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Lalaram Kirar and Others Vs State of Madhya Pradesh

Case No: 691 of 2006

Date of Decision: April 20, 2017

Acts Referred: <a href=2221>Motor Vehicles Act, 1988</a>, <a href=2221-173>Section 173</a>, <a href=15711-173>Section 173</a> - Appeals

Hon'ble Judges: S.K.Awasthi

Bench: Division Bench

Advocate: Shri Brijesh Tyagi, R.V. Sharma

Translate: English | हिन्दी | தமிழ் | తెలుగు | ಕನ್ನಡ | मराठी

Judgement

S.No.,Amount Awarded,Heads

1,"40,000/-",Towards permanent disability.

2,"10,000/-",Towards pain & suffering

3,"4,000/-",Towards medical expenses.

4,"2,000/-",Towards special diet.

5,"1,000/-",Towards expenses incurred on attendant.

6,"6,000/-",Towards loss of income.

7,"1,000/-",Towards transportation expenses.

,"64,000/-",Total compensation