SHRIMATI PRAMILA JAIN Vs. CHANDU SHARMA AND ORS.

JUDGEMENT

(1.) This appeal has been filed by the appellant-claimant against the award dated 16.11.1993 passed by the Motor Accident Claims Tribunal of Gwalior. The Tribunal had awarded the compensation to the extent of Rs. 5445/(sic) with interest @ 12 percent per annum for the damage caused to the vehicle of the appellant.

(2.) It is not disputed that the jeep of the appellant UHL 555 was dashed by the truck of the respondents No. 2 causing damage to the jeep. The jeep was repaired by the appellant and the appellant had suffered loss on account of the repairs. The Tribunal took into account the factor that the amount spent in repairs of the jeep was to be compensated to the appellant.

(3.) learned Counsel for the appellant pressed the points that the appellant had to suffer for about two months as the jeep remained idle and the appellant was running a motor driving school. Further the driver of the jeep was also sittingidle, and he was paid salary for that period.