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SC Enhances Compensation in Motor Accident Case on Ground that Deceased Was Multi Tasking - (07 Mar 2024)

MOTOR VEHICLES

SC has enhanced the compensation granted in a motor accident claim after taking note of the fact that the deceased was deriving income from multiple jobs and observed that compensation paid to the claimant cannot be determined with mathematical precision, but should be just and fair.

Tags : SUPREME COURT   COMPENSATION   MOTOR ACCIDENT CLAIM  

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