Ondi Satyanarayana Sattibabu,. Hyd. Vs M/S. Cargo Carriers Another

High Court For The State Of Telangana:: At Hyderabad 5 Dec 2022 Motor Accident Civil Miscllaneous Appeal No. 1474 Of 2010 (2022) 12 TEL CK 0016
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Motor Accident Civil Miscllaneous Appeal No. 1474 Of 2010

Hon'ble Bench

G. Anupama Chakravarthy, J

Advocates

Jagathpal Reddy, Kasi Reddy, Ramachandra Reddy

Final Decision

Allowed

Acts Referred
  • Motor Vehicles Act, 1988 - Section 166
  • Indian Penal Code, 1860 - Section 338

Judgement Text

Translate:

1.,Pain and suffering,-,"Rs.20,000/-

2.,Medical expenses,-,"Rs.30,000/-

3.,Extra-nourishment,-,"Rs.10,000/-

4.,Transportation,-,"Rs.10,000/-

5.,Loss of earnings,,

,during the treatment,-,"Rs.12,000/-

6.,Partial disability,-,"Rs.1,00,000/-

,TOTAL,-,"Rs.1,82,000/-

,TOTAL,-,"Rs.7,52,600/-

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Case Metadata
  • Ck Citation: (2022) 12 TEL CK 0016
  • Coram: G. Anupama Chakravarthy, J
  • Bench: Single Bench
  • Advocates: Jagathpal Reddy, Kasi Reddy, Ramachandra Reddy
  • Result: Allowed
Referenced Acts & Sections
  • Motor Vehicles Act, 1988 - Section 166
  • Indian Penal Code, 1860 - Section 338
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