SUDHA Vs. RAVI

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the quantum of compensation awarded by the Motor Accidents Claims Tribunal at Nagapattinam, in its Award dated 14.12.2010 in M.C.O.P.No.194 of 2010.

(2.) The brief facts leading to the filing of the instant appeal are as follows:

(3.) Heard Mr. S. Gnanalingam, learned counsel for the appellant and Mr.S.Arunkumar, learned counsel appearing for the 2nd respondent Insurance Company. The 1st respondent has remained exparte both before the tribunal as well as this Court.