Kerala High Court
Vipin Mohan vs Reliance General Insurance Co.Ltd on 3 July, 2025
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1
M.A.C.A. No.75 of 2020 and
Cross Objection No.19 of 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE C.S. SUDHA
THURSDAY, THE 3RD DAY OF JULY 2025 / 12TH ASHADHA, 1947
MACA NO. 75 OF 2020
AGAINST THE AWARD DATED 16.08.2019 IN OP(MV) NO.1232 OF
2016 OF MOTOR ACCIDENT CLAIMS TRIBUNAL ,KOLLAM
APPELLANT/3RD RESPONDENT:
RELIANCE GENERAL INSURANCE CO. LIMITED,
REGIONAL OFFICE, 1ST FLOOR, VISHNU BUILDING,
K.P.VALLON ROAD, KADAVANTHRA, KOCHI - 20,
REPRESENTED BY ITS MANAGER.
BY ADVS.SRI.GEORGE CHERIAN (SR.)
SMT.K.S.SANTHI
SMT.LATHA SUSAN CHERIAN
RESPONDENT/CLAIMANT:
VIPIN MOHAN,
AGED 28 YEARS, S/O.VASANTHA KUMARI, VIPIN BHAVAN,
KANJIRAKUZHY, PUNUKKANNOOR, ALUMMOOD P.O.,
ELAMPALLOOR VILLAGE - 691 577.
BY ADVS. SRI.V.JAYAPRADEEP
SMT.O.A.NURIYA
SRI.D.S.LOKANATHAN
SRI.ALAN PRIYADARSHI DEV
SMT.LILIN LAL
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN COME UP FOR
FINAL HEARING ON 24.06.2025, ALONG WITH CO.19/2024, THE COURT
ON 3/7/2025 DELIVERED THE FOLLOWING:
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M.A.C.A. No.75 of 2020 and
Cross Objection No.19 of 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE C.S. SUDHA
THURSDAY, THE 3RD DAY OF JULY 2025 / 12TH ASHADHA, 1947
CO NO. 19 OF 2024
ARISING FROM MACA NO.75 OF 2020
CROSS OBJECTOR/RESPONDENT:
VIPIN MOHAN
AGED 32 YEARS
S/O VASANTHA KUMARI, VIPIN BHAVAN, KANJIRAKUZHY,
PUNUKKANNOOR, ALUMOOD P.O., ELAMPALLOOR VILLAGE,
PIN - 691577
BY ADVS. SRI.V.JAYAPRADEEP
SMT.O.A.NURIYA
SRI.D.S.LOKANATHAN
SRI.ALAN PRIYADARSHI DEV
SMT.LILIN LAL
RESPONDENT/APPELLANT:
RELIANCE GENERAL INSURANCE CO.LTD
REGIONAL OFFICE, 1ST FLOOR VISHNU BUILDING,
K.P.VALLON ROAD, KADAVANDRA, KOCHI, REPRESENTED BY
IT'S MANAGER, PIN - 681020
BY ADVS.SRI.GEORGE CHERIAN (SR.)
SMT.K.S.SANTHI
SMT.LATHA SUSAN CHERIAN
THIS CROSS OBJECTION HAVING BEEN COME UP FOR FINAL
HEARING ON 24.6.2025, THE COURT ON 03.07.2025, ALONG WITH
MACA.75/2020, DELIVERED THE FOLLOWING:
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M.A.C.A. No.75 of 2020 and
Cross Objection No.19 of 2024
C.S.SUDHA, J.
----------------------------------------------------
M.A.C.A. No.75 of 2020 and
Cross Objection No.19 of 2024
----------------------------------------------------
Dated this the 3rd day of July 2025
JUDGMENT
The aforesaid appeal has been filed under Section 173 of the
Motor Vehicles Act, 1988 (the Act) by the third respondent/insurer in
O.P.(MV) No.1232/2016 on the file of the Motor Accidents Claims
Tribunal, Kollam, (the Tribunal), aggrieved by the amount of
compensation granted by Award dated 16/08/2019. The sole
respondent herein is the claim petitioner, who has filed the cross
objection claiming enhancement. In this appeal and cross objection,
the parties and the documents will be referred to as described in the
original petition.
2. According to the claim petitioner, on 18/04/2016 at 04:00
p.m., he was riding motorcycle bearing registration no.KL-21/1879
through Kollam-Ayoor public road and when he reached near the
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M.A.C.A. No.75 of 2020 and
place by name Cheruvakkal junction, lorry bearing registration
no.KL-25/B-1513 driven by the second respondent in a rash and
negligent manner knocked him down, as a result of which he
sustained grievous injuries. A sum of ₹80,00,000/- was claimed as
compensation under various heads.
3. The first respondent/owner and the second
respondent/driver remained ex parte.
4. The third respondent/insurer filed written statement
admitting the existence of a valid policy in respect of the offending
vehicle. The age, occupation and income of the claim petitioner were
disputed. It was contended that the compensation claimed was quite
excessive.
5. Before the Tribunal, PW1 was examined and Exts.A1 to
A26 and Ext.X1 were marked on the side of the claim petitioner. No
oral or documentary evidence was adduced from the side of the
respondents.
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6. The Tribunal on consideration of the oral and
documentary evidence and after hearing both sides, found negligence
on the part of the second respondent/driver of the offending vehicle
resulting in the incident and hence awarded an amount of
₹1,02,27,000/- together with interest @ 8% per annum from the date
of the petition till realisation excluding interest for future treatment
expenses. Aggrieved by the Award, the third respondent/insurer has
come up in appeal.
