AIROnline 2019 Bom 2789

Bombay High Court

Hon'ble Judge(s): R. D. Dhanuka , J

Motor Vehicles Act (59 of 1988) , S.166— Compensation - Challenge as to - Monthly income of deceased at Rs.8,413/- has been rightly considered by Tribunal on basis of salary slip - Various compensation allowed by Tribunal except Rs.2,75,000/-, towards various heads, is proper - Compensation of Rs.2,75,000/- awarded towards loss of love and affection, consortium, funeral expenses and towards loss of estate is not proper as it exceeds Rs. 70,000/- as per law laid down by Supreme Court - Compensation reduced from Rs.20,92,216/- to Rs.18,87,216/-. (Para 14 15)