MANAGER ORIENTAL INSURANCE CO LTD Vs. KALARANI

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 02. 12. 2004, made in M. C. O. P. No. 1953 of 2002, on the file of the Motor Accidents claims Tribunal (Fast Track Court No. II), Thiruchirapalli.

(2.) HEARD the learned counsel for the petitioner. Despite printing the name of the respondents no one has appeared.

(3.) THE challenge in this Civil Miscellaneous Appeal is relating to the quantum of compensation awarded by the Tribunal, vide judgment dated 02. 12. 2004, to a tune of Rs. 3,30,000/- (Rupees Three Lakhs and Thirty Thousand only) on the following sub-heads: <FRM>JUDGEMENT_2105_TLMAD0_2007Html1.htm</FRM>