7. The only point that arises for consideration in this appeal
is whether there is any infirmity in the findings of the Tribunal
calling for an interference by this Court.
8. Heard both sides
9. The award of compensation by the Tribunal under the
following heads is challenged -
Age and multiplier
It was submitted by the learned counsel for the claim petitioner
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that the latter was aged 25 years at the time of the incident.
Therefore, the correct multiplier to be applied was '18'. However, the
Tribunal took '17' as the multiplier, which is an error that requires to
be corrected. Per contra it was submitted by the learned Senior
counsel appearing for the third respondent/insurer that no evidence
was produced to prove the age of the claim petitioner and therefore
the Tribunal was justified in taking the multiplier as '17'.
9.1. In the petition, the age of the claim petitioner is stated to
be 25 years. Paragraph 4 of the written statement of the third
respondent/insurer reads - "The age, occupation and income of the
petitioner are false and hence denied. ... ... ...". In all the medical
records that have been produced before the Tribunal, marked and
admitted in evidence, the age of the claim petitioner is stated to be 25
years in the year 2016. These documents are not seen disputed or
denied by the third respondent/insurer. That being so, the age of the
claim petitioner can be taken to be 25 years at the time of the
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incident and therefore the Tribunal went wrong in taking '17' as the
multiplier. The correct multiplier to be applied is '18'.
Percentage of functional disability and compensation for loss of
future earnings
10. It was submitted by the learned Senior counsel for the
third respondent/insurer that when Ext.X1 disability certificate states
that the disability is only 78%, the Tribunal went wrong in fixing the
disability at 100%. Per contra, it was submitted by the learned
counsel for the claim petitioner, referring to Ext.X1 that due to the
injuries sustained in the accident, the Tribunal rightly fixed the
disability at 100%. The claim petitioner is unable to walk without
assistance. He needs a constant attendant by his side as he has a
tendency to fall. Due to frequent falls, he has sustained injuries
including fractures which had to be operated upon. Reference was
made to the dictum in Kajal v. Jagdish Chand, (2020) 4 SCC 413
in support of the arguments.
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10.1. Ext.X1 the Disability Certificate dated 24/10/2017
issued by the Medical Board, Medical College Hospital,
Thiruvananthapuram reads thus -
"DISABILITY CERTIFICATE
No.G2/14471/2017/GMCH/TVM
Dated: 24/10/2017
Medical Board constituted as per the order of the Hon'ble
Motor Accidents Claims Tribunal, Kollam, in OP (MV)
1232/2016.
We, the members of the Medical Board, Medical College
Hospital, Thiruvananthapuram have examined Sri. Vipin
Mohan aged 26 years. S/o Vasantha Kumary residing at Vipin
bhavan, Kanyakuzhy, Punnukkannur Alummodu P.O. Kollam
on 24/10/2017, and found him as a person with disability by
reason of physical and visual impairment due to;
1. Neurosurgical disability due to (i) Moderate
Cerebellar ataxia. (ii) Moderate Dysarthria (iii) Mild
Bladder incontinance.
2. Visual Disability- No perception of light Right eye
3. Orthopaedic Disability- Partial ankylosis of Right
Elbow.
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... ... ...
The following consultants in different specialties were
included in the Medical Board and they have examined the
patient to assess the disability and it has been found that the
disability is permanent, the degree of disabilities have been
found as 78% (Seventy Eight percentage). ... ... ..."
(Emphasis supplied).
10.2. 'Ataxia' is an abnormal condition characterized by
impaired ability to coordinate movement. A staggering gait and
postural imbalance are caused by a lesion in the spinal code or
cerebellum, which might be the sequela of birth trauma, congenital
disorder, infection, degenerative disorder, neoplasm, toxic substance,
or head injury. (Mosby's Medical Dictionary, 2006, page 100).
'Dysarthria' is difficult, poorly articulated speech, resulting from
interference in the control over the muscles of speech, usually
because of damage to a central or peripheral motor nerve. (Mosby's
Medical Dictionary, 2006, page 371).
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10.3. In Kajal (Supra) a young girl suffered serious injuries
resulting in damage to her brain. According to the medical report
produced, due to the head injury sustained she was left with a very
low IQ and severe weakness in all her four limbs. She had severe
hysteria and urinary incontinence. Her disability was assessed as
100%. One of the members of the Medical Board who had issued the
disability certificate deposed before the Tribunal that as per the
assessment done, her I.Q. was less than 20% of a child of her age and
her social age was only of a 9 month old child. This meant that Kajal
while lying on the bed would grow up to be an adult with all the
physical and biological attributes which a woman would get on
attaining adulthood, including menstruation etc., but her mind would
remain of a 9 month old child and she would never understand what
was happening all around her. Hence, in such circumstances, it was
held that it was a case where departure had to be made from the
normal rule as the pain and suffering suffered by the child was such
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that no amount of compensation would be able to compensate it.
