AI Structured Summary
Not yet generated for this judgment
Judgment
Pain & Suffering,"Rs. 63,336/-
Loss of Income,"Rs. 63,336/-
Loss of Amenities,"Rs. 1,00,000/-
Future treatment expenses,"Rs. 6,48,000/-
Loss due to Disability,"Rs. 17,10,072/-
TOTAL,"Rs. 26,32,408/-
                                Â,
Consequentially, the compensation of Rs.  26,32,408/- awarded by the Tribunal is accordingly reduced to 20,39,583/-. The modified",
compensation shall carry interest @ 9% per annum. The insurer is directed to deposit the compensation as per this judgment with the Tribunal within,
four weeks and thereafter, the compensation as awarded herein, be released to the Injured in the manner and ratio as indicted in the impugned Award.",
Statutory deposit, if any, be refunded.",
The insurer is permitted to retain „future medical expenses‟ of Rs. 6,48,000/- with a rider that the said amount shall be forthwith released by the",
insurer to the concerned Hospital on submission of requisite documents.,
With the aforesaid directions, this appeal and the application are accordingly disposed of.",