BRANCH MANAGER Vs. JOKKIM

JUDGEMENT

(1.) This appeal is focussed as against the judgment and decree dated 29.09.2005, passed in M. C. O. P. No.293 of 2003, on the file of the Motor Accidents claims Tribunal, Additional Sub Court, Thenkasi.

(2.) Heard both sides.

(3.) The challenge in this Civil Miscellaneous Appeal is relating to the quantum of compensation awarded by the Tribunal, vide judgment dated 29.09.2005, to a tune of Rs.2,85,000/- (Rupees Two Lakhs and Eighty five Thousand only) on the following sub-heads: <FRM>JUDGEMENT_589_LAWS(MAD)12_2007_1.html</FRM>