SURESH Vs. PRITHVIRAJ DHANRAJ JAIN

JUDGEMENT

(1.) THE petitioner in M. V. C. No. 65 of 2003 sustained lacerated wound over the right parietal and occipital area of scalp, lacerated wound over the upper lip, lacerated wound over the right thigh and swelling over the left part of the chin and suffered fracture of mandible and dislocation of hit joint with head injuries. The petitioner took treatment at Kolhapur Hospital and also at ghataprabha Hospital. The petitioner is operated and open, reduction is done. The doctor has assessed the total body disability at 40% as per Ex. P. 82. Petitioner is a business man. The petitioner is a income-tax assessee. The income of the petitioner to be assessed at Rs. 3,000/ p. m.

(2.) ON re-examination of the facts and evidence, Rs. 40,000/- to be awarded towards pain and agony. Medical bills are produced for Rs. 91,452/ -. In all the petitioner is entitled to Rs. 1,10,000/- for medical expenses and incidental expenses relating to treatment. Rs. 40,000/- to be awarded towards loss of amenities and discomfort on account of the disability. Rs. 2,30,400/ (Rs. 1200 x 12 x 16) is to be awarded towards loss of future income on account of disability, Rs. 15,000/- to be awarded for loss of income during laid up period. In all the petitioner to be entitled to Rs. 4,35,000/- as against Rs. 1,90,000/- awarded by the Tribunal. On the enhanced compensation, the interest payable shall he at 6% from the date of the petition till payment.

(3.) THE petitioner in M. V. C No. 67 of 2003 awarded compensation of Rs, 65,000/- with interest at 8% from the date of the petition till payment. The compensation awarded is just and proper.