BRANCH MANAGER UII COMPANY LTD Vs. THANGARAJ

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 29. 09. 2005 passed in MCOP. No. 294 of 2003 by the learned Motor Accidents Claims tribunal-cum-the Additional Subordinate Judge, Thenkasi.

(2.) HEARD both sides. This appeal is disposed of at the admission stage itself.

(3.) THE Tribunal vide Judgement dated 29. 09. 2005 awarded compensation to a tune of Rs. 3,85,000/- (Rupees three lakhs and eighty five thousand only) on the following sub-heads: <FRM>JUDGEMENT_2109_TLMAD0_2007Html1.htm</FRM>