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SC: In Motor Accident Case, it is Imperative to Consider Future Aspect of Person's Earning Potential - (19 Nov 2024)

MOTOR VEHICLES

SC has stated that in motor accident claim cases, it is imperative to consider the future aspects of a person's earning potential when determining compensation. Simply focusing on a deceased individual's current income at the time of death disregards the natural progression of a career.

Tags : SUPREME COURT   MOTOR ACCIDENT CASE   EARNING POTENTIAL  

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