2014 AAC 420 (MP)

Madhya Pradesh High Court

Hon'ble Judge(s): G. D. Saxena , J

( A ) Motor Vehicles Act (59 of 1988) S. 168 — Compensation — Determination — Injured aged 4 years — Her right leg below knee amputated due to accident — Loss of earning due to accident assessed at Rs. 1,00,000/- — Loss of future earnings on account of permanent disability determined at Rs. 1,00,000/- — Future medical expenses and compensation towards pain and suffering awarded at Rs. 50,000/- respectively — Towards loss of amenities and prospects of marriage and expectation of life, Rs. 1,00,000/- awarded — Total Compensation determined at Rs. 5,00,000/-. AIR 2013 SC (Civ) 13, Rel. on. (Paras10)