SUPERINTENDENT OF POLICE Vs. P.SARAVANAN

JUDGEMENT

(1.) The respondent before the Tribunal, namely, owner of the vehicle is the appellant herein. Challenging the award on the point of negligence as well as quantum, the appellant/police has approached this Court.

(2.) The respondent herein filed claim petition in M.C.O.P.No.1030 of 2016 claiming compensation for the injury sustained in the road transport accident happened on 28/4/2016. The Tribunal, on consideration of both oral and documentary evidence, has awarded a sum of Rs.3,34,000.00 and hence the appeal.

(3.) Heard the learned Additional Government Pleader appearing for the appellant/police and the learned counsel appearing for the respondent herein.