AI Structured Summary
Not yet generated for this judgment
Judgment
Sr. No,Particulars,Exh. No.
1,Disability certificate issued by Dr. Kirit Patel,36
2,"Disability certificate issued by Dr.Mahesh
Trivedi",40
3,Copy of complain,42
4,Panchnama of place of accident,43
5,Xerox copy of driving license of the truck driver,44
6,RC Book of Truck,45
7,Insurance Policy of Truck,46
8,"Xerox copy of driving license of the rickshaw
driver",47
9,RC Book of Rickshaw,48
10,Insurance policy of Rickshaw,49
11,Charge Sheet,50
12,"Injury certificate issued by Civil Hospital, A'bad",51
13,"Treatment certificate issued by Shreyas
Hospital",52
14,"Discharge certificate issued by the Shreyas
Hospital",53
15,Chest report of applicant,54
16,City Scan report of the applicant,55Â-56
17,"Treatment certificate issued by the Axardeep
Eye Hospit",57Â-58
18,Certificate issued by Dr. P P Vaishnav,59
19,Disability certificate issued by the Sunil M Shah,60
20,Disability certificate issued by Umesh Goswami,61
21,School Leaving certificate of applicant,62
22,"Certificate of applicant of Diploma in Electric
Engineer",63
23,"Xerox copy of Electrical supervisor permission
in favour of applicant",64
Particulars,"Amount (Rs,)",
Future loss of income,"4,60,800/Â-",
Medical and treatment expenses,"1,76,000/Â-",
Pain, Shock and Suffering","20,000/Â-",
Attendant, Transportation and Diet charges","20,000/Â-",
Actual loss of income,"12,000/Â-",
Total compensation,"6,88,800/Â-",
9.0. The appeal is therefore, partly allowed and the impugned judgment and award is modified. The appellant Insurance Company is exonerated,",,
however the appellant Insurance Company shall first pay the amount as awarded by the Tribunal to the original claimant and the appellant Insurance,,
Company will be entitled to recover the amount of compensation as awarded by the Tribunal from owner and driver of Rickshaw bearing registration,,
no. GJÂ18ÂXÂ5924. However, in facts of this case, there shall be no order as to costs. Record and Proceedings be transmitted back to the learned",,
Tribunal forthwith.,,