Nur Ahamad Abdulsab Kanavi Vs Abdul Munaf & Ors

Supreme Court Of India 11 Feb 2025 Civil Appeal No. 2322 Of 2025 (Arising Out Of Special Leave Petition (Civil) No.21766 Of 2024) (2025) 02 SC CK 0028
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Civil Appeal No. 2322 Of 2025 (Arising Out Of Special Leave Petition (Civil) No.21766 Of 2024)

Hon'ble Bench

Sanjay Karol, J; Prashant Kumar Mishra, J

Advocates

Shankar Divate, Rajeev Maheshwaranand Roy, Rajeev Kumar Panday, P Srinivasan

Final Decision

Allowed

Judgement Text

Translate:

Monthly Income,"Rs.7,500/-",

Yearly Income,"7500 X 12 = Rs.9,00,000/-",

Future Prospects (40%),"Rs.10,500/- per month",

Multiplier (17),"84,000 X 17 = Rs.14,28,000/-",

Permanent Disability (100%),"Rs.21,42,000/-",

Special Diet,"Rs.50,000/-",

Loss of Amenities,"Rs.30,000/-",

Loss of Income during treatment,"Rs.45,000/-",

Medical Expenses,"Rs.1,96,938/-",

Pain and Suffering,"Rs.75,000/-",

Total,"Rs.25,68,938/-",

Special Diet & Transportation,"Rs.50,000/-","Sidram v. Divisional

Manager, United India

Insurance Ltd.

(2023) 3 SCC 439

Para 89

Pain and Suffering,"Rs.4,00,000/-","K.S. Muralidhar

v. R. Subbulakshmi &

Anr.

2024 SCC Online

SC 3385

Para 13 and 14

Loss of Income during

treatment","Rs.45,000/-","Raj Kumar v. Ajay

Kumar

(2011) 1 SCC 343

Para 6

Loss of Amenities,"Rs.30,000/-",

TOTAL,"Rs.37,51,000/-",

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