AIR Law Lines - Point Extract
(A)
Civil & Constitution
Accident Claims
Compensation
Injury Claim - Multiplier - Age Of Victim
— Claimant 19 years old, unmarried victim suffering 80% total disability, amputation of right leg — Claimant working as labourer in stone crushing unit — Absence of evidence to prove income — Notional income taken as Rs. 3000/- — By applying multiplier of 14 — Tribunal awarding compensation of Rs. 4,03,200/- including medical expenses, and pain and suffering — Compensation on lower side — Multiplier of 18 to be applied — Compensation increased to Rs. 5,18,400/- and Rs. 3,00,000/- for future medical expenses, loss of amenities and enjoyment in life including marriage prospects.
AIR Law Lines - Point Extract
(A)
Civil & Constitution
Accident Claims
Compensation
Injury Claim - Multiplier - Age Of Victim
— Claimant 19 years old, unmarried victim suffering 80% total disability, amputation of right leg — Claimant working as labourer in stone crushing unit — Absence of evidence to prove income — Notional income taken as Rs. 3000/- — By applying multiplier of 14 — Tribunal awarding compensation of Rs. 4,03,200/- including medical expenses, and pain and suffering — Compensation on lower side — Multiplier of 18 to be applied — Compensation increased to Rs. 5,18,400/- and Rs. 3,00,000/- for future medical expenses, loss of amenities and enjoyment in life including marriage prospects.
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