Manoj Kumar Sahu Vs Jitendra Kumar And Ors

Chhattisgarh High Court 21 Feb 2019 MAC No. 348 Of 2014 (2019) 02 CHH CK 0380
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

MAC No. 348 Of 2014

Hon'ble Bench

Gautam Chourdiya, J

Advocates

DK Singh, Rohitashva Singh, NK Thakur

Final Decision

Allowed

Acts Referred
  • Motor Vehicles Act, 1988 - Section 166, 173

Judgement Text

Translate:

Sl. No.,Heads,Calculation (in rupees)

01.,Income of the claimant @ Rs.4000/- per month,"48,000/- per annum

02.,"40% of (i) above to be added towards future

prospects","48,000 + 19,200 = 67,200/-

03.,Loss of earning @ 10%,"6,720/-

04.,"Multiplier of 18 to be applied for assessing total loss

of earning.","1,20,960/-

05.,"Loss of earning for six months (As assessed by the

Tribunal).","24,000/-

06.,Towards medical expenses,"1,23,978/-

07.,Towards transportation,"5,000/-

08.,Towards special diet,"24,990/-

09.,Towards pain & suffering,"5,000/-

,Total:,"3,03,928/-

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