GOVINDAN Vs. STEPHEN

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 06. 02. 2007, passed in M. C. O. P. No. 24 of 1994, on the file of the Motor Accidents claims Tribunal, (Sub Court), Ambasamuthiram.

(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 06. 02. 2007, to a tune of Rs. 15,000/- (Rupees Fifteen Thousand only) on the following sub-heads: <FRM>JUDGEMENT_2126_TLMAD0_2007Html1.htm</FRM>