April 24, 2026 3:07 am

HELD – Death in accident – If 25% of Rs. 3,000/- per month is considered towards future prospects and rise in income and thereafter loss of dependency is determined, it can be said to be just compensation

Bysclaw

Sep 24, 2022

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Motor Vehicles Act, 1988 — Section 168 — Just Compensation — Award of compensation for prosthetic limb — No fixed guidelines for compensation amount — Courts can deviate from governmental notifications if they are too low — Emphasis on “restitutio in integrum” principle to restore the claimant as close as possible to their pre-injury state — Claimants are entitled to choose private centres for prosthetic limbs and renewal costs should be considered — Compensation can be awarded for periodic replacement and maintenance of prosthetic limbs.

Apr 22, 2026 sclaw

Motor Vehicles Act, 1988 — Sections 2(30), 173, 174 — Compensation — Liability for accident during requisition of vehicle — Bus owned by a school was requisitioned by the appellant (District Magistrate) for election purposes — Accident occurred while the bus was under the control of the appellant — Issue of shifting of liability from the insurance company to the requisitioning authority — Held, when a public authority requisitions a privately owned vehicle for public purposes, the nature of possession and control changes entirely, and the requisitioning authority assumes responsibility for consequences arising from such compelled use — The owner is divested of custody and decision-making power, and the vehicle is placed at the disposal of the State for governmental functions — During this period, the owner neither directs its use nor derives any benefit from it — It only stands to reason that in such circumstances, if an untoward incident occurs, responsibility would properly to rest with the requisitioning authority and not with the insurer engaged by the owner for ordinary, private or commercial use — The requisitioning authority, by assuming control and deploying the vehicle for its own purposes, assumes with that control the corresponding responsibility — Appeal dismissed.

Mar 24, 2026 sclaw

Motor Vehicles Act, 1988 — Section 166 — Motor Accidents Claims Tribunal (MACT) — Assessment of compensation — Functional disability vs — Physical disability — High Court reduced functional disability from 63% assessed by Medical Board to 30% without providing cogent reasons, constituting an erroneous appreciation of evidence and misapplication of legal principles — Such reduction, without convincing evidence impeaching medical certificates and without assigning adequate reasons, was unjustified — Supreme Court, to do complete justice and avoid further delay, examined functional disability on merits, considering medical and neuropsychological reports indicating severe cognitive impairment, partial blindness, and orthopedic limitations — Held, functional disability for calculating loss of earning capacity should be assessed at 100% given the claimant’s managerial role and the profound impact of injuries on his cognitive and functional abilities — Compensation recalculated accordingly, enhancing the award from Rs — 35,61,000/- to Rs — 97,73,011/-.

Mar 21, 2026 sclaw

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