A MURALIDHAR UDUPA Vs. NAGESHA B

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant assailing the judgment and award passed by the III Additional District Judge, Member, MACTIV, D.K., Mangalore in M.V.C.No.738/2014 dated 11.03.2016.

(2.) Heard. Though the appeal is listed for admission, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.

(3.) The brief facts of the case are that on 11.04.2014 at about 6.50 p.m. a Toyota Qualis Car bearing Registration No.KA-19ML-5555 met with an accident with Maruti Omni Car bearing Registration No.KA-21A-8255 and as a result of the same, the Toyota Qualis car was damaged and the said car was got surveyed for the purpose of repair and the surveryor estimated the repair charges at Rs.1,70,094/- and the damage was assessed at Rs.1,69,960/-. In that light, the owner of the vehicle of Toyota Qualis car bearing Registration No.KA-19ML-5555 filed the claim petition u/s.166 Motor Vehicles Act, 1988 to claim damages.