MASTER KARTHIK R. Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) For convenience, this order has been indexed as follows:

(2.) In a batch of appeals disposed of by a separate order on 17/9/2024, this Court has elaborately detailed the manner in which compensation should be determined and paid to the parents in the unfortunate event of losing their minor child in a motor vehicle accident.

(3.) This Court has also reiterated the general principles that have been relating to compensation that would have to be paid to satisfy the two components of compensation, namely - the components of 'pecuniary' and 'non pecuniary' loss.