KIRAN SAHNI Vs. R.S. AGGARWAL AND ORS.

JUDGEMENT

(1.) THE report from the learned Mediator has been received in which the market value of the car in question for the year 1994 has been assessed to be Rs. 90,000.

(2.) THE report of the learned Mediator concurs with the report placed on record by the appellant. The surveyour appointed by the appellant has also assessed the value of the offending vehicle to be Rs. 90,000/ -. The salvage of the vehicle was assessed at Rs. 40,000/ -. The net amount claimed by the appellant is Rs. 50,000/ - which has been confirmed by the Mediator in her report.

(3.) THE appeal is accordingly allowed and a further award of Rs. 50,000/ - along with interest @ 7% per annum from the date of filing of the petition till payment is passed in favour of the appellant and against respondent No. 3