Legal Representatives include major, non-dependent siblings entitled to full motor accident compensation beyond conventional heads.

Rakesh Kumar died in a motor vehicle accident on February 25, 2011, when his motorcycle was hit by a Mahindra Bolero driven by respondent No. 1 and insured by the appellant

The deceased's brother, Narender Kumar, filed a claim under Section 166 of the M.V. Act

The Insurance Company contested the claim, arguing that the deceased was not dependent on his brother

respondent No. 1 had been acquitted in the corresponding criminal trial

The Tribunal awarded Rs. 9,21,400 with 6% interest

The court applied Section 166 of the Motor Vehicles Act, 1988, noting that proceedings are summary and governed by the preponderance of probabilities rather than proof beyond reasonable doubt

It relied on National Insurance Co. Ltd. v. Birender (2020) and Seema Rani v. Oriental Insurance Co. Ltd. (2025) to establish that major earning siblings, as legal representatives, have a right to claim compensation irrespective of total dependency

Regarding quantum, it applied the standard formulae from Sarla Verma v. DTC (2009) for multipliers

National Insurance Co. Ltd. v. Pranay Sethi (2017) for future prospects and conventional heads

Magma General Insurance Co. Ltd. v. Nanu Ram (2018) for filial consortium

The Court rejected the appellant's argument regarding the criminal acquittal, holding that criminal standards of proof do not bind the Tribunal and the registration of an FIR provides prima facie proof of negligence

Analyzing standing, the Court held that under Birender, siblings are legal representatives entitled to apply for compensation; consequently, the Court suo motu impleaded the deceased’s two sisters to ensure equitable distribution

In recalculating the award, the Court maintained the monthly income at Rs. 6,000 but added 40% for future prospects

It deducted 50% for personal expenses as the deceased was a bachelor and applied a multiplier of 16

The Court set aside the Tribunal’s award for "loss of love and affection," replacing it with "loss of consortium" at Rs. 40,000 for each of the three siblings

The Court held that the brother and the two newly impleaded sisters are equally entitled to the award. The liability remains with the Insurance Company, with interest maintained at 6% per annum from the date of the petition until deposit. The Tribunal was directed to notify the sisters of their share