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Karnataka High Court: Age of Accident Victim Important While Deciding Compensation - (10 Jun 2019)

MOTOR VEHICLES

Karnataka High Court while calculating loss of dependency to decide about compensation in motor accident cases, the age of the deceased accident victim has to be taken into consideration. It further added that multiplier has to be applied based on the age of the deceased and not that of mother of the deceased.

Tags : KARNATAKA HIGH COURT   ACCIDENT  

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