AIROnline 2018 SC 1369

Supreme Court Of India

Hon'ble Judge(s): Abhay Manohar Sapre, Indu Malhotra , JJ

Motor Vehicles Act (59 of 1988) , S.166— Compensation - Death claim - Deceased aged 25 years proved to be died due to rash and negligent driving of driver of offending vehicle - Rs.3,300/ - taken as his monthly income after deducting 1/3rd towards personal expenses - Loss of future prospect @ 40% works out to Rs.1320/ - - Multiplier of 18 applied - Rs.15,000/ - awarded towards for funeral expenses and, Rs.15,000/- for loss of estate and Rs.1,00,000/ for loss of spousal and parental consortium - Claimants are entitled to total compensation of Rs.11,27,920/- with interest @ 6% p.a. (Para 34)