AI Structured Summary
Not yet generated for this judgment
Judgment
A. PECUNIARY DAMAGES (SPECIAL DAMAGES),
Medical Bills & Expenses,"Rs.2,23,995/-
Future medical expenses,"Rs.25,000/-
Special diet,"Rs.30,000/-
Conveyance charges,"Rs.30,000/-
Loss of income,"Rs.22,314/-
Future loss of income,"Rs.5,42,230/-
B. NON PECUNIARY DAMAGES (GENERAL DAMAGES,
Loss of amenities and enjoyment of life,"Rs.70,000/-
Loss of marriage prospects and shortening of life,"Rs.1,00,000/-
Pain and suffering, inconvenience, frustration, hardship and trauma","Rs.70,000/-
TOTAL,"Rs.11,13,539/-
obliged to satisfy the enhanced award by requisite deposit with the tribunal within 30 days making it available to be released to the claimant.,
The statutory amount paid by the insurer shall be refunded after proof is shown of the award having been satisfied.,
Both appeals and the pending application stand disposed of in above terms.,