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Kerala HC: Determine Notional Income of Ordinary Worker on the Basis of Fair Wages - (15 Nov 2024)

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Kerala High Court has observed that while awarding compensation for motor accidents, notional income of ordinary worker must be determined on the basis of fair wages and not on the basis of his earning capacity.

Tags : KERALA HIGH COURT   ORDINARY WORKER   NOTIONAL INCOME   FAIR WAGES  

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