DEPUTY DIRECTOR OF HEALTH SERVICES CUDDALORE Vs. KALIAMURTHI

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/respondent, THE Deputy Director of Health Services Cuddalore, against the Award and Decree, dated 11.08.2004, made in M.C.O.P.No.800 of 2003, on the file of the Motor Accident Claims Tribunal, II Additional Sub-Court, Cuddalore, awarding a compensation amount of Rs.48,100/- with 9% interest per annum, from the date of filing petition till the date of payment of compensation.

(2.) AGGRIEVED by the said Award and Decree passed by the Motor Accident Claims Tribunal, the appellant/respondent, The Deputy Director of Health Services Cuddalore has filed the above appeal praying to set aside the award and decree passed by the Tribunal.

(3.) THE Motor Accident Claims Tribunal had framed two issues for consideration namely (i) Who is responsible for the accident? (ii) Whether the petitioner is entitled to get compensation? If so, what is the quantum of compensation?