SUPERINTENDENT OF POLICE Vs. BABY

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/respondent against the Award and Decree, dated 10.01.2005, made in M.C.O.P.No.1147 of 2002, on the file of the Motor Accident Claims Tribunal, Additional Sub-Court, Cuddalore, awarding a compensation of Rs.3,50,064/- together with 9% interest per annum, from the date of filing the claim petition till the date of payment of compensation.

(2.) AGGRIEVED by the said Award and Decree, the appellant/respondent has filed the above appeal praying to set aside the award and decree passed by the Tribunal.

(3.) THE learned Motor Accident Claims Tribunal had framed three issues for the consideration namely: (i)At whose negligence the accident had occurred? (ii)Whether the petitioners are entitled to get compensation? If so, what is the quantum of compensation?