ORIENTAL INSURANCE COMPANY LTD Vs. DURAIPANDI

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment dated 03. 07. 2007, passed in M. C. O. P. No. 608 of 2006, on the file of the Motor Accidents Claims Tribunal-cum-Second Additional District Judge,tirunelveli.

(2.) HEARD the learned counsel for the appellant. Despite printing the name of respondents Nos. 1 and 2 no one appeared. Since the third respondent remained exparte in the lower Court, notice to him is dispensed with.

(3.) THE challenge in this Civil Miscellaneous Appeal is relating to the quantum of compensation awarded by the Tribunal, vide judgment dated 03. 07. 2007, to a tune of Rs. 12,62,750/- (Rupees Twelve Lakhs Sixty two Thousand Seven Hundred and fifty only) on the following sub-heads: <FRM>JUDGEMENT_2114_TLMAD0_2007Html1.htm</FRM>