Section 8(4) in Kerala Torts (Miscellaneous Provisions) Act, 1976
(4)Where any person dies as the result partly of his own fault and partly of the fault of any other person or persons, and accordingly if an action were brought for the benefit of the estate under Part II of this Act, the damages recoverable would be reduced under sub-section (1), and damages recoverable in an action brought for the benefit of the dependants of that person under the India Fatal Accidents Act, 1855, shall be reduced to a proportionate extent.
