M L JAIN Vs. DARSHAN SINGH

JUDGEMENT

(1.) THE Appellant impugns the judgment dated 22.02.2000 awarding compensation in respect of the damage to his car bearing registration number UTD-3302 in an accident which took place on 06.07.1985.

(2.) IN the Claim Petition filed before the Claims Tribunal, the Appellant claimed a sum of Rs.32,431/- towards the damage caused to the earlier stated car.

(3.) LEARNED counsel for the Respondent New India Assurance Company Limited admits that the additional premium was paid and thus the liability was upto Rs.50,000/-.