M. Arundathi 2 Others Vs Jasvinder Singh Virk Another

High Court For The State Of Telangana:: At Hyderabad 29 Nov 2022 Motor Accident Civil Miscllaneous Appeal No. 1953 Of 2010 (2022) 11 TEL CK 0112
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Motor Accident Civil Miscllaneous Appeal No. 1953 Of 2010

Hon'ble Bench

G. Anupama Chakravarthy, J

Advocates

T Viswarupa Chary

Final Decision

Allowed

Acts Referred
  • Motor Vehicles Act, 1988 - Section 163A
  • Indian Penal Code, 1860 - Section 304A, 337, 338

Judgement Text

Translate:

1.,Loss of dependency,"Rs.6,80,400/-

2.,Funeral expenses,"Rs.15,000/-

3.,"Consortium (Rs.40,000/- each to the parents of

the deceased)","Rs.80,000/-

4.,Loss of estate,"Rs.15,000/-

,TOTAL,"Rs.7,90,400 /-

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Case Metadata
  • Ck Citation: (2022) 11 TEL CK 0112
  • Coram: G. Anupama Chakravarthy, J
  • Bench: Single Bench
  • Advocates: T Viswarupa Chary
  • Result: Allowed
Referenced Acts & Sections
  • Motor Vehicles Act, 1988 - Section 163A
  • Indian Penal Code, 1860 - Section 304A, 337, 338
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