ORIENTAL INSURANCE CO LTD Vs. K BALASUBRAMANIA PANDIAN

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 13. 04. 2006, passed in M. C. O. P. No. 1279 of 2000, on the file of the Motor accidents Claims Tribunal -cum- Fast Track Court No. 1, Madurai.

(2.) HEARD both sides.

(3.) THE challenge in this Civil Miscellaneous Appeal is relating to the liability of compensation awarded by the Tribunal, vide judgment dated 13. 04. 2006, to a tune of Rs. 1,68,000/- (Rupees One Lakh Sixty Eight Thousand only) on the following sub-heads: <FRM>JUDGEMENT_2111_TLMAD0_2007Html1.htm</FRM>