UNITED INDIA INSURANCE COMPANY LTD. Vs. MURUGAN

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 22.12.2005, passed in M.C.O.P.No.419 of 2004, on the file of the Motor Accidents Claims Tribunal, Principal Sub -Court, Tenkasi.

(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 22.12.2005, to a tune of Rs.2,00,000/ -(Rupees Two Lakhs only) on the following sub -heads: