2017 (6) ABR 791 ::2018 AAC 123 (BOM)

Bombay High Court

Hon'ble Judge(s): S. B. Shukre , J

(A) Motor Vehicles Act (59 of 1988) S. 166 — Compensation — Determination — Son of claimant, aged 19 years at time of accident — Deceased being bright in studies, having reasonably good prospects to earn income — Notional income of deceased fixed at Rs. 8000/- — Adding 50% towards future prospects and adopting multiplier of 18, compensation of Rs. 15, 21,000/- rightly awarded. 2013 ACJ 1403, 2014 (3)All MR 748 and AIR 2012 SC 2185, Relied on. (Paras 8, 9, 12)

(B) Motor Vehicles Act (59 of 1988) S. 166 — Compensation — Future prospects — Student with good educational career can be reasonably presumed to successfully complete his education and earn income — Student with bright educational career, would have good chance of getting incremental rise in his future income after gaining experience — Principle of addition of income on account of future prospects, applicable to case where deceased is student.