MINOR SHAHUL HAMEED Vs. RAMESH BABU

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 27. 07. 2005, made in M. A. C. T. O. P. No. 248 of 2002, on the learned Motor Accidents claims Tribunal, (Subordinate Judge), Pudukottai.

(2.) HEARD the learned counsel for the appellant. Despite printing the name of respondents no one appeared.

(3.) THE challenge in this Civil Miscellaneous Appeal is relating to the quantum of compensation awarded by the Tribunal, vide judgment dated 27. 07. 2005, to a tune of Rs. 14,000/- (Rupees Fourteen Thousand only) on the following sub-heads: <FRM>JUDGEMENT_2101_TLMAD0_2007Html1.htm</FRM>