- (1.) THIS appeal is focussed as against the judgment and decree dated 03. 04. 2006, passed in M. C. O. P. No. 149 of 2004, on the file of the Motor Accidents claims Tribunal (Subordinate Judge), Sankarankovil.
(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 03. 04. 2006, to a tune of Rs. 3,49,200/- (Rupees Three Lakhs Fortynine Thousand and two hundred only) on the following sub-heads: JUDGEMENT_779_TLMAD0_2007Html1.htm;