High CourtsSingle Bench(2018) 07 DEL CK 0391

Shriram General Insurance Co. Ltd vs Raj Kumar Verma & Ors

Delhi High Court · Decided on 19 July 2018

HON’BLE JUDGES
SUNIL GAUR, J
RESULT
Diposed Off
CASE NUMBER
MAC.APP. 730, 776 OF 2017 & CM Nos. 29415 OF 2017 & 29417 OF 2017

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Judgment

35 paragraphs · 232 words

Head of Compensation,"Amount(in

₹)

Compensation            for           Medical

Expenses","Rs.

1,40,000/-

Compensation          for       Pain        &

Suffering","Rs.

40,000/-

Compensation for Special Diet, Attendant and ConveyanceÂ","Rs.

30,000/-

Loss of future earning capacity/ future income,"Rs.

5,54,980/-

Compensation           for       loss        of

amenities and enjoyment of life","Rs.

10,000/-

Compensation for disfigurementÂ,"Rs.

20,000/-

Loss of income during treatmentÂ,"Rs.

44,046/-

                                 Â

Total","Rs.

8,39,026 /-

Head of Compensation,Amount(in ₹)

Loss of earning capacity,"Rs. 7,76,971/-

Deformity,"Rs. 50,000/-

Pain & Suffering,"Rs. 50,000/-

Special Diet, Attendant and Conveyance charges","Rs. 50,000/-

Loss of Amenities and enjoyment of life,"Rs. 50,000/-

Loss of income during treatmentÂ,"Rs. 44,046/-

Medical Expenses,"Rs. 1,40,000/-

                                 Â

Total","Rs.11,61,017/-

(rounded off

to

₹11,61,020/-)