AIR 2021 SC (Supp) 872 ::AIROnline 2020 SC 585 ::2020 (3) SCC (Cri) 129 ::(2020) 80 OCR 222 (SC) ::(2020) 4 Pun LR 245 ::(2020) 3 Pun LR 502 ::(2020) 2 Rec Civ R 846 ::(2020) 7 Scale 721 ::2020 (7) SCC 161 ::(2020) 3 TAC 56 (SC) ::(2020) 6 All WC 5251 (SC) ::(2020) 2 JCR 244 (SC) ::(2020) 212 All Ind Cas 46 (SC) ::2021 (1) WLC (SC) Civil 412 ::2020 ACJ 1592 ::2020 (4) Ker LT (SN) 23 (SC) ::2020 (4) Civil LJ 451 ::2020 (4) Andh LD 220 ::2020 (3) Sim LC 1451 ::2020 (3) Bom CR 41 ::2020 (141) All LR 676

Supreme Court Of India

Hon'ble Judge(s): R. F. Nariman, Navin Sinha, B. R. Gavai , JJJ

Motor Vehicles Act (59 of 1988) , S.166— Compensation - Injury claim - Claimant, Painter, aged 45 years, suffering 75% permanent disability - Income assessed at Rs.5,500/ - p.m. - Rs.1,00,000/- awarded towards pain and sufferings - Rs.7,350/- awarded towards medical expenses - Rs.21,000/- awarded towards attendant charges - Rs.66,000/- awarded towards loss of earnings - Rs.10,000/- awarded towards conveyance charges - Rs.6,93,000/- awarded towards loss of future earnings - Rs.2,50,000/- awarded towards future medical expenses - Rs.50,000/- awarded towards loss of amenities - Total compensation of Rs.11,97,350/- with interest @ 6% p.a. (Para 9 13 14)