2016 AAC 2088 (KAR)

Karnataka High Court

Hon'ble Judge(s): B. Manohar, Jj. , J

(A) Motor Vehicles Act (59 of 1988) S. 168 — Compensation — Quantum — Claimant having reported to duty after prolonged absence, not entitled for compensation under head future loss of income — Sum of Rs 25,000/- awarded towards loss of amenities of life reassessed to Rs 1,50,000/- — Claimant entitled to Rs 3,05,500/- towards loss of income during laid up period as against Rs 1,40,000/- awarded by Tribunal — Rs 25,000/- awarded towards attendant charges, conveyance and food and nourishment — Claimant entitled to total compensation of Rs 5,82,150/- as against sum of Rs 10,01,050/- awarded by Tribunal