COMMISSIONER OF POLICE EGMORE Vs. S MEENA

JUDGEMENT

(1.) THE above appeal has been filed by the appellant / THE Commissioner of Police, Egmore, Chennai against the Order and decreetal order dated 28.10.2005 made in M.C.O.P.No.784 of 2003, on the file of the Motor Accidents Claims Tribunal, (3rd Small Causes Court), Chennai.

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

(3.) ON the scrutiny of the claim petition and on the scrutiny of the counter statement of respondent, the learned Motor Accident Claims Tribunal had framed two issues for consideration, namely;