VANAGAMUDI Vs. GAYATHIRI

JUDGEMENT

(1.) The claimant is the appellant in this appeal. This Civil Miscellaneous Appeal has been filed against the impugned Judgment and Decree dated 28.12.2004 passed by the Motor Accidents Claims Tribunal (Additional Sub Court) Thiruvannamalai in M.A.C.T.O.P No.246 of 2004.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.40,500/- as compensation together with interest at 9% per annum from the date of claim petition till the date of deposit and costs to the appellant/claimant as against a total claim of Rs.1,00,000/-.

(3.) The Tribunal has awarded the compensation under the following heads:-