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Judgment
S.No.,Heads,Compensation
1.,Medicines & Treatment,"Rs. 1,85,000/-
2.,Loss of Income,"Rs. 50,000/-
3.,Loss of Earning Power,"Rs. 10,80,000/-
4.,Loss of Amenities,"Rs. 25,000/-
5.,Pain & suffering,"Rs. 40,000/-
6.,Conveyance & spl. Diet,"Rs. 20,000/-
,Total,"Rs. 14,00,000/-
is nothing in the evidence of the claimant or otherwise on which it could be inferred that for the entire said nine months he was as active as he would,,
ordinarily be. The second reason is that it has to be remembered that the functional disability is to be assessed in light of medical opinion. The disability,,
certificate (Ex.PW-1/O) confirms that on account of cervical injury he is rendered a case of quadriparesis to the extent of 75%. This undoubtedly,,
would affect his working capacity and quality of life.,,
The conclusions reached by the tribunal in the impugned judgment, therefore, do not call for any interference.",,
No other point was pressed at the hearing of the appeal. It is dismissed.,,
By order dated 10.01.2012, the insurance company had been directed to deposit the entire awarded amount with upto date interest with the",,
Registrar General within the period specified, the said amount being initially put in fixed deposit receipt in UCO Bank, Delhi High Court Branch,",,
initially for a period of one year with provision for auto renewal. By order dated 18.05.2012, Rs. 4,00,000/- was permitted to be released to the",,
claimant. By subsequent order dated 16.09.2013, further amount of Rs. 5,00,000/- was permitted to be released. The registry shall take steps to",,
release the balance with accrued interest to the claimant in terms of the judgment of the tribunal.,,
The statutory amount shall be refunded.,,