N JANAKI Vs. R RAVICHANDRAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the award of Rs. 7,80,000/- as against the claim of Rs. 25,00,000/-, dated 18.12.2006 and made in MCOP No. 574 of 2006 on the file of the Motor Accident Claims Tribunal (Principal District Court), Madurai.

(2.) The facts which are absolutely necessary for the disposal of this Civil Miscellaneous Appeal are as under:

(3.) The first Respondent being the owner of the vehicle had not chosen to appear before the Tribunal, as he remained ex-parte. The second Respondent being the insurer of the Lorry had alone contested the claim petition on various grounds.