AI Structured Summary
Not yet generated for this judgment
Judgment
Loss for medical expenses,"Rs.50,00,000/-
Compensation for pain and suffering,"Rs.50,000/-
Compensation for special diet and conveyance,"Rs.1,50,000/-
Loss of future earning capacity/future income,"Rs.5,00,000/-
Compensation for loss of amenities and enjoyment of life,"Rs.1,00,000/-
Attendant charges,"Rs.5,00,000/-
Compensation for disfigurement,"Rs.20,000/-
Loss of income during treatment,"Rs.2,00,000/-
                                 Â
Total","Rs.65,20,000/-
Medical expenses,"Rs.50,00,000/-
Additional medical billsÂ,"Rs.2,55,320/-
Compensation for pain and suffering,"Rs.3,00,000/-
Compensation for special diet and conveyance,"Rs.1,50,000/-
Loss of earning capacity,"Rs.30,24,000/-
Compensation for loss of amenities and enjoyment of life,"Rs.3,50,000/-
Attendant charges,"Rs.14,00,000/-
Compensation for disfigurement,"Rs.2,00,000/-
Loss of marriage prospects,"Rs.3,00,000/-
                                 Â
Total","Rs.1,09,79,320/-
awarded compensation be disbursed in the manner as indicated in the impugned Award. Statutory deposit, if any, be refunded to Insurer.Â",
With aforesaid directions, the above captioned two appeals are disposed of.",