Regional Manager Vs P.Narasimha Reddy

High Court For The State Of Telangana:: At Hyderabad 24 Aug 2022 Motor Accident Civil Miscllaneous Appeal No. 637 Of 2018 (2022) 08 TEL CK 0057
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Motor Accident Civil Miscllaneous Appeal No. 637 Of 2018

Hon'ble Bench

G. Anupama Chakravarthy, J

Advocates

B Mayur Reddy, K Venkatesh Gupta

Final Decision

Partly Allowed

Acts Referred
  • Motor Vehicles Act, 1988 - Section 166

Judgement Text

Translate:

1.,Loss of income,"Rs.3,60,000/-

2.,Medical Expenses,"Rs.97,546/-

3.,Loss of amenities,"Rs.3,00,000/-

4.,Attendant & Extra -nourishment,"Rs.30,000/-

5.,Pain and suffering,"Rs.1,00,000/-

6.,Transportation charges,"Rs.66,500/-

,TOTAL,"Rs.9,54,046/-

1.,Loss of earnings,"Rs.2,16,000/-

2.,Medical Expenses,"Rs.97,546/-

3.,Loss of amenities,"Rs.1,00,000/-

4.,Attendant & Extra-nourishment,"Rs.30,000/-

5.,Pain and suffering,"Rs.75,000/-

6.,Transportation charges,"Rs.66,500/-

,TOTAL,"Rs.5,85,046/-

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More