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2014 (2) AIR Kant HCR 170
::2014 (2) AKR 170
Karnataka High Court
Hon'ble Judge(s):
B. S. Indrakala
, J
( A ) Motor Vehicles Act (59 of 1988) S. 168 — Compensation — Enhancement — Claimant sustained two lacerated injuries and fracture of lower end of radius — Claimant aged about 35 years — Considering number of days of hospitalization, nature of injuries sustained, amount of income assessed at Rs. 3,000/- p.m. — Amount of compensation of Rs. 50,000/- awarded along with interest @ 6% p.a. by Tribunal — Is proper. (Paras5)
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