NATIONAL INSURANCE COMPANY LIMITED Vs. S NIRMALADEVI

JUDGEMENT

(1.) This appeal is focussed as against the Judgement and Decree dated 17.10.2006 passed in MCOP. No.2213 of 2003 by the learned Motor Accidents Claims tribunal cum the III Additional Subordinate Judge, Trichy.

(2.) Heard both sides.

(3.) The Tribunal vide Judgement dated 17.10.2006 awarded compensation to a tune of Rs.6,75,425/- (Rupees six lakhs seventy five thousand four hundred and twenty five only) on the following sub-heads: <FRM>JUDGEMENT_560_LAWS(MAD)12_2007_1.html</FRM>