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Allahabad HC: Fixing Low Notional Income for Non-Earning Member Not Just and Reasonable - (17 Jan 2022)

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Allahabad High Court has observed that fixing notional income at Rs.15,000/- per annum for a family's non-earning members is not just and reasonable in an appeal filed by the parents of a 7-year-old deceased boy, seeking enhancement of quantum, against Motor Accident Claims Tribunal's order awarding Rs.1,80,000 as compensation with interest at the rate of 7.5% per annum.

Tags : ALLAHABAD HIGH COURT   FIXING LOW NOTIONAL INCOME FOR NON-EARNING MEMBER  

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