ORIENTAL INSURANCE CO LTD Vs. AYYASAMY

JUDGEMENT

(1.) THIS appeal is focussed as against the award passed in M. C. O. P. No. 653 of 2004 dated 18/8/2007, on the file of the Motor Accidents Claims Tribunal cum sub Judge, Karur.

(2.) THE challenge in this Civil Miscellaneous Appeal is relating to the quantum of compensation awarded by the Tribunal, vide judgment dated 18. 08. 2007 to a tune of Rs. 93,675. 00 rounded to Rs. 90,000. 00 (Rupees Ninety Thousand only)on the following sub-heads: <FRM>JUDGEMENT_2115_TLMAD0_2007Html1.htm</FRM>

(3.) HEARD the learned Counsel for the appellant and despite printing the name of the respondents, no one represented.