AI Structured Summary
Not yet generated for this judgment
Judgment
Medical expenses,"Rs.10,00,000/-
Pain & suffering & enjoyment of life,"Rs.2,00,000/-
Special diet & conveyance charges,"Rs.57,000/-
Nursing charges,"Rs.2,00,000/-
Attendant charges,"Rs.4,00,000/-
Future loss of income on account of permanent disability,"Rs.43,29,000/-
Loss of amenities,"Rs.2,00,000/-
Total,"Rs.63,86,000/-
Less : interim compensation paid vide order dated
15.07.2008","Rs.25,000/-
Net amount,"Rs.63,61,000/-
six months with provision for auto renewal. Such amount with accrued interest may be availed by the tribunal for satisfying the award that may be,
passed afresh. The contentions to above effect of both sides vis-Ã -vis the justification or otherwise of the award earlier granted are reserved and,
may be re-agitated before the tribunal.,
The parties other than the owner and the driver are directed to appear before the tribunal on 16.02.2018.,
Given the condition of the claimant, it is hoped and trusted that the tribunal will hold expeditious proceedings and reach its fresh decision at an early",
date.,
The statutory amount shall be refunded to the insurance company.,
Both the appeals and the pending application are disposed of in above terms.,