- (1.) This appeal is focussed as against the Judgement and Decree dated 24.07.2006 made in MCOP. No.224 of 2002 by the learned Motor Accidents Claims tribunal cum the Chief Judicial Magistrate, Pudukottai.
(2.) Heard both sides.
(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this appeal would run thus: the Tribunal vide Judgement dated 24.07.2006 has fixed the compensation to a tune of Rs.4,50,000/- (Rupees four lakhs and fifty thousand only) on the following sub-heads: JUDGEMENT_470_LAWS(MAD)10_2007_1.html;