UNITED INDIA INSURANCE CO LTD Vs. VIDHYANATHAN

JUDGEMENT

(1.) This appeal is focussed as against the Judgement and Decree passed dated 28.11.2005 passed in MCOP. No.13 of 2005 by the learned Motor Accidents Claims tribunal cum the Subordinate Judge, Karur.

(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 28.11.2005 has awarded compensation to a tune of Rs.1,66,800/- (Rupees one lakh sixty six thousand and eight hundred only) on the following sub-heads: <FRM>JUDGEMENT_696_LAWS(MAD)11_2007_1.html</FRM>