LAXMI BAI Vs. BANSI LAL

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 20. 12. 2005, passed in M. C. O. P. No. 206 of 2004, on the file of the Motor Accidents claims Tribunal (Fast Track Court), Dindigul.

(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 20. 12. 2005, to a tune of Rs. 1,00,800/- (Rupees One Lakh and Eighty Hundred only) on the following sub-heads: <FRM>JUDGEMENT_78_TLMAD0_2008Html1.htm</FRM>