2019 (4) AKR 7 ::AIROnline 2019 Kar 971 ::(2020) ACJ 1799 ::(2020) 4 TAC 600 ::2020 ACJ 1799 ::2020 (4) TAC 600 ::2019 AAC 1742 (Kar)

Karnataka High Court

Hon'ble Judge(s): P. G. M. Patil , J

(A) Motor Vehicles Act (59 of 1988) , S.66, S.149— Necessity of permit - Exoneration - Evidence showing that as on date of accident no permit to ply vehicle insured with Insurance Company - Insurance Company exonerated from its liability - However Court directed Insurance Company first to pay compensation to claimant and then recover same from owner. (Para 10) (B) Motor Vehicles Act (59 of 1988) , S.166— Compensation - Death claim - Deceased aged about 23 years working as cleaner in van earning Rs. 6,500/- p. m. - Addition of 40% towards future prospects - Deceased being bachelor deduction of 50% towards personal expenses - Multiplier of 18 applied - Rs. 80,000/- awarded for parental consortium - Rs. 30,000/- granted towards conventional heads - Total compensation of Rs.10,92,800/- is awarded with interest @ 7% p.a. (Para 12) .....