ARSHIYA Vs. RACHAYYA

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) THE matter is taken up for final hearing with consent of both counsels. The matter relates to the compensation awarded by the M.A.C.T VI, Bijapur in MVC No. 307/2013, to a girl aged about 6 years which had sustained fracture of right tibia and fracture of right parietal region. A compensation of Rs. 62,500/ - has been awarded.

(3.) A sum of Rs. 5,000/ - is awarded "loss of earnings" and a sum of Rs. 13,500/ - under the head of "loss of future earnings" on account of permanent disability.