LAWS(KER)-2007-11-62

DAMODARAN Vs. M K VALSALA

Decided On November 20, 2007
DAMODARAN Appellant
V/S
VALSALA, M.K. Respondents

JUDGEMENT

(1.) Only question that has come up for consideration in this case is whether in a claim under section 163-A of the Motor Vehicles Act, 1988, age of the deceased or claimants has to be taken into consideration for determining the multiplier. The above-mentioned legal question is covered by a judgment of the Supreme Court in Deepal Girishbhai Soni v. United India Insurance Co. Ltd., 2004 ACJ 934 (SC), Supreme Court held as follows: