HARVINDER SINGH Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby the compensation of Rs. 4,000/ - has been awarded to the appellant. The appellant seeks the enhancement of the award amount.

(2.) THE accident dated 24th March 1993 resulted in damage to bus bearing No. DL -1P -4090. The appellant is the owner of the said bus.

(3.) THE appellant spent a sum of Rs. 68,503/ - on the repairs of his bus. The appellant's bus was duly insured with New India Assurance Co. Ltd. and, therefore, the appellant claimed the aforesaid amount from New India Assurance Co. Ltd. who paid a sum of Rs. 32,674/ - to the appellant leaving a balance of Rs. 35,829/ - which was deducted under various heads including depreciation, etc. The appellant filed the claim petition before the learned Tribunal claiming Rs. 90,730/ - including the balance amount of Rs. 35,829/ -.