NATIONAL INSURANCE COMPANY LIMITED Vs. SELVAN

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 21. 11. 2005 passed in MCOP. No. 5 of 1997 by the Motor Accidents Claims Tribunal, padmanabapuram.

(2.) HEARD the learned counsel appearing for the appellant as well as the learned counsel for the third respondent and there is no representation on behalf of the respondent Nos. 1 and 2, despite service of notice.

(3.) THE Tribunal vide Judgement dated 21. 11. 2005 has awarded compensation to a tune of Rs. 73,675/- (Rupees seventy three thousand six hundred and seventy five only) on the following sub-heads: <FRM>JUDGEMENT_784_TLMAD0_2007Html1.htm</FRM>