10.4. Ext.A12 dated 06/06/2016 issued by Dr.A.Marthanda
Pillai, MS (Neuro) MNAMS (Neuro) FRCS, Sr.Consultant
Neurosurgeon, Ananthapuri Hospitals and Research Institute,
Thiruvananthapuram, reads -
"TO WHOMSOEVER IT MAY CONCERN
This is to certify that Mr. Vipin 25/M (MRD No: 274967)
referred case from Sri Gokulam Medical College with alleged
h/o RTA bike vs lorry on 18.04.2016 was admitted in this
hospital on 19.04.2016. He was intubated and ventilated. He
was diagnosed as RTA - right cerebellar bleed, SAH, fractured
right orbit, interparanchymal contusion, fracture both hands,
both bones, fractured zygomatic arch, right maxilla and right
mandible. He is admitted under the Neurosurgery Department
and is being managed conservatively with antibiotics,
antiepileptics, antiedema measures, antacids and other
supportives. He underwent repair of carotid cavernous fistula
under GA. Active line of physiotherapy is also being
administered. The patient is improving and in view of his
clinical condition he will need prolonged hospitalization.
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As per the bill dated 06.06.2016, he had incurred a bill
amount of INR 16,57,828/-. He will need at least two more
months hospitalization and the approximate cost of treatment
will be INR 500,000/-." (Emphasis supplied).
10.5. I.A.No.2/2024 filed by the claim petitioner for
receiving additional documents has been allowed and the additional
documents have been marked as Ext.A27 series. In pages 127 and
130 of Ext.A27, the certificates issued by the doctors concerned read
thus -
Page 127 -
"07/05/2024
TO WHOM SO EVER IT MAY CONCERN
This is to certify that, Mr. Vipin (33 year Male) with MRD No:
274967, was referred from Gokulam Medical College with alleged
h/o RTA on 18/4/16 initially treated there. He was diagnosed with
right cerebellar hematoma. IV ventricle obstructive hydrocephalus,
left temporal and frontal hemorrhagic contusion - S/p
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decompression craniectomy and evacuation on 19/4/16, fracture
right mandible, right maxilla, right orbit, right basi occiput and left
temporal bone. Right eye proptosis and corneal ulcers S/p
tarsorraphy (9/6/16). Right carotico cavernous fistula S/p CCF
coiling (24/5/16), dissection of right ICA/dissection and
pseudoaneurysm, left ICA s/p stenting acress CCF, dislocation of
right elbow. He is now on long term treatment in OP basis and has
to continue regular follow up on long term basis."
(Emphasis supplied).
Page 130 -
"Date : 18/5/24
To whomsoever it may concern
This is to certify that Mr. Vipin 33 years old has been on
regular treatment in OP basis due to self falls from 2020. He
had a H/o RTA on 2016 and also he had several surgeries
since 2016."
10.6. Unlike in Kajal's (Supra) case, where there was
materials before the Court to show that she was in a vegetative state,
there is no such evidence in the case on hand. The certificates of the
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year 2024 also do not show that he is bedridden or wheel-chair
bound. However, the disabilities caused to the claim petitioner is
also required to be kept in mind. A Medical Board consisting of 7
experts, namely, Associate Professor, Department of Neurology ;
Associate Professor, Department of Ophthalmology ; Additional
Professor, Department of Orthopaedics ; Additional Professor,
Department of Physical Medicine and Rehabilitation ; Associate
Professor, Department of Oral and Maxillofacial Surgery ; Assistant
Professor, Department of ENT and Associate Professor, Department
of Psychiatry have fixed the disability at 78%, which is quite high.
Due to the injuries caused, he has a tendency to fall and has difficulty
in speech. PW1, HR Manager, Sabari Distribution Pvt. Ltd., who
was examined to prove the income of the claim petitioner, deposed
that pursuant to the accident due to poor medical condition, the latter
has not reported for work. In the cross-examination, PW1 deposed
regarding the nature of the work of the claim petitioner, that is, to
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visit the shops in his route and take orders. The disabilities caused
seem to have certainly affected his functional ability, due to which he
had to quit his job.
10.7. In this context it would be apposite to refer to the
dictum in Raj Kumar v. Ajay Kumar, (2011)1 SCC 343 which has
been followed in Anthony Swami v. M.D., KSRTC, (2020)7 SCC
161 and in many other subsequent decisions, wherein the heads
under which compensation is awarded in personal injury cases has
been explained:
Pecuniary damages (Special Damages)
(i) Expenses relating to treatment, hospitalization, medicines,
transportation, nourishing food, and miscellaneous expenditure.
(ii) Loss of earnings (and other gains) which the injured would
have made had he not been injured, comprising:
(a) Loss of earning during the period of treatment.
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(b) Loss of future earnings on account of permanent
disability.
(iii) Future medical expenses.
Non - pecuniary damages (General Damages)
(iv) Damages for pain, suffering and trauma as a consequence
of the injuries.
(v) Loss of amenities (and / or loss of prospects of marriage).
(vi) Loss of expectation of life (shortening of normal
longevity).
In routine personal injury cases, compensation will be awarded only
under heads (i), (ii)(a) and (iv). It is only in serious cases of injury,
where there is specific medical evidence corroborating the evidence
of the claimant, that compensation will be granted under any of the
heads (ii)(b), (iii), (v) and (vi) relating to loss of future earnings on
account of permanent disability, future medical expenses, loss of
amenities (and / or loss of prospects of marriage) and loss of
expectation of life. The Apex Court has lucidly set out the principles
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for grant of compensation in cases of permanent physical functional
disability as follows: Where the claimant suffers a permanent
disability as a result of injuries, the assessment of compensation
under the head of loss of future earnings would depend upon the
effect and impact of such permanent disability on his earning
capacity. The Tribunal should not mechanically apply the percentage
of permanent disability as the percentage of economic loss or loss of
earning capacity. In most of the cases, the percentage of economic
loss, that is, the percentage of loss of earning capacity, arising from a
permanent disability will be different from the percentage of
permanent disability. Some Tribunals wrongly assume that in all
cases, a particular extent (percentage) of permanent disability would
result in a corresponding loss of earning capacity, and consequently,
if the evidence produced show 45% as the permanent disability, will
hold that there is 45% loss of future earning capacity. In most of the
cases, equating the extent (percentage) of loss of earning capacity to
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the extent (percentage) of permanent disability will result in award of
either too low or too high a compensation. Ascertainment of the
effect of the permanent disability on the actual earning capacity
involves three steps. The Tribunal has to first ascertain what
activities the claimant could carry on despite the permanent disability
and what he could not do as a result of the permanent disability (this
is also relevant for awarding compensation under the head of loss of
amenities of life). The second step is to ascertain his avocation,
profession and nature of work before the accident, as also his age.
