(2017) 4 ACC 889 ::(2017) 2 ACJ 939 ::(2016) 4 TAC 866 ::(2017) 1 CgLJ 160 ::2017 AAC 513 (CHH) ::(2016) 166 AllIndCas 652 (CHH)

Chhattisgarh High Court

Hon'ble Judge(s): Deepak Gupta , C.J.

Motor Vehicles Act (59 of 1988) , S.166— Claim petition - Minor son - Entitlement - Plea that claimant resides with divorced mother so he is not dependent on deceased - Even if child was living with divorced mother, father cannot say that he is not responsible to look after his child and as such child continues to be remained with his father - Even in case compromise entered into by guardian, such compromise not binding upon minor - Minor son held, entitled to compensation of Rs. 1,28,080/-. (2010) 2 SCC 607, Relied on. (Para 8 11)