NEW INDIA ASSURANCE COMPANY LTD. Vs. I. KALAIKUMAR

JUDGEMENT

(1.) This appeal is preferred by the Appellant-Insurance Company against the judgment and decree dated 29.07.2005 made in M.C.O.P. No. 4 of 2004 on the file of I Additional Motor Accidents Claims Tribunal, Nagercoil.

(2.) Background facts in a nutshell are as follows:

(3.) To what amount the claimant is entitled to?