S. DAVID RAJKUMAR Vs. R. GEETHA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The limited grievance raised by the Appellant in the present Appeal is that though the High Court had enhanced the amount awarded by the Motor Accident Claims Tribunal, For short the 'Tribunal' Chennai vide Award, dtd. 22/7/2005 from Rs.1,09,598.00 (Rupees One Lakh Nine Thousand Five Hundred and Ninety Eight) to Rs.6,80,000.00 (Rupees Six Lakhs and Eighty Thousand), noting that the Court-fee affixed by the Appellant on the Appeal was proportionately valued at Rs.3,00,000.00 (Rupees Three Lakhs), the amount awarded was reduced from Rs.6,80,000.00 (Rupees Six Lakhs and Eighty Thousand) to Rs.4,09,598.00(Rupees Four Lakhs Nine Thousand Five Hundred and Ninety Eight).