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Supreme Court Of India

(From : Uttaranchal)*

Hon'ble Judge(s): Arijit Pasayat, P. K. Balasubramanyan, D. K. Jain , JJJ

(A) Motor Vehicles Act (59 of 1988) , S.168— Motor accident compensation - Computation - Selection of multiplier - Though deceased was aged 25 years, considering age of his mother about 65 years and of father more than 65 years at relevant time - Multiplier of 5 would be appropriate - Compensation computed accordingly and reduced from Rs. 4,10,000/- to Rs. 2,10,000/-. (Para 7) (B) Motor Vehicles Act (59 of 1988) , S.168— Motor accident compensation - Computation - Age of deceased 52 years as per post-mortem report - Multiplier of 8 instead of 13 has to be adopted. (Para 8)