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RELIANCE GENERAL INSURANCE COMPANY LTD. vs MD. ILLIYAS & ORS

Delhi High Court · Decided on 2 May 2018 · Citation: (2018) 05 DEL CK 0022

HON’BLE JUDGES
SUNIL GAUR
RESULT
Disposed Of
CASE NUMBER
MAC.APP. 429 of 2014
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Judgment

21 paragraphs · 100 words

1,Compensation towards pain and suffering,"Rs. 80,000/-

2,"Compensation towards loss of amenities and

enjoyment","Rs. 80,000/-

3,"Compensation for disfiguration and loss of

expectancy of life","Rs. 1,00,000/-

4,Loss of earning capacity due to injuries,"Rs. 7,65,079/-

5,"Loss of earning of petitioner for 4 months @

Rs. 18,108/-","Rs. 72,432/-

6,Expenses towards medical bills,"Rs. 19,085/-

7,"Compensation towards conveyance and

special diet (without bills)","Rs. 10,000/-

1,Compensation towards pain and suffering,"Rs.80,000/-

2,"Compensation towards loss of amenities and

enjoyment","Rs.80,000/-

4,Loss of earning capacity due to injuries,"Rs.7,65,079/-

5,"Loss of earning of petitioner for 4 months @

Rs.18,108/-","Rs.50,301/-

6,Expenses towards medical bills,"Rs.19,085/-

7,"Compensation towards conveyance and

special diet (without bills)","Rs.10,000/-

Total,,"Rs.10,04,465/-