AIROnline 2019 Utr 529

Uttarakhand High Court

Hon'ble Judge(s): Sudhanshu Dhulia , J

(A) Motor Vehicles Act (59 of 1988) , S.166— Compensation - Death claim - Deceased aged 21 years, earning Rs. 8,000/- p.m. - Multiplier of 18 applied - 50% of total income deducted towards personal expenses - Rs. 8,64,000/- calculated as total dependency - Rs. 2,000/- awarded towards funeral expenses - Claimants held entitled to compensation of Rs.8,66,000/- . (Para 8) (B) Motor Vehicles Act (59 of 1988) , S.147— Liability of insurer - Breach of policy condition - Pay and recover - Valid permit - Driver of offending vehicle was not holding valid permit at the time of occurrence - Insurance company liable to pay compensation and recover same from owner of offending vehicle. (Para 11) .....