UNITED INDIA INSURANCE CO LTD Vs. RAMIAH THEVAR

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 08. 07. 2004, passed in M. C. O. P. No. 177 of 2003, on the file of the Motor Accidents Claims Tribunal (Principal Subordinate Judge), Tenkasi.

(2.) HEARD both sides.

(3.) THE challenge in this Civil Miscellaneous Appeal is relating to the liability of the insurance company and quantum of compensation awarded by the Tribunal, vide judgment dated 08. 07. 2004, to a tune of Rs. 1,64,531/- (Rupees One Lakh Sixty four Thousand Five hundred and Thirty one only) on the following sub-heads: <FRM>JUDGEMENT_2366_TLMAD0_2007Html1.htm</FRM>