The third step is to find out whether (i) the claimant is totally
disabled from earning any kind of livelihood, or (ii) whether in spite
of the permanent disability, the claimant could still effectively carry
on the activities and functions, which he was earlier carrying on, or
(iii) whether he was prevented or restricted from discharging his
previous activities and functions, but could carry on some other or
lesser scale of activities and functions so that he continues to earn or
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can continue to earn his livelihood.
10.8. As noticed earlier, there is no materials on record to
show the present condition of the claim petitioner. Ext.A12 dated
06/06/2016 says that his condition was improving. Nine years have
elapsed since then. There is no evidence to show that contrary to
what is stated in Ext.A12, his condition has worsened or
deteriorated. In the absence of such materials, it may not be right to
fix the disability at 100%. In the light of Ext.X1 and applying the
test laid down in Raj Kumar (Supra), I find that the functional
disability can also be taken as 78%. As the disability is 78%, 40% of
the established income can be added towards loss of future prospects.
Hence, the amount of compensation would be ₹28,30,464/-
[(₹12,000 + 40%) x 12 x 18 x 78%].
Loss of earnings
11. It was submitted by the learned counsel for the third
respondent/insurer that unlike in the case of Kajal (Supra), where the
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claimant was in a vegetative state, there is no evidence that the claim
petitioner herein is in a vegetative state or completely bedridden or
wheelchair bound justifying the Tribunal to adopt the multiplier
system. My attention was also drawn to the claim in the petition
wherein the claim for 'loss of earnings' was for the period from
18/04/2016 to 18/10/2016, that is, for ₹1,50,000/- only. On the other
hand, the learned counsel for the claim petitioner relying on Ext.X1
reiterated his arguments that, due to the injuries sustained, the claim
petitioner has 100% disability making it impossible for him to work
till date after the accident. He is unable to walk without any
assistance. He needs a constant attendant as he has a tendency to
fall. It is also submitted that due to the disability sustained, the
claim petitioner has sustained injuries including fractures several
times due to the frequent falls he had. Therefore, the Tribunal was
justified in adopting the multiplier system while computing
compensation under this head, goes the argument.
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11.1. I have already held that the facts in Kajal's case is
different from the factual matrix in this case. In the light of the
materials on record, this Court is unable to find that the claim
petitioner is in the same state as that of Kajal. However, it is seen
that due to the injuries sustained, he was unable to continue his job
and he had to give up the same. The certificates that are now
produced before this court show that he needs regular treatment and
continuous follow-up also. That being the position, I find that a
period of six years can be taken towards 'loss of earnings', which
would be ₹8,64,000/- (₹12,000/- x 72 months).
Bystander expenses
12. An amount of ₹40,000/- was claimed. The Tribunal
awarded an amount of ₹24,48,000/- again applying the multiplier
system. The learned senior counsel for the third respondent/insurer
challenges the amount awarded under this head also. It is true as
submitted by the learned counsel for the claim petitioner that the
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latter has a tendency to fall and has got difficulty in speech also. But
that may not require life-long personal attendance. The Tribunal
granted compensation @₹400/- per day for 17 years. The materials
on record show that he was hospitalised for a period of 77 days.
Ext.A12 says that he would require two more months of
hospitalisation. Therefore, towards 'bystander expenses',
compensation @ ₹450/- per day can be granted which would be
₹61,650/- (₹450/- x 77 days + ₹450/- x 60 days, based on Ext.A12).
Future personal attendance
13. Though he has not produced any evidence to show that
pursuant to the accident he had engaged an attendant, in the light of
the disability sustained, he may need assistance for a few years.
Hence, I find that a lump sum amount of ₹5 lakhs under the head
'future personal attendance' can be given which can be deposited in
fixed deposit and the interest therefrom can be used to meet the
expenses towards future attendance required.
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Future medical expenses and physiotherapy treatment
14. Ext.A27 series bills produced show that an amount of
₹62,063/- had been expended by the claim petitioner. It is submitted
by the learned Senior counsel for the third respondent/insurer that an
amount of ₹1 lakh has already been granted and therefore no further
amount is due to the claim petitioner. On the other hand, the learned
counsel for the claim petitioner referred to Ext.A12 in which the
doctor says that the approximate cost of treatment would be ₹5 lakhs.
14.1. As noticed earlier, Ext.A12 dated 06/06/2016 states that
the claim petitioner would require at least two more months
hospitalisation and the cost would be approximately ₹5 lakhs.
Therefore by this time, he would have already spent money for
treatment and obtained bills for the same. The bills produced are
Ext.A27 series. Apart from Ext.A27 series, no other documents have
been produced. Therefore, an amount of ₹62,063/- can be awarded
towards 'future treatment'.
