ORIENTAL INSURANCE CO LTD Vs. K LAKSHMI

JUDGEMENT

(1.) This appeal is focussed as against the judgment and decree dated 12.07.2006, passed in M.C.O.P. No. 220 of 2003, on the file of the Motor Accidents Claims Tribunal (District Court), Karur.

(2.) Heard both sides.

(3.) The challenge in this Civil Miscellaneous Appeal is relating to the quantum of compensation awarded by the Tribunal, vide judgment dated 12.07.2006, to a tune of Rs. 4,00,800/-(Rupees Four Lakh and Eight Hundred only) on the following sub-heads: <FRM>JUDGEMENT_637_LAWS(MAD)11_2007_1.html</FRM>