AIROnline 2025 SC 559

Supreme Court Of India

(From : AIROnline 2019 MP 2071)

Hon'ble Judge(s): Sudhanshu Dhulia, K. Vinod Chandran , JJ

Motor Vehicles Act (59 of 1988) , S.166— Motor accident - Injury claim - Enhancement of compensation - Claimant injured was skilled mason who suffered injuries in motor vehicle accident - Doctor had specifically deposed that claimant was unable to sit down and walk and could not lift heavy weights - Evidence of doctor indicated that claimant could not have continued his chosen vocation - Considering entire circumstances, functional disability of claimant was assessed at 35% - Income of Rs.6,000/- p.m. as claimed was accepted - Compensation awarded for permanent disability and loss of income was enhanced - Amount awarded towards medical expenses was enhanced -Amount awarded towards pain and suffering was enhanced - Claimant was entitled to enhanced compensation accordingly (Para 6 7 8)