D KUMAR Vs. G MARIAPPAN NADAR

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 19. 08. 2005 passed in MCOP. No. 1970 of 1999 by the learned Motor Accidents Claims tribunal cum the learned Additional District Judge, Fast Track Court No. I, madurai.

(2.) HEARD both sides.

(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 19. 08. 2005 has awarded compensation to a tune of Rs. 26,721/- (Rupees twenty six thousand seven hundred and twenty one only) on the following sub-heads: <FRM>JUDGEMENT_1397_TLMAD0_2007Html1.htm</FRM>