(2013) 2 TAC 134 ::2013 AAC 2123 (AP) ::(2013) 2 AndhLD 72

Andhra Pradesh High Court

Hon'ble Judge(s): C. Praveen Kumar , J

( A ) Motor Vehicles Act (59 of 1988) S. 168 — Compensation — Reassessment — Deceased was 22 years of age at time of accident and was the only son — He earned by doing agricultural and mechanical work — His income assessed to be Rs. 3,000/- p.m. — He was unmarried, thus deduction of 50% made towards personal and living expenses — Age of his mother was 38 years, thus multiplier of 15 applied — Loss of earning amounted to Rs. 2,70,000/- — Rs. 500/- awarded towards clothing, Rs. 2,500/- towards funeral expenses, Rs. 2,908/- towards damages to motor-cycle — Rs. 20,000/- awarded towards pain and suffering and loss of affection — Total compensation reduced from Rs. 3,50,000/- to Rs. 3,15,908/- rounded off to Rs. 3,16,000/-. AIR 2009 SC 3104, AIR 2009 SC 2506 and 2009 AIR SCW 6999, Rel. on. (Paras171821)