1.,Loss of dependency,"Rs.4,53,600/-
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.5,63,600 /-
Pedda Bhumaiah 2 Ors Vs Chinna Pentaiah Koli 2 Ors
Bench: Single Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Motor Accident Civil Miscllaneous Appeal No. 2768 Of 2008
Hon'ble Bench
G. Anupama Chakravarthy, J
Advocates
Azar Sravan Kumar, Naresh Byrapaneni
Final Decision
Disposed Of
Acts Referred
- Motor Vehicles Act, 1988 - Section 166(1)(c)
- Indian Penal Code, 1860 - Section 304A, 337
Judgement Text
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