AMAN Vs. SANJAY PANDEY

JUDGEMENT

(1.) THESE two Appeals MAC APP.779/2010 and MAC APP.813/2010 arise out of a common judgment dated 26.7.2010 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of RS.5,69,600/- (including the interim compensation of RS.25,000/- was awarded in favour of the Appellant Aman (in MAC APP.779/2010) for having suffered injuries in a motor accident which occurred on 26.10.2007.

(2.) FOR the sake of convenience, Aman Appellant in MAC APP.779/2010 shall be referred to as the Claimant and the Appellant ICICI Lombard General Insurance Company Limited in MAC APP.813/2010 shall be referred to as the Insurer.

(3.) THE Claims Tribunal awarded the compensation which is tabulated hereunder:- Sl. Compensation under various Awarded by the heads Claims Tribunal No. 1. Reimbursement on Medical RS.4,000/- Expenses 2. Loss of Earning for 9 months RS. 36,000/- presuming income of RS.4,000/- per month. 3. Disability 60% RS. 4,89,600/- 4. Pain & Suffering and other RS. 40,000/- Allied Expenses including Loss of Amenities of Life. Total RS. 5,69,600/-