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Fayiz (Minor) Vs Anvar Shajath K.A

Case No: MACA No. 151 Of 2014

Date of Decision: Jan. 17, 2025

Acts Referred: Motor Vehicles Act, 1988 — Section 166

Hon'ble Judges: C.Pratheep Kumar, J

Bench: Single Bench

Advocate: Celine Joseph, Lal K.Joseph, Suresh Sukumar, Anzil Salim

Final Decision: Partly Allowed

Translate: English | हिन्दी | தமிழ் | తెలుగు | ಕನ್ನಡ | मराठी

Judgement

Head,Compens ation amount

Pain  and  suffering

already   undergone and to be

suffered in future,  mental  and

physical  shock, hardhip,

inconvenience,  and discomforts

 etc.,

and loss of amenities in life on

account      of permanent

disability","Rs.3,00,000

Discomfort, inconvenience   and

loss of earnings to the Â

parents  during the period of

hospitalization","Rs.25,000

Medical   and incidental Â

expenses during the period of

hospitalization    for 58 days","Rs.25,000

Future  medical expenses  for

correction   of   the mal

 union  of fracture  and

incidental  expenses for such

treatment","Rs.25,000

Total,"Rs.3,75,000

Discomfort, inconvenience and loss of

earnings to the parents during the period

of hospitalization","Rs.25,000

Medical   and   incidental expenses

during the period  of  hospitalization for

58 days","Rs.22,500 +

Rs.1100+ Rs.1500+ Rs.1100 = 26200

Future  medical  expenses forÂ

correction of the mal union  Â

of   fracture   and incidental  Â

expenses   for such treatment",Nil

Total,"Rs.1,51,200