2014 (2) AIR Kant HCR 267 ::2014 (2) AKR 267 ::(2014) 1 ACC 834 ::2014 AAC 1249 (KAR) ::(2013) 4 ACJ 2229 ::(2013) 1 Kant LJ 149

Karnataka High Court

Hon'ble Judge(s): D. B. Bhosale, B. S. Indrakala , JJ

( A ) Motor Vehicles Act (59 of 1988) S. 168 — Compensation — Enhancement — While calculating income of deceased, apart from net income of Rs. 5515/-, additional amount deducted towards payment of GPF, KGID, LIC and EGIS also ought to be included — Thus income of deceased taken as Rs. 6641/- as against Rs. 5515/- taken by Tribunal — Considering number of dependants, 1/ 4th income deducted towards personal expenditure of deceased — Multiplier 13 adopted — Adding amount towards other heads, total compensation would be Rs. 8,08,760/- — Compensation enhanced from Rs. 5,29,488/- to Rs. 8,08,760/-. AIR 2009 SC 3104, Foll. (Paras1112)