UNITED INDIA INSURANCE CO LTD Vs. K DEVI

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 29. 09. 2006 passed in MCOP. No. 943 of 2005 by the learned Motor Accidents Claims tribunal-cum-the Principal District Judge, Tirunelveli.

(2.) HEARD the learned counsel appearing for the appellant as well as the learned counsel for the respondent Nos. 1 to 4.

(3.) THE Tribunal vide Judgement dated 29. 09. 2006 awarded compensation to a tune of Rs. 10,92,000/- (Rupees ten lakhs and ninety two thousand only) on the following sub-heads: <FRM>JUDGEMENT_2108_TLMAD0_2007Html1.htm</FRM>