UNITED INDIA INSURANCE CO LTD Vs. S VENKATACHALAM

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 30. 11. 2005, made in M. C. O. P. No. 38 of 2002 on the file of the Motor Accidents claims Tribunal - Sub Judge, Kulithalai.

(2.) THE challenge in this Civil Miscellaneous Appeal is relating to the quantum of compensation awarded by the Tribunal, vide judgment dated 30. 11. 2005, to a tune of Rs. 4,92,783/- (Rupees Four Lakhs Ninty two Thousand Seven Hundred and Eighty Three only) on the following sub-heads: <FRM>JUDGEMENT_1408_TLMAD0_2007Html1.htm</FRM>

(3.) BEING aggrieved by and dissatisfied with the judgment and decree of the tribunal, the insurance company filed this appeal on the main ground that without any rhyme or reason the Tribunal has invoked the multiplier system.