Hasmukhbhai Salingbhai Jaiswal Versus Vs Surendrasing Dilipsing Raola & Anr.

Case No: First Appeal No. 5755 of 2008

Date of Decision: Jan. 7, 2025

Acts Referred: Motor Vehicles Act, 1988 — Section 173

Hon'ble Judges: J. C. Doshi, J

Bench: Single Bench

Advocate: Amrita Ajmera, Daifraz Havewalla, Karuna V Rahevar

Final Decision: Partly Allowed

Judgement

Particulars,Amount (Rs.)

Future loss of income,"97,500/- (Rs.2500 + 25% rise =Rs.3125. 20% of

3125 = Rs.625 x 12 x 13

Pain, shock and suffering","25,000/-

Actual loss of income,"15,000/-

Medical expenses,"1,85,000/-

Special diet, attendant charges, transportation","25,000/-

Totalâ€¦,"3,47,500/-

Less : Amount which is already awarded,"78,800/-

Additional amount which is awarded,"2,68,700/-