AIR 1993 MADHYA PRADESH 79 ::(1993) 1 ACC 656 ::(1993) 1 CivLJ 880 ::1994 (1) ACJ 249 ::1993 (1) TAC 476 ::(1993) MPLJ 38 ::(1993) Jab LJ 437

Madhya Pradesh High Court

Hon'ble Judge(s): S. K. Chawla, S. K. Dubey , JJ

(A) Motor Vehicles Act (4 of 1939) , S.110B— Accident - Evidence - Eye witness - Statement of witness touching accident not recorded earlier before he was examined in the claim case by police Evidence of witness cannot be disbelieved on that ground. 1972 ACJ 375 (Mysore), Relied on. Evidence Act (1 of 1872) , S.3— (Para 4) (B) Motor Vehicles Act (4 of 1939) , S.110B— Accident - Death - Compensation Multiplier - Deceased 45 years of age at time of death in accident - Multiplier of 15 is proper. AIR 1989 MP 93, Foll. (Para 6) (C) Motor Vehicles Act (4 of 1939) , S.110B— Accident - Compensation - Quantum - Working out figure of loss of dependency - Principle of multiplier applied - Deduction cannot be made on account of lumpsum payment. When compensation is arrived at by applying the principle of multiplier, it is wrong to make any kind of deductions. While choosing the multiplier itself, the figure chosen is far less than the number of years of remainder of working life of the deceased. That reduced figure itself takes care of imponderables. There is also the circumstance that with rising inflation year after ye....