RAHUL GANPATRAO SABLE Vs. LAXMAN MARUTI JADHAV

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred by the injuredclaimant assailing the correctness of the judgment and order dtd. 29/3/2019 passed by the High Court in First Appeal No.1162 of 2008 awarding additional compensation of Rs.8,66,787.00, over and above, the compensation of Rs.7,21,895.00 awarded by the Motor Accident Claims Tribunal vide judgment dtd. 6/2/2008 in Motor Accident Claims Petition No.59 of 2000.

(3.) The Tribunal awarded Rs.5.00 lakhs as overall compensation and in addition, actual medical expenses incurred Rs.2,21,895.00 making a total figure of Rs.7,21,895.00. On appeal, the High Court enhanced the overall compensation to Rs.10,71,000.00. It also enhanced the actual medical expenses incurred to Rs.3,42,682.00. Further, it awarded Rs.1.00 lakh under the head pain and suffering and Rs.75,000.00 under the head future medical expenses, thus, making a total of Rs.15,88,682.00.