UNITED INDIA INSURANCE CO LTD Vs. PALANIAPPAN

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree passed dated 29. 11. 2006 passed in MCOP. No. 2709 of 2000 by the learned Motor Accidents Claims tribunal cum the Additional District Judge, Fast Track Court No. II, tiruchirappali.

(2.) HEARD the learned counsel for the appellant as well as the learned counsel for the second respondent and there is no representation on behalf of the respondent Nos. 1 and 3, despite service of notice.

(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 29. 11. 2006 has awarded compensation to a tune of Rs. 67,000/- (Rupees sixty seven thousand only) on the following sub-heads: <FRM>JUDGEMENT_777_TLMAD0_2007Html1.htm</FRM>