NATIONAL INSURANCE CO. LTD Vs. IQBAL SUBHANI SAKALI

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This appeal is directed against the judgment and award dtd. 9/10/2015 in Claim Petition No.176/2014, by which the Motor Accident Claims Tribunal (Tribunal) awarded the respondent No.1(claimant) the compensation of Rs.5,03,840.00 for the damages sustained by the claimant to his vehicle and for the loss of income and payment of salary to the driver, during the period the claimant's vehicle could not be repaired and made roadworthy.

(3.) The record bears out that on 2/1/2014, an accident took place between the claimant's truck bearing registration No. GA-05-T-7714 and another truck (insured truck) bearing registration No. KA-25-B-1394. The claimant's case is that this accident not only damaged his truck but affected his income.