1.,Towards loss of future earnings,"Rs.14,30,800/-
2.,Towards transportation charges,"Rs.15,000/-
3.,Towards extra nourishment,"Rs.10,000/-
4.,Towards pain and suffering,"Rs.75,000/-
5.,Towards purchase and replacement of prosthesis,"Rs.1,00,000/-
6.,Towards attendant charges,"Rs.9,000/-
,TOTAL,"Rs.16,39,800/-
8. Accordingly, this appeal is allowed in part, modifying the order, dated 12.06.2013, passed in M.A.T.O.P.No.29 of 2011 by the Tribunal, enhancing",,
the compensation from Rs.7,81,250/- to Rs.16,39,800/- (Rupees sixteen lakh thirty nine thousand eight hundred only). The enhanced amount of",,
compensation shall carry interest @ 7.5% per annum from the date of petition till realisation. The appellant/claimant is permitted to withdraw the,,
entire enhanced compensation along with the interest accrued thereon, on deposit. Other terms of the order under challenge remain unaltered.",,
Miscellaneous petitions, if any, pending in this appeal, shall stand closed. There shall be no order as to costs.",,
