K LAKSHMI NARAYANAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the fair and decreetal order, dated 18.01.2007 passed in MCOP.No.124 of 2004, on the file of the Motor Accident Claims Tribunal - Chief Judicial Magistrate, Pudukkottai.

(2.) The claimant is the appellant herein. Aggrieved by the quantum of compensation, the appellant / claimant is before this Court.

(3.) The facts of the case are as follows:-