RAVICHANDRAN Vs. BRANCH MANAGER

JUDGEMENT

(1.) This appeal is focussed as against the Judgement and Decree dated 22.01.2007 passed in MCOP. No.496 of 2001 by the learned Motor Accidents Claims tribunal-cum-the Additional District Judge, Fast Track Court, Pudukkottai.

(2.) Heard the learned counsel appearing for the appellant as well as the learned counsel for the second respondent and notice to R1 is dispensed with as he remained ex-parte before the Tribunal.

(3.) The Tribunal vide Judgement dated 22.01.2007 awarded compensation to a tune of Rs.50,000/- (Rupees fifty thousand only) on the following sub-heads: <FRM>JUDGEMENT_596_LAWS(MAD)12_2007_1.html</FRM>