Motor Vehicles Act, 1988 – Section 168 – Accidental Death Loss of consortium and loss of love and affection are not separate heads for compensation – HELD the relevant compensation criteria death case, are : (i) the age of the deceased at the time of his death; (ii) the number of dependants left behind by the deceased; and (iii) the income of the deceased at the time of his death.
SUPREME COURT OF INDIA FULL BENCH UNITED INDIA INSURANCE COMPANY LIMITED — Appellant Vs. SATINDER KAUR @ SATWINDER KAUR AND OTHERS — Respondent ( Before : S. Abdul Nazeer,…