Section 15 in Andhra Pradesh Pawn Brokers Act, 2002
15. Compensation for depreciation of pledge.
- If a person entitled to redeem a pledge shows to the satisfaction of a Civil Court having jurisdiction to entertain a suit for such redemption that the pledge has become or has been rendered of less value than it was at the time of pawning thereof by or through the default, neglect or wilful misbehaviour of the Pawn Broker, the court may if it thinks fit, award reasonable compensation to the owner of the pledge in respect of the damage, and the amount awardes shall be deducted from the amount payable to the Pawn Broker, or shall be paid by the Pawn Broker (as the case requires) in such manner as the court directs.
