ORIENTAL INSURANCE COMPANY LTD Vs. R RAJAKUMAR

JUDGEMENT

(1.) This appeal is focussed as against the judgment and decree dated 26.12.2005, passed in M.C.O.P. No. 222 of 2002, on the file of the Motor Accidents Claims Tribunal II Additional Sub Court, Nagercoil.

(2.) Heard the learned Counsel for the appellant. Despite printing the name of the respondents no one appeared.

(3.) The challenge in this Civil Miscellaneous Appeal is relating to the quantum of compensation awarded by the Tribunal, vide judgment dated 26.12.2005, to a tune of Rs. 1,92,100/- (Rupees One Lakh Ninety Two Thousand and One Hundred only) on the following sub-heads: <FRM>JUDGEMENT_501_LAWS(MAD)1_2008_1.html</FRM>