BASKAR Vs. SUPERINTENDENT OF POLICE, NAMAKKAL

JUDGEMENT

(1.) Whether the Claims Tribunal is justified in dismissing the claim petition on the ground that police referred the complaint (alleging negligence in causing the accident) as 'mistake of fact', is the issue raised in this appeal.

(2.) The appeal has been filed by the claimant, challenging the dismissal of the claim petition filed by him in MCOP No.99 of 2006.

(3.) Baskar, claimant, aged 34, employed as Supervisor and tailor, earning a sum of Rs.15,000/- per month, suffered multiple fractures on account of accident that took place on 28.08.2005, involving the jeep bearing Registration No.TN28-G-0052.