High CourtsSingle Bench(2018) 08 DEL CK 0121

Navdeep Singh vs Lakhvinder Singh & Ors. (M/S National Insurance Co Ltd)

Delhi High Court · Decided on 7 August 2018

HON’BLE JUDGES
SUNIL GAUR, J
RESULT
Diposed Off
CASE NUMBER
MAC.APP. 971, 1077 OF 2016

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Judgment

23 paragraphs · 181 words

Loss for medical expenses,"Rs.50,00,000/-

Compensation for pain and suffering,"Rs.50,000/-

Compensation for special diet and conveyance,"Rs.1,50,000/-

Loss of future earning capacity/future income,"Rs.5,00,000/-

Compensation for loss of amenities and enjoyment of life,"Rs.1,00,000/-

Attendant charges,"Rs.5,00,000/-

Compensation for disfigurement,"Rs.20,000/-

Loss of income during treatment,"Rs.2,00,000/-

                                 Â

Total","Rs.65,20,000/-

Medical expenses,"Rs.50,00,000/-

Additional medical billsÂ,"Rs.2,55,320/-

Compensation for pain and suffering,"Rs.3,00,000/-

Compensation for special diet and conveyance,"Rs.1,50,000/-

Loss of earning capacity,"Rs.30,24,000/-

Compensation for loss of amenities and enjoyment of life,"Rs.3,50,000/-

Attendant charges,"Rs.14,00,000/-

Compensation for disfigurement,"Rs.2,00,000/-

Loss of marriage prospects,"Rs.3,00,000/-

                                 Â

Total","Rs.1,09,79,320/-

awarded compensation be disbursed in the manner as indicated in the impugned Award. Statutory deposit, if any, be refunded to Insurer.Â",

19.

With aforesaid directions, the above captioned two appeals are disposed of.",