M R NARAHARI PANDIT Vs. VEENADEVI JALAN

JUDGEMENT

(1.) This appeal is preferred by the owner of the vehicle who had met with an accident and sustained damages to enhance the compensation awarded by Motor Accidents Claims Tribunal, Shimoga, in MVC No. 68 of 1988 dated 26.11.1990 wherein the Tribunal was pleased to award a sum of Rs. 12,300/- with interest at 9 per cent from the date of petition till the date of payment.

(2.) Heard learned advocate for appellant and learned advocate for respondents.

(3.) Learned advocate for the appellant submitted that the Tribunal has committed an error in deducting 50 per cent of the cost of the spare parts used for repairing the vehicle and in support of his argument he relied upon a decision in Mysore (now Karnataka) State Road Trans. Corporation v. N.R. Somashankar 1982 ACJ (Supp) 39 (Karnataka).