THOMAS Vs. R. MURUGASAMY

JUDGEMENT

(1.) This appeal arises out of common award dtd. 24/4/2013 in O.P(MV).No.941/2010 on the file of the Motor Accidents Claims Tribunal, Ernakulam. The petitioner is the appellant and the respondents before the Tribunal are the respondents herein.

(2.) Heard the learned counsel for the appellant, Smt.Rajani.K.N and Advocate Lal George appearing for the insurer.

(3.) The question emerges for consideration is; whether reduction permissible towards value of spare parts incurred by the claimant on account of repair of a vehicle got damaged in consequence of a motor accident?