ORIENTAL ASSURANCE COMPANY LTD Vs. D VETRISELVAN

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 21. 09. 2006, passed in M. C. O. P. No. 124 of 2004, on the file of the Motor Accidents claims Tribunal, Sub Court, Uthamapalayam.

(2.) HEARD the learned counsel for the appellant. Despite service of notice to the respondents no one appeared. The second respondents remained exparte in the lower Court.

(3.) THE challenge in this Civil Miscellaneous Appeal is relating to the quantum of compensation awarded by the Tribunal, vide judgment dated 21. 09. 2006, to a tune of Rs. 1,02,500/- (Rupees One Lakh Two Thousand and Five Hundred only)on the following sub-heads: <FRM>JUDGEMENT_2112_TLMAD0_2007Html1.htm</FRM>