AI Structured Summary
Not yet generated for this judgment
Judgment
Loss of future income,"Rs. 1,58,760/-
Pain and sufferings,"Rs. 30,000/-
Loss of amenities,"Rs. 30,000/-
Expenses on medicine,"Rs. 85,730/-
Future medical expenses,"Rs. 40,000/-
Fare of vehicle and expenses of two attendants,"Rs. 30,000/-
Special diet and nutrition,"Rs. 10,000/-
Total,"Rs. 3,84,490/-
interest which is not seriously disputed, the claimants will be entitled to seek release of the awarded amount deposited by the Appellant-Insurance",
Company without any demur.,
However, on the question as to whether it is the case of liability of the Insurance Company or the owner, the matter is remanded back to the",
Tribunal for de novo adjudication only on liability. The Tribunal will examine the issue as to validity of the driving licence. Parties are at liberty to,
adduce the evidence before the Tribunal on this issue only. 16. The owner of the offending vehicle is at liberty to rebut the claim made by the,
Insurance Company on the issue of liability.,
The appeals are partly allowed by way of remand in respect of liability alone.,