence and can recover full compensation from any joint tortfeasor, irrespective of whether the other tortfeasor (car driver/owner) was impleaded. The compensation was re-calculated without the 50 percent deduction.