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14.2. It is also submitted that ₹40,000/- awarded towards
'physiotherapy' is too low. However, no materials have been
produced to show the expenses incurred under this head. Further, an
amount of ₹1 lakh has already been granted towards 'future
treatment' by the Tribunal in addition to ₹40,000/- for physiotherapy.
Therefore, I find that no further amount is required to be awarded.
Extra nourishment
15. An amount of ₹40,000/- was claimed. The Tribunal
granted ₹80,000/- which according to the learned counsel for the
claim petitioner is quite low. It is submitted that from the time of the
accident till date, that is, even after the expiry of nine years, he still
requires extra nourishment and therefore the amount needs to be
appropriately enhanced. In the light of the period of hospitalisation,
the number of surgeries and medical interventions he had to undergo,
I find that an amount of ₹1 lakh under this head would be just and
reasonable.
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Pain and suffering
16. An amount of ₹5,00,000/- was claimed. The Tribunal
granted an amount of ₹1,50,000/-, which is also challenged. In the
facts and circumstances of the case, I find that an amount of ₹2 lakhs
under this head would be just and reasonable.
17. The impugned Award is modified to the following extent:
Sl. Head of claim Amount Amount Modified in
No. claimed Awarded by appeal
(in ₹) Tribunal (in ₹)
(in ₹)
1. Loss of 1,50,000/- 24,48,000/- 8,64,000/-
earnings
(₹12,000 x 72
months)
2. Partial loss of Nil Nil
earning (No modification)
3. Transport to 10,000/- 20,000/- 20,000/-
hospital (No modification)
4. Extra 40,000/- 80,000/- 1,00,000/-
nourishment
5. Damage to 10,000/- 4,000/- 4,000/-
clothing and (No modification)
articles
6. Bystanders 40,000/- 24,48,000/- 61,650/-
expenses
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(₹450/- x 77
days + ₹450/- x
60 days)
7 Future 5,00,000/-
personal
attendance
8 Treatment 25,00,000/- 21,89,000/- 21,89,000/-
expenses and (No modification)
Medicine
9 Compensation 2,50,000/- 3,00,000/- 3,00,000/-
for the loss of (No modification)
amenities and
enjoyment
10 Compensation 5,00,000/- 1,50,000/- 2,00,000/-
for pain and
suffering
11 Compensation 25,00,000/- 24,48,000/- ₹28,30,464/-
for continuing
or permanent
disability if any [(₹12,000 + 40%)
x 12 x 18 x 78%]
12 Compensation 10,00,000/- Nil Nil
for loss of (No modification)
earning
13 Future 10,00,000/- 1,00,000/- 1,62,063/-
treatment (1,00,000 +
62,063/-)
&
40,000/-
Physiotherapy 40,000/- (No modification)
treatment
Total 80,00,000/- 1,02,27,000/- 72,71,177/-
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In the result, the appeal and the cross objection are disposed of
as above stated by deducting the compensation awarded, by an
amount of ₹29,55,823/- (total compensation = ₹72,71,177/-, that is,
₹1,02,27,000/- granted by the Tribunal minus ₹29,55,823/- deducted
in appeal).
Interlocutory applications, if any pending, shall stand closed.
Sd/-
C.S.SUDHA
JUDGE
ami/
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CROSS OBJECTOR'S ANNEXURES
Annexure.R1 THE MEDICAL BILL DATED 06.01.2020 WITH
NUMBER 104638 FOR AN AMOUNT OF RS 250.00
Annexure.R2 THE MEDICAL BILL DATED 06.01.2020 WITH
NUMBER 104637 FOR AN AMOUNT OF RS 450.00
Annexure.R3 THE MEDICAL BILL DATED 06.01.2020 WITH
NUMBER 104640 FOR AN AMOUNT OF RS 300.00
Annexure.R4 THE MEDICAL BILL DATED 06.01.2020 WITH
NUMBER 104718 FOR AN AMOUNT OF RS 350.00
Annexure.R5 THE MEDICAL BILL DATED 06.01.2020 WITH
NUMBER 104719 FOR AN AMOUNT OF RS 250.00
Annexure.R6 THE MEDICAL BILL DATED 06.01.2020 WITH
