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Supreme Court Of India

Hon'ble Judge(s): V. Gopala Gowda, C. Nagappan , JJ

Motor Vehicles Act (59 of 1988) , S.166— Compensation - Enhancement of - Deceased at time of his death was working in operation theatre as a technician in permanent post at Hospital - Deceased was aged 35 years and was earning Rs. 4,600/- p.m. - Applying principles laid down in Sarla Verma's case, 50% of salary must be added to income of deceased towards future prospects of income, which comes to Rs. 6,900/- - Deducting 1/4th for personal expenses and applying multiplier of 16 - Total loss of dependency comes to Rs. 9,93,600/- - Amount of Rs. 1,40,000/- also awarded towards medical expenses incurred for treatment of the deceased - Further amount towards loss of estate and loss of consortium also enhanced from Rs. 5,000/- to Rs. 1,00,000/-. (Para 15 16 17 21)