AIROnline 2020 Chh 950 ::2020 AAC 2090 (CHH) ::(2021) 1 ACC 33 (CHHA.) ::(2021) ACJ 1400 (CHHAT) ::2021 (4) TAC 650 ::2021 (1) ACC 33 ::I L R 2020 Chhattisgarh 2154

Chhattisgarh High Court

Hon'ble Judge(s): Sanjay S. Agrawal , J

Motor Vehicles Act (59 of 1988) , S.166— Compensation - Enhancement of - Death claim - Deceased aged 45 years engaged in embroidery work and also doing tuition work - Tribunal considering monthly income of deceased as Rs.5,000/- - Multiplier of 14 applied - 25% of income added towards future prospects - 1/5th of income deducted towards personal and living expenses - Rs.40,000/- awarded towards loss of spousal consortium to husband - Rs.1,60,000/- awarded towards loss of parental consortium to children - Rs.15,000/- awarded towards funeral expenses - Rs.15,000/- awarded towards loss of estate - Total compensation of Rs.10,17,500/- awarded with interest @ 9% p.a. (Para 10 11 12)