NUMBER 104835 FOR AN AMOUNT OF RS 300.00
Annexure.R7 THE MEDICAL BILL DATED 06.01.2020 WITH
NUMBER 104634 FOR AN AMOUNT OF RS 350.00
Annexure.R8 THE MEDICAL BILL DATED 19.02.2020 WITH
NUMBER 120998 FOR AN AMOUNT OF RS 300.00
Annexure.R9 THE MEDICAL BILL DATED 19.02.2020 WITH
NUMBER 120999 FOR AN AMOUNT OF RS 350.00
Annexure.R10 THE MEDICAL BILL DATED 24.05.2020 WITH
NUMBER 2021/005738 FOR AN AMOUNT OF RS
272.00
Annexure.R11 THE MEDICAL BILL DATED 25.05.2020 WITH
NUMBER 2021/005930FOR AN AMOUNT OF RS
122.00
Annexure.R12 THE MEDICAL BILL DATED 03.12.2020 WITH
NUMBER 2021/032640 FOR AN AMOUNT OF RS
39.00
Annexure.R13 THE MEDICAL BILL DATED 03.12.2020 WITH
NUMBER 2021/032639 FOR AN AMOUNT OF RS
245.00
Annexure.R14 THE MEDICAL BILL DATED 04.12.2020 WITH
NUMBER 2021/032787 FOR AN AMOUNT OF RS
201.00
Annexure.R15 THE MEDICAL BILL DATED 05.12.2020 WITH
2025:KER:48379
M.A.C.A. No.75 of 2020 and
NUMBER 2021/032964 FOR AN AMOUNT OF RS
8.00
Annexure.R16 THE MEDICAL BILL DATED 07.12.2020 WITH
NUMBER 2021/033209 FOR AN AMOUNT OF RS
682.00
Annexure.R17 THE MEDICAL BILL DATED 08.12.2020 WITH
NUMBER 2021/033353 FOR AN AMOUNT OF RS
18.00
Annexure.R18 THE MEDICAL BILL DATED 13.12.2020 WITH
NUMBER 2021/034029 FOR AN AMOUNT OF RS
21.00
Annexure.R19 THE MEDICAL BILL DATED 13.12.2020 WITH
NUMBER 2021/034031 FOR AN AMOUNT OF RS
160.00
Annexure.R20 THE MEDICAL BILL DATED 15.12.2020 WITH
NUMBER 2021/034415 FOR AN AMOUNT OF RS
21.00
Annexure.R21 THE MEDICAL BILL DATED 19.12.2020 WITH
NUMBER 2021/035141 FOR AN AMOUNT OF RS
91.00
Annexure.R22 THE MEDICAL BILL DATED 23.12.2020 WITH
NUMBER 2021/035727 FOR AN AMOUNT OF RS
14.00
Annexure.R23 THE MEDICAL BILL DATED 23.12.2020 WITH
NUMBER 964211 FOR AN AMOUNT OF RS 4500.00
Annexure.R24 THE MEDICAL BILL DATED 26.12.2020 WITH
NUMBER 2021/036065 FOR AN AMOUNT OF RS
63.00
Annexure.R25 THE MEDICAL BILL DATED 29.12.2020 WITH
NUMBER 2021/036497 FOR AN AMOUNT OF RS
14.00
Annexure.R26 THE MEDICAL BILL DATED 07.01.2021 WITH
NUMBER 2021/037879 FOR AN AMOUNT OF RS
42.00
Annexure.R27 THE MEDICAL BILL DATED 16.01.2021 WITH
NUMBER 2021/039250 FOR AN AMOUNT OF RS
21.00
Annexure.R28 THE MEDICAL BILL DATED 17.01.2021 WITH
NUMBER 2021/039338 FOR AN AMOUNT OF RS
21.00
2025:KER:48379
M.A.C.A. No.75 of 2020 and
Annexure.R29 THE MEDICAL BILL DATED 06.02.2021 WITH
NUMBER 2021/004737 FOR AN AMOUNT OF RS
17193.77
Annexure.R30 THE MEDICAL BILL DATED 22.06.2021 WITH
NUMBER 018954 FOR AN AMOUNT OF RS 400.00
Annexure.R31 THE MEDICAL BILL DATED 22.06.2021 WITH
NUMBER 018947 FOR AN AMOUNT OF RS 350.00
Annexure.R32 THE MEDICAL BILL DATED 22.06.2021 WITH
NUMBER 018956 FOR AN AMOUNT OF RS 400.00
Annexure.R33 THE MEDICAL BILL DATED 02.07.2021WITH
NUMBER 2122/013117 FOR AN AMOUNT OF RS
407.00
Annexure.R34 THE MEDICAL BILL DATED 11.07.2021 WITH
NUMBER 2122/014395 FOR AN AMOUNT OF RS
173.00
Annexure.R35 THE MEDICAL BILL DATED 26.03.2022 WITH
NUMBER 112261 FOR AN AMOUNT OF RS 350.00
Annexure.R36 THE MEDICAL BILL DATED 26.03.2022 WITH
NUMBER 112262 AN AMOUNT OF RS 350.00
Annexure.R37 THE MEDICAL BILL DATED 26.03.2022 WITH
NUMBER 112263 AN AMOUNT OF RS 350.00
Annexure.R38 THE MEDICAL BILL DATED 26.03.2022 WITH
NUMBER 098976 AN AMOUNT OF RS 197.00
Annexure.R39 46. THE MEDICAL BILL DATED 03.07.2022
WITH NUMBER 035666 AN AMOUNT OF RS 350.00
Annexure.R40 THE MEDICAL BILL DATED 06.09.2022 WITH
NUMBER 2223/027439 AN AMOUNT OF RS 100.00
Annexure.R41 THE MEDICAL BILL DATED 15.12.2022 WITH
NUMBER 104718 AN AMOUNT OF RS 350.00
Annexure.R42 THE MEDICAL BILL DATED 14.12.2023 WITH
NUMBER 24280 AN AMOUNT OF RS 713.64
Annexure.R43 THE MEDICAL BILL DATED 03.01.2024 WITH
NUMBER 19799 AN AMOUNT OF RS 4104.12
Annexure.R44 THE MEDICAL BILL DATED 30.01.2024 WITH
