UNITED INDIA INSURANCE CO. LTD. Vs. R. SAROJA

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 30.09.2005 passed in M.C.O.P.No.1341 of 2002 by the Motor Accidents Claims Tribunal cum the learned I Additional District Court, P.C.R, Trichy.

(2.) THE challenge in this civil miscellaneous appeal is relating to the quantum of compensation awarded by the Tribunal, vide judgment dated 30.09.2005, to a tune of Rs.3,03,000/ - (Rupees Three Lakhs and Three Thousand only) on the following sub -heads:

(3.) HEARD both sides.