AIR 2020 SUPREME COURT 3076 ::AIROnline 2020 SC 620 ::2022 (1) SCC (Cri) 306 ::(2021) 4 Ker LT (SN) 8 (SC) ::(2021) 2 Pun LR 449 ::(2020) 3 Rec Civ R 75 ::(2020) 8 Scale 482 ::(2020) ACJ 2131 ::(2021) 2 All MR (NOC) 10 (SC) ::(2020) 3 TAC 6 (SC) ::(2020) 6 All WC 6056 (SC) ::(2021) 1 JCR 375 (SC) ::(2020) 215 All Ind Cas 144 (SC) ::2020 (79) OCR 543 ::2020 (6) Andh LD 39 ::2020 (4) Civil LJ 158 ::2020 (4) ACC 1 ::2020 (3) Cur CC 489 ::2020 (143) All LR 255

Supreme Court Of India

Hon'ble Judge(s): S. Abdul Nazeer, Indu Malhotra, Aniruddha Bose , JJJ

(A) Motor Vehicles Act (59 of 1988) , S.166— Compensation - Death claim - Income of deceased - Deceased aged about 40 years at time of accident- Deceased being skilled worker was earning 750 Qatari Riyal p.m in 1984 as per his Employment Contract - MACT could not have assumed income Rs. 4,000/- p.m. after lapse of 14 years - High Court awarding exorbitant amount of Rs.96,78,000/- after reducing 50% towards contributory negligence on basis of unverified Letter issued by new zeland company, erroneous - In absence of evidence, income of deceased would be 2600 Qatari Riyal p.m. by taking increment of 10% p.a. from 1984 till 1998 - In 1998, 1 Qatari Riyal was equivalent to 12.41 INR - Accordingly, income of deceased would work out to Rs. 32,266 p.m. (Para 9.1) (B) Motor Vehicles Act (59 of 1988) , S.166— Compensation - Death claim - Deceased aged about 40 years, earning Rs. 3,87,192/- p.a. - 50% deducting towards personal and living expenses since he was living in foreign country and 30% awarding towards future prospects - Multiplicand worked out to Rs. 2,51,675/- - Multiplier of 15 applied - Loss of dependency would be Rs. 37,75,125/- - Rs. 15,000/- each awarded towards loss of estate and funeral expenses - Rs. 40,000/- awarded towards spousal consorti....