PANDI Vs. S PERIYASAMY

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 26. 06. 2006 made in MCOP. No. 301 of 2004 by the learned Motor Accidents Claims tribunal cum the learned Principal Subordinate Judge, Tenkasi.

(2.) HEARD both sides. This appeal is disposed of at the admission stage itself.

(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 26. 06. 2007 has awarded compensation to a tune of Rs. 1,00,221/- (Rupees one lakh two hundred and twenty one only) on the following sub-heads: <FRM>JUDGEMENT_1404_TLMAD0_2007Html1.htm</FRM>