ORIENTAL INSURANCE CO. LTD. Vs. MINOR KARTHIK

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 01.04.2005 passed in M.C.O.P.No.36 of 2004 by the learned Motor Accidents Claims Tribunal -cum -the Subordinate Judge, Ramanathapuram.

(2.) HEARD the learned counsel appearing for the appellant as well as the learned counsel for the first respondent and notice to R2 is dispensed with as she remained ex -parte before the Tribunal.

(3.) THE Tribunal vide judgment dated 01.04.2005 awarded compensation to a tune of Rs.96,816/ - (Rupees ninety -six thousand eight hundred and sixteen only) under the following sub -heads: