Karnataka High Court
Lrde vs Janardhan on 16 October, 2009
Bench: K.Sreedhar Rao, Ravi Malimath
Pad Sy ae oe, er' oH, a Mek, SERRE 2 Be AY 1d LOND HOW VNWEV NYY 2 BBN Mette warren 29 eaneeaes vnmunan awemmmawanunue me cu oon AGAMAL LE "F tf ai Se Re oem coe re myy eT a « Be eB oN ty wee SLA eS Q fe te ay oy vod K. GREED HOI VIVIVNEYS 20 LINOD HOIN WYWIWNOIW a Dress Maen wewrerreraruni 2 enone suumgee amen nan onanun mn weeks Ae TRO PUIPE LA PLIK UP KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT to be inferred at 100%. Thus, the patiticner > 1s awarded Rs,1,00,900/- for" pain and «agony, Rs.1,00,000/- for loss of amenities ahd discomfort and Re. 6,48, 000/~ (Rs, 3,000 x 12 x
28) tor loss of future inceme. on aceount of disapility. The medical bills are produced expenses and "As.t,50,000/%/~ is awarded in lian' lumpsum, fOr Tuture médical expenses. The vetitioner.is entitlea to a just compensation OF As.10,76,000/-. as against Rs.9,65,421/- awarded by. the Tribunal. On the enhanced compensation, interest is payable at 6% p.a. 'from fhe date of petition till payment. The énnanced compensation shall be payable to the morner-quardian of the petitioner without ".provision for deposit.