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Raj HC: HRA and Allowances Part of Deceased's Income for Motor Accident Compensation Calculation - (20 Apr 2026)

MOTOR VEHICLES

Rajasthan HC held that allowances such as HRA, city compensatory allowance, higher duties allowance, washing allowance, etc., form part of the deceased’s income and cannot be deducted while calculating motor accident compensation under the Motor Vehicles Act, enhancing compensation awarded.

Tags : ALLOWANCES   MOTOR ACCIDENT COMPENSATION   DECEASED'S INCOME  

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