SUBBAN Vs. KANNIKA GANDHI BAI AND ORS.

JUDGEMENT

(1.) This civil miscellaneous appeal is directed against the judgment and decree passed by the Motor Accident Claims Tribunal, (Additional Sub Court), Dindigul, in M.C.O.P. No.353 of 2005, dated 10.02.2011.

(2.) Heard both sides and perused the records carefully.

(3.) It is a case of injury and the tribunal has awarded a sum of Rs.48,000/- as compensation, by holding that the first respondent herein is liable to pay the compensation. The mode of accident is not disputed and the appellant/claimant has preferred this appeal only on the sole ground of liability.