NEW INDIA ASSURANCE CO LTD Vs. S SHENBAGAVALLI

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgment and Decree dated 23. 07. 2002, passed in M. C. O. P. No. 1537 of 2000, on the file of the Motor Accident claims Tribunal (Additional District Judge, Fast Track Court No. II), thiruchirapalli.

(2.) HEARD both sides.

(3.) THE challenge in this Civil Miscellaneous Appeal is relating to the finding on driver's negligence and the quantum of compensation awarded by the tribunal, vide judgment dated 23. 07. 2002, to a tune of Rs. 7,05,360/- (Rupees seven Lakhs Five Thousand and Three Hundred and Sixty only) on the following sub-heads: <FRM>JUDGEMENT_1316_TLMAD0_2007Html1.htm</FRM> The said sum was rounded of to Rs. 7,05,000/- (Rupees Seven Lakhs and Five thousand only ).