NEW INDIA ASSURANCE CO LTD Vs. PALANISAMY

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 22. 06. 2004 passed in MCOP. No. 161 of 2001 by the learned Motor Accidents Claims tribunal cum the learned Principal District Judge, Tiruchirapalli.

(2.) HEARD both sides.

(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 22. 06. 2004 has awarded compensation to a tune of Rs. 3,50,000/- (Rupees three lakh and fifty thousand only only) on the following sub-heads: <FRM>JUDGEMENT_1319_TLMAD0_2007Html1.htm</FRM>