TAMILNADU STATE TRANSPORT CORPORATION Vs. PATCHAIAMMAL

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 18. 12. 2000, passed in M. C. O. P. No. 98 of 1999, on the file of the Motor Accidents claims Tribunal (Sub Court), Devakottai.

(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 18. 12. 2000, to a tune of Rs. 1,14,300/- (Rupees One Lakh Fourteen Thousand and Three Hundred only) on the following sub-heads: <FRM>JUDGEMENT_45_TLMAD0_2008Html1.htm</FRM>