DIVISIONAL MANAGER Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The appeal is focussed as against the judgment and decree dated 08.08.2005, passed in M. C. O. P. No.86 2004, on the file of the Motor Accidents claims Tribunal (Additional Sub Court), Dindigul.

(2.) Heard both sides.

(3.) The challenge in this Civil Miscellaneous Appeals is relating to the liability to pay the compensation awarded by the Tribunal, vide judgment dated 08.08.2005, to a tune of Rs.40,000/- (Rupees Forty Thousand only ).