J&K HC: Complainant/Dependent to be Heard if Accused files Bail Application Under SC/ST Act  ||  Ker. HC: Even after Constitution of Waqf Tribunal, Civil Court Can Execute Decree Over Waqf Dispute  ||  SC: Person Having Driving Licence for LMV Can Drive Vehicle Less than 7500 Kg  ||  Supreme Court: Section 197(1) of CrPC Will Apply to Cases Under PMLA  ||  SC: Maintainability of Second Complaint Would Depend on How the Earlier Complaint Was Rejected  ||  SC: UP Government to Pay Interim Compensation for Illegal Demolition for Road Widening Project  ||  Supreme Court: Can’t Discriminate High Court Judges on the Basis of Source of Appointment  ||  Supreme Court: All Private Properties Can’t Form Part of ‘Material Resources of Community’  ||  SC: Public Service Commission Must Maintain High Standard of Probity and Transparency  ||  SC Directs Delhi Government to Explain Steps Taken to Implement Ban on Firecrackers    

SC: Multiplier Method Has to be Applied While Computing Motor Accident Compensation - (08 Mar 2021)

MOTOR VEHICLES

Supreme Court has observed that, while computing motor accident compensation, multiplier method has to be applied for future prospects and advancement in life and career.

Tags : SUPREME COURT   MOTOR ACCIDENT COMPENSATION  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved