BRANCH MANAGER NATIONAL INSURANCE CO LTD Vs. ADAIKKAN

JUDGEMENT

(1.) THIS appeal is focussed as against the Fair and decreetal order dated 16. 06. 2005, made in M. C. O. P. No. 253 of 2003, on the file of the Motor Accident claims Tribunal (Additional District Judge, Fast Track Court), Pudukottai.

(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 16. 06. 2005, to a tune of Rs. 2,94,000/- (Rupees Two Lakhs and Ninety Thousand only) on the following sub-heads: <FRM>JUDGEMENT_1337_TLMAD0_2007Html1.htm</FRM>