UNITED INDIA INSURANCE CO LTD Vs. SUNDARI

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 02. 12. 2004 made in MCOP. No. 97 of 2001 by the Motor Accidents Claims Tribunal, fast Track Court, Pudukottai.

(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 02. 12. 2004 has awarded compensation to a tune of Rs. 3,91,000/- (Rupees three lakh and ninety one thousand only) on the following sub-heads: <FRM>JUDGEMENT_800_TLMAD0_2007Html1.htm</FRM>