AIROnline 2022 SC 890 ::2022 (16) Scale 452

Supreme Court Of India

Hon'ble Judge(s): Surya Kant, J. B. Pardiwala , JJ

(A) Motor Vehicles Act (59 of 1988) , S.168— Compensation - Enhancement - Injury claim - On account of accident, claimant suffered from paraplegia and got permanent disability of 45% to whole body - Claimant was in business of selling utensils and used to travel to various villages to sell same - With said disability in form of paraplegia it is not possible for him now to walk long distance or stand for long period - His business could be said to have been gravely impacted - Claimant at the time of accident was just 19 years old - Compensation under various heads, accordingly enhanced. (Para 112) (B) Motor Vehicles Act (59 of 1988) , S.166— Claim petition - Injury claim - Amount towards future prospects - Even in cases of permanent disablement incurred as result of a motor-accident, claimant can seek, apart from compensation for future loss of income, amounts for future prospects as well. AIR 2020 SC 776-Followed (Para 31) (C) Motor Vehicles Act (59 of 1988) , S.168— Compensation - Assessment - Powers of Tribunals - Making monetary assessment of injury suffered is only process devise....