P ANANDHI Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) The instant appeal has been filed challenging the quantum of compensation awarded by the tribunal in its award dated 23.09.2008 passed in M.C.O.P.No.3665 of 2001 (Motor Accidents Claims Tribunal, Fast Track Court No.V), Chennai.

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

(3.) Heard, Mr. Varadhe kamaraj, learned counsel for the appellant and Mr.S.Manohar, learned counsel for the respondent No.1.