AIROnline 2025 SC 168

Supreme Court Of India

(From : AIROnline 2019 P and H 2159)

Hon'ble Judge(s): J. K. Maheshwari, Rajesh Bindal , JJ

(A) Motor Vehicles Act (59 of 1988) , S.168— Motor accident - Enhancement of compensation - Claimant was a young boy of 21 years of age at time of accident and had suffered quadriplegia which resulted in his 100% permanent disability - Claimant was learning work for becoming a Veterinary Doctor and was a good sportsman and had certain technical qualification to his credit - Assessment of income at less than minimum wage for unskilled worker was erroneous and hence reassessed - Multiplier of 18 was rightly applied by High Court - 40% of income was added towards future prospects which High Court had failed to add - Claimant being 100% disabled, was granted in lump sum , expenses towards attendant - Compensation towards special diet was enhanced - Considering significant impact of disability on life of claimant, amount towards pain and suffering was also enhanced - In addition, compensation was awarded for future medical expenses and for loss of marriage prospects - Compensation was also granted towards physiotherapy and medical expenses - Compensation was enhanced accordingly. AIROnline 2019 P and H 2159-Reversed (Para 9 10 11 12) (B) Motor Vehicles Act (59 of 1988) , S.168....