STATE Vs. R JEGADEESAN

JUDGEMENT

(1.) The above appeal has been filed by the Appellant/Commissioner for Police for State against the award and decree passed in M.C.O.P. No. 2207 of 2000, dated 09.01.2007 on the file of the Motor Accidents Claims Tribunal(IV Judge, Court of Small Causes), Chennai, awarding a compensation of Rs. 6,65,000/- with interest at the rate of 7.5% per annum.

(2.) The short facts of the case are as follows:

(3.) The Respondent filed a counter statement and resisted the claim petition stating that the accident had not been committed by the driver of the van. The Respondent further stated that the claimant has to prove his case after producing the driving licence of the driver and vehicle particulars before the Tribunal. The Respondent further submitted that the claim amount is an excessive one.