ORIENTAL INSURANCE COMPANY LIMITED Vs. P SHANKAR

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 14. 12. 2005, passed in M. C. O. P. No. 220 of 2003, on the file of the Motor Accidents claims Tribunal, (Sub Court), Pudukkottai.

(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 14. 12. 2005, to a tune of Rs. 1,30,000/- (Rupees One Lakh and Thirty Thousand only) on the following sub-heads: <FRM>JUDGEMENT_84_TLMAD0_2008Html1.htm</FRM>