PADMAVATHY Vs. NARASIMMAN

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 29.01.2007 passed in M.C.O.P.No.86 of 2006 by the learned Motor Accidents Claims Tribunal -cum -the Chief Judicial Magistrate, Thoothukudi.

(2.) HEARD the learned counsel appearing for the appellants as well as the learned counsel for the second respondent and notice to R1 is dispensed with as he remained ex -parte before the Tribunal.

(3.) THE Tribunal vide Judgment dated 29.01.2007 awarded compensation to a tune of Rs.1,80,500/ - (Rupees one lakh eighty thousand and five hundred only) under the following sub -heads: