ORIENTAL INSURANCE COMPANY LTD Vs. V SIVAPACKIAM

JUDGEMENT

(1.) This appeal is focussed as against the judgment and decree dated 14.09.2006, passed in M. C. O. P. No.41 of 2003, on the file of the Motor Accidents claims Tribunal (Subordinate Judge), Aruppukottai.

(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 14.09.2006, to a tune of Rs.1,00,000/- (Rupees One Lakh only ).