MANAGER ORIENTAL INSURANCE COMPANY Vs. MURUGAN

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 27. 12. 2001 passed in MCOP. No. 345 of 1999 by the learned Motor Accidents Claims tribunal cum the Additional District Judge cum Chief Judicial Magistrate, ramanathapuram.

(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 27. 12. 2001 has awarded compensation to a tune of Rs. 92,000/- (Rupees ninety two thousand only) on the following sub-heads: <FRM>JUDGEMENT_1402_TLMAD0_2007Html1.htm</FRM>