THIRUMURUGAN Vs. PANDIAN

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgment and decree passed in M.C.O.P.No.93 of 2000 dated 19.02.2001 passed in M.C.O.P.No.93 of 2000 on the file of the Motor Accident Claims Tribunal cum Sub Court, Pattukkottai.

(2.) HEARD the learned counsel for the appellant/ claimant. Despite printing the name of the respondents, no one appeared.

(3.) THE point for consideration is as to whether the Tribunal awarded 'just compensation'?