DISTRICT COLLECTOR Vs. MATHIYAZHAGAN

JUDGEMENT

(1.) Aggrieved over the finding of the Tribunal dated 29.08.2016, made in MCOP.No.187 of 2014 on the file of the Motor Accident Claims Tribunal/(Chief Judicial Magistrate), Ariyalur, the respondents filed this present appeal for setting aside the award passed by the Tribunal.

(2.) Both side consent, this appeal is disposed of by this Court at the stage of admission itself.

(3.) For the sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.