Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named  ||  SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs  ||  Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’  ||  Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage  ||  Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple  ||  Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused  ||  J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention  ||  Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent  ||  Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items    

Supreme Court: Retaining Victim in a Specific Role Cannot Reduce Functional Disability - (07 Sep 2026)

MOTOR VEHICLES

Supreme Court has held that functional disability in motor accident claims must be assessed on the victim’s earning capacity in the open labour market, and not merely on continued employment in a specially accommodated role.

Tags : MOTOR ACCIDENT VICTIM; FUNCTIONAL DISABILITY; EMPLOYMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved