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Judgment
Cost on treatment,"Rs.80,000/-
Pain and sufferings,"Rs.10,000/-
Conveyance & Special diet,"Rs.20,000/-
Payment for Attendant,"Rs.10,000/-
Loss of Income,"Rs.12,000/-
Future loss of Income,"Rs.3,60,000/-
Loss of amenities,"Rs.50,000/-
Total,"Rs.5,42,000/-
insurance company by order dated 08.05.2012, notice was issued only to the claimant, the plea for exoneration having been repelled. In these",
circumstances, the said plea cannot be entertained at this stage. The interest of the insurance company is duly protected by the recovery rights which",
have already been granted.,
The statutory deposit shall be refunded to the insurance company after it furnishes proof of satisfaction of the enhanced award.,
Both appeals are disposed of in above terms.,