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Deceased Bachelor's Age to be Considered for Calculating 'Multiplier' in Accident Claim : SC - (10 Apr 2019)

MOTOR VEHICLES

Supreme Court has held that, in the case of a motor accident where there is death of a person, who is a bachelor, it is the age of deceased which should be taken into account for calculating the multiplier, not that of dependents.

Tags : SUPREME COURT   MOTOR ACCIDENT   MULTIPLIER  

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