DIRECTOR GENERAL OF POLICE Vs. M RANI

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the award passed by the learned Additional District Judge, Fast Track Court No.II, Motor Accident Claims Tribunal, Thoothukudi, in M.C.O.P.No.388 of 2009, dated 05.10.2010.

(2.) Heard the learned Counsel appearing on either side and perused the records carefully.

(3.) It is a case of fatal and the tribunal has awarded a sum of Rs. 5,67,500/- as compensation, against which, the Appellant/ Director General of Police is before this Court.