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The Branch Manager, Bajaj Allianz General Insurance Company Limited v. Janga Bahadur Chettri and Ors. - (High Court of Sikkim) (12 Aug 2015)

Deceased student entitled to compensation against future prospects even if unemployed

MANU/SI/0073/2015

Motor Vehicles

The Court rejected the arguments of the Appellant that the deceased did not have future prospects as the income worked out by the MACT was notional. It determined that an assumption based on reasonable criteria would yield that the deceased, a 17 year old student, would have future prospects.

Relevant : Sarla Verma (Smt) and Others v. Delhi Transport Corporation and Another MANU/SC/0606/2009 New India Assurance Company Ltd. v. Nakul Gurung & Ors MANU/SI/0022/2009 Simar Kaur v. Pawan Kumar and Others MANU/PH/4048/2013

Tags : MOTOR   FUTURE PROSPECT   UNEMPLOYED   COMPENSATION  

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