AI Structured Summary
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Judgment
Sl.No.,Head,Amount awarded by the Tribunal,
1.,Pain and suffering,"Rs. 30,000",
,,,
Sl.No.,Head,Amount awarded by the Tribunal,Amount awarded by this court
1.,Pain and suffering,"Rs. 30,000","Rs. 50,000/-
2.,Mental agony,"Rs. 10,000",---
3.,Loss of income during treatment,"Rs. 80,000","Rs.1,25,000/-
4.,Food and extra nourishment,"Rs. 5,000","Rs. 25,000/-
5.,Medical expenses,"Rs. 83,000","Rs. 83,000
6.,Transport expenses,"Rs. 16,000","Rs. 20,000/-
7.,For disability,"Rs. 50,000","Rs. 75,000/-
8.,Loss of earning capacity,"Rs. 2,00,000",---
9.,Loss of future income,"Rs. 1,00,000",---
10.,Attender charges,---,"Rs. 20,000/-
,Total,"Rs. 5,74,000/-","Rs.3,98,000/-
award amount, the appellant/Insurance Company is entitled to withdraw the excess amount, lying in deposit before the Tribunal, after satisfying the",,,
order of this court.,,,
(iv) The 1st respondent/claimant is permitted to withdraw the award amount with accrued interest, less the amount if any already withdrawn, by",,,
filing proper application before the Tribunal. The Tribunal shall pass appropriate directions for the disbursal of the amount as stated supra on the,,,
filing of such application.,,,
Consequently, connected MP is closed. No costs.",,,