NUMBER 126965 AN AMOUNT OF RS 350.00
Annexure.R45 THE MEDICAL BILL DATED 30.01.2024 WITH
NUMBER 127011 AN AMOUNT OF RS 350.00
Annexure.R46 THE MEDICAL BILL DATED 30.01.2024 WITH
NUMBER 126966 AN AMOUNT OF RS 400.00
2025:KER:48379
M.A.C.A. No.75 of 2020 and
Annexure.R47 THE MEDICAL BILL DATED 30.01.2024 WITH
NUMBER 126961 AN AMOUNT OF RS 400.00
Annexure.R48 THE MEDICAL BILL DATED 03.02.2024 WITH
NUMBER 20828 AN AMOUNT OF RS 3946.32
Annexure.R49 THE MEDICAL BILL DATED 03.03.2024 WITH
NUMBER 2324/005670 AN AMOUNT OF RS 350.00
Annexure.R50 THE MEDICAL BILL DATED 03.03.2024 WITH
NUMBER 2324/058986 AN AMOUNT OF RS 316.00
Annexure.R51 THE MEDICAL BILL DATED 04.03.2020 WITH
NUMBER 18613 AN AMOUNT OF RS 500.40
Annexure.R52 THE MEDICAL BILL DATED 05.03.2024 WITH
NUMBER 114471502446532 AN AMOUNT OF RS
80.00
Annexure.R53 THE MEDICAL BILL DATED 05.03.2024 WITH
NUMBER 114471502446614 AN AMOUNT OF RS
160.00
Annexure.R54 THE MEDICAL BILL DATED 06.03.2024 WITH
NUMBER 22588 AN AMOUNT OF RS 4114.32
Annexure.R55 THE MEDICAL BILL DATED 11.03.2024 WITH
NUMBER 114471502446693 AN AMOUNT OF RS
80.00
Annexure.R56 THE MEDICAL BILL DATED 31.03.2024 WITH
NUMBER 2324/062991 AN AMOUNT OF RS 205.00
Annexure.R57 THE MEDICAL BILL DATED 06.04.2024 WITH
NUMBER 114471502468979 AN AMOUNT OF RS
80.00
Annexure.R58 THE MEDICAL BILL DATED 13.04.2024 WITH
NUMBER 200 AN AMOUNT OF RS 4114.32
Annexure.R59 THE MEDICAL BILL DATED 07.05.2024 WITH
NUMBER 014910 AN AMOUNT OF RS 350.00
Annexure.R60 THE MEDICAL BILL DATED 07.05.2024 WITH
NUMBER 011563 AN AMOUNT OF RS 200.00
Annexure.R61 THE MEDICAL BILL DATED 07.05.2024 WITH
NUMBER 014885 AN AMOUNT OF RS 350.00
Annexure.R62 THE MEDICAL BILL DATED 10.05.2024 WITH
NUMBER 766 AN AMOUNT OF RS 4114.32
Annexure.R63 THE MEDICAL BILL DATED 13.05.2024 WITH
NUMBER 017403 AN AMOUNT OF RS 400.00
Annexure.R64 THE MEDICAL BILL DATED 13.05.2024 WITH
2025:KER:48379
M.A.C.A. No.75 of 2020 and
NUMBER 011503 AN AMOUNT 245.00
Annexure.R65 THE MEDICAL BILL DATED 17.06.2024 WITH
NUMBER 6283 AN AMOUNT OF RS 292.12
Annexure.R66 THE MEDICAL BILL DATED 19.06.2024 WITH
NUMBER 6476 AN AMOUNT OF RS 348.36
Annexure.R67 THE MEDICAL BILL DATED 24.06.2024 WITH
NUMBER 6871 AN AMOUNT OF RS 492.42
Annexure.R68 THE MEDICAL BILL DATED 26.06.2024 WITH
NUMBER 7102 AN AMOUNT OF RS 638.36
Annexure.R69 THE MEDICAL BILL DATED 01.07.2024 WITH
NUMBER 7527 AN AMOUNT OF RS 95.39
Annexure.R70 THE MEDICAL BILL DATED 02.07.2024 WITH
NUMBER 7615 AN AMOUNT OF RS 321.95
Annexure.R71 THE MEDICAL BILL DATED 06.07.2024 WITH
NUMBER 7930 AN AMOUNT OF RS 623.40
Annexure.R72 THE MEDICAL BILL DATED 09.07.2024 WITH
NUMBER 003428 AN AMOUNT OF RS 300.00
Annexure.R73 THE MEDICAL BILL DATED 10.07.2024WITH
NUMBER 8338 AN AMOUNT OF RS 623.40
Annexure.R74 THE MEDICAL BILL DATED 12.07.2024 WITH
NUMBER 8536 AN AMOUNT OF RS 118.37
Annexure.R75 THE MEDICAL BILL DATED 16.07.2024 WITH
NUMBER 1397.00 AN AMOUNT OF RS 1397.00
Annexure.R76 THE MEDICAL BILL DATED 16.07.2024 WITH
NUMBER 8811 AN AMOUNT OF RS 163.88
Annexure.R77 THE MEDICAL BILL DATED 27.07.2024 WITH
NUMBER 004096 AN AMOUNT OF RS 300.00
Annexure.R78 THE ORIGINAL MEDICAL PRESCRIPTION DATED
06.01.2020 OF DERMATOLOGY, ANANTHAPURI
HOSPITALS TRIVANDRUM
Annexure.R79 THE ORIGINAL MEDICAL PRESCRIPTION DATED
06.01.2020 OF NUERO SURGERY, ANANTHAPURI
HOSPITALS TRIVANDRUM
Annexure.R80 THE ORIGINAL MEDICAL PRESCRIPTION DATED
10.12.2020 OF ASSISI ATONEMENT HOSPITAL,
PERUMPUZHA
Annexure.R81 THE ORIGINAL MEDICAL PRESCRIPTION DATED
06.09.2022 OF ASSISI ATONEMENT HOSPITAL,
PERUMPUZHA
2025:KER:48379
M.A.C.A. No.75 of 2020 and
Annexure.R82 THE ORIGINAL MEDICAL CASUALTY OUTPATIENT
TICKET DATED 06.09.2022 OF ASSISI A. A.
