Supreme Court: Multiple Cases Alone Cannot Justify an Externment Order  ||  Supreme Court: Certiorari Can Quash a Tribunal Decision That is Grossly Perverse  ||  Supreme Court: Informant’s Consent is Not Required to Quash a Case Settled With the Victim  ||  Madras High Court: False Posts Against a Minister are Not an Offence Without Intent to Cause Alarm  ||  Delhi High Court: Police Cannot Pick and Choose Among Accused Persons for Arrest  ||  J&K High Court: Bar Associations are Not ‘State’ under Article 12 and are Outside Writ Jurisdiction  ||  Calcutta High Court: Third Parties Can Challenge Inaction Against Unauthorised Construction  ||  Madras High Court: Being an Advocate Does Not Mean a Person Cannot Commit an Offence  ||  Delhi High Court: Husband Cannot Reopen Settled Marital Disputes to Avoid Maintenance Liability  ||  Calcutta High Court: State Cannot Deny CRMI Seats to Foreign Medical Graduates Citing Stipend Costs    

Guj. HC: Child Can't be Equated to Non-Earning Adult, to be Compensated Under Non-Pecuniary Heads - (17 Aug 2022)

MOTOR VEHICLES

Gujarat High Court has held that children who are victims of motor accidents stand on different footing from non-earning adults and Compensation awarded to them should enable child to acquire something or develop lifestyle which will offset to some extent the inconvenience arising out of disability.

Tags : GUJARAT HIGH COURT   MOTOR ACCIDENTS   COMPENSATION   CHILD VICTIM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved