T.Mohan Vs A.Dhanraj

High Court For The State Of Telangana:: At Hyderabad 5 Dec 2022 Motor Accident Civil Miscllaneous Appeal No. 3513 Of 2014 (2022) 12 TEL CK 0018
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Motor Accident Civil Miscllaneous Appeal No. 3513 Of 2014

Hon'ble Bench

M.G. Priyadarsini, J

Advocates

Azar Sravan Kumar, A V K S Prasad

Final Decision

Allowed

Acts Referred
  • Motor Vehicles Act, 1988 - Section 163A

Judgement Text

Translate:

i) Injuries,--,"Rs.25,000/-

ii) Pain & Suffering,--,"Rs.20,000/-

iii) Hospital & medical expenses,--,"Rs.40,000/-

iv) Loss of earnings during treatment,--,"Rs.9,000/-

v) Transport, attendant charges & extra nourishment",--,"Rs.6,000/-

Total,,"Rs.1,00,000/-

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Case Metadata
  • Ck Citation: (2022) 12 TEL CK 0018
  • Coram: M.G. Priyadarsini, J
  • Bench: Single Bench
  • Advocates: Azar Sravan Kumar, A V K S Prasad
  • Result: Allowed
Referenced Acts & Sections
  • Motor Vehicles Act, 1988 - Section 163A
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