RAHIM MEMORIAL DISTRICT HOSPITAL, KOLLAM
Annexure.R83 THE ORIGINAL MEDICAL OUTPATIENT RECORD
DATED 06.09.2022 OF MEDICAL COLLEGE
HOSPITAL, THIRUVANANTHAPURAM
Annexure.R84 THE ORIGINAL MEDICAL CASUALITY OUTPATIENT
TICKET DATED 27.12.2022 OF A.A RAHIM
MEMORIAL DISTRICT HOSPITAL, KOLLAM
Annexure.R85 THE ORIGINAL MEDICAL PRESCRIPTION DATED
10.02.2023 OF DR. ANJU S. NAIR
Annexure.R86 THE ORIGINAL MEDICAL OUTPATIENT TICKET
DATED 27.02.2023 OF A. A. RAHIM MEMORIAL
DISTRICT HOSPITAL, KOLLAM
Annexure.R87 THE ORIGINAL MEDICAL OUTPATIENT TICKET
DATED 01.04.2023 OF A. A. RAHIM MEMORIAL
DISTRICT HOSPITAL, KOLLAM
Annexure.R88 THE ORIGINAL MEDICAL OUTPATIENT TICKET
DATED 03.04.2023 OF A. A. RAHIM MEMORIAL
DISTRICT HOSPITAL, KOLLAM
Annexure.R89 THE ORIGINAL MEDICAL OUTPATIENT TICKET
DATED 31.10.2023 OF A. A. RAHIM MEMORIAL
DISTRICT HOSPITAL, KOLLAM
Annexure.R90 THE ORIGINAL MEDICAL REQUEST FOR
ULTRASOUND SCAN DATED 23.11.2023 OF A. A.
RAHIM MEMORIAL DISTRICT HOSPITAL, KOLLAM
Annexure.R91 THE ORIGINAL MEDICAL OUTPATIENT TICKET
DATED 11.12.2023 OF A. A. RAHIM MEMORIAL
DISTRICT HOSPITAL, KOLLAM
Annexure.R92 THE ORIGINAL MEDICAL ULTRA SOUND SCAN
REPORT DATED 11.12.2023 OF A. A. RAHIM
MEMORIAL DISTRICT HOSPITAL, KOLLAM
Annexure.R93 THE ORIGINAL MEDICAL LABORATORY REPORT
DATED 22.12.2023 OF A DISTRICT PUBLIC
HEALTH LABORATORY, KOLLAM
Annexure.R94 THE ORIGINAL OUTPATIENT TICKET DATED
11.01.2024 OF A. A. RAHIM MEMORIAL
DISTRICT HOSPITAL, KOLLAM
Annexure.R95 THE ORIGINAL MEDICAL PRESCRIPTION DATED
09.02.2024 OF FAMILY HEALTH CENTRE,
2025:KER:48379
M.A.C.A. No.75 of 2020 and
ELAMPALLOOR
Annexure.R96 THE ORIGINAL CASUALTY OUTPATIENT TICKET
DATED 04.03.2024 OF A. A. RAHIM MEMORIAL
DISTRICT HOSPITAL, KOLLAM
Annexure.R97 THE ORIGINAL REFERRAL SLIP DATED
04.03.2024 OF A. A. RAHIM MEMORIAL
DISTRICT HOSPITAL, KOLLAM
Annexure.R98 THE ORIGINAL LABORATORY TEST REPORT DATED
05.03.2024 OF FROM HCTS CONFIRMATORY
FACILITIES
Annexure.R99 THE ORIGINAL MICROBIOLOGY REPORT DATED
05.03.2024 OF GOVERNMENT MEDICAL COLLEGE,
KOLLAM
Annexure.R100 THE ORIGINAL CASUALTY INVESTIGATIONS
REQUEST DATED 10.03.2024 OF GOVERNMENT
MEDICAL COLLEGE, KOLLAM
Annexure.R101 THE ORIGINAL DISCHARGE SUMMARY DATED
11.03.2024 OF GOVERNMENT MEDICAL COLLEGE,
KOLLAM
Annexure.R102 THE ORIGINAL OUT PATIENT RECORD DATED
19.03.2024 OF GOVERNMENT MEDICAL COLLEGE,
KOLLAM
Annexure.R103 THE ORIGINAL MEDICAL CERTIFICATE DATED
07.05.2024 OF ANANTHAPURI HOSPITALS &
RESEARCH INSTITUTE TRIVANDRUM
Annexure.R104 THE ORIGINAL OPHTHALMIC EXAMINATION
REPORT DATED 07.05.2024 OF ANANTHAPURI
HOSPITALS & RESEARCH INSTITUTE,
THIRUVANANTHAPURAM
Annexure.R105 THE ORIGINAL MEDICAL PRESCRIPTION DATED
13.05.2024 OF ANANTHAPURI HOSPITALS &
RESEARCH INSTITUTE, TRIVANDRUM
Annexure.R106 THE ORIGINAL MEDICAL CERTIFICATE DATED
18.05.2024 OF ASSISI ATONEMENT HOSPITAL,
PERUMPUZHA
