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Supreme Court Of India

(From : Madras)

Hon'ble Judge(s): P. Sathasivam, Ranjan Gogoi, Shiva Kirti Singh , JJJ

Motor Vehicles Act (59 of 1988) , S.168, S.173— Compensation - Reduction - Appeal - Appellant victim of road accident suffered 100% disability - High Court while calculating loss of future earning without good reasons treated the monthly income of the appellant to be Rs. 3,000/- in place of Rs. 5,000/- - Also no reason assigned even for reducing the compensation for pain and suffering and for permanent disability - Order of High Court reducing compensation therefore liable to be set aside. C.M.A. Nos. 1963 of 2000 and 12 of 2001, D/- 13-11-2006 (Mad), Reversed. (Para 6 7)