TEHSEEN AHMAD Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) LEARNED counsel for the parties present.

(2.) THE vehicle of the petitioner, Shri Tehseen Ahmed, met with an accident. The District Forum awarded the cost of the disputed jeep in the sum of Rs.90,000/ - and compensation in the sum of Rs.35,000/ -. However, an appeal was preferred before the State Commission. The State Commission reduced the amount to Rs.60,000/ - and compensation in the sum of Rs.2,000/ -.

(3.) WE have gone through the joint report of the Surveyors. At one place, the surveyor reported :