UNITED INDIA INSURANCE CO LTD Vs. M JEYABAL

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree passed dated 04. 01. 2007 passed in MCOP. No. 2771 of 2002 by the learned Motor Accidents Claims tribunal cum the First Additional District Judge (PCR), Tiruchirappalli.

(2.) HEARD the learned counsel for the appellant and there is no representation on behalf of the respondents, despite service of notice.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this Civil Miscellaneous Appeal would run thus: the Tribunal vide Judgement dated 04. 01. 2007 has assessed compensation to a tune of Rs. 8,04,978/- (Rupees eight lakhs four thousand nine hundred and seventy eight only) on the following sub-heads: <FRM>JUDGEMENT_778_TLMAD0_2007Html1.htm</FRM> After assessing the compensation amount the Tribunal slashed it down to rs. 6,03,734/- (Rupees six lakhs three thousand seven hundred and thirty four only) as the petitioner did not hold any valid driving licence at the time of accident.