IRULAYEE Vs. K. ALAGARSAMY

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and Decree dated 26.02.1996 passed in M.C.O.P.No.275 of 1995 by the learned Motor Accidents Claims Tribunal (Principal District Judge) Sivagangai.

(2.) HEARD both sides.

(3.) THE Tribunal vide judgment dated 26.02.1996 awarded compensation to a tune of Rs.1,10,400/ -(Rupees one lakh ten thousand and four hundred only).