COMMISSIONER OF CUSTOMS Vs. V KARUPPIAH

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 09. 11. 2006 passed in M. C. O. P. No. 118 of 2004 by the learned Motor Accidents claims Tribunal-cum-the Subordinate Judge, Aruppukkottai.

(2.) HEARD both sides.

(3.) THE Tribunal vide Judgement dated 09. 11. 2006 awarded compensation to a tune of Rs. 1,45,017/- (Rupees one lakh forty five thousand and seventeen only)under the following sub-heads: <FRM>JUDGEMENT_66_TLMAD0_2008Html1.htm</FRM>