Karnataka High Court

For 2025 accidents, compensation calculations must use Karnataka’s ₹18,000 monthly notional income.

LAKSHMAN KUMAR K N vs IQBAL PASHA

Karnataka High CourtJUDGMENT: October 13, 20261 MIN READSOURCE JUDGMENT
For 2025 accidents, compensation calculations must use Karnataka’s ₹18,000 monthly notional income.. LAKSHMAN KUMAR K N vs IQBAL PASHA. Karnataka High Court. LawLens
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01

Acts & Sections Cited

1 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.

Motor Vehicles Act, 19881

Karnataka High Court

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LAKSHMAN KUMAR K NvsIQBAL PASHA

Karnataka High Court · October 13, 2026

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