Notional income for an injured engineering student was enhanced to ₹11,000 monthly for future-loss calculations.

On 30 September 2017, the appellant, then an 18-year-old engineering student, was injured when a Tata Indica Vista collided with the motorcycle on which she was travelling with her father

She received inpatient treatment for 15 days

The Tribunal awarded her ₹3,51,210, with interest at 6% per annum

She appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement, contending that the compensation—particularly for future income, pain and suffering, and medical expenses—was inadequate

The appeal was brought under Section 173(1) of the Motor Vehicles Act, 1988

In reassessing compensation, the Court applied a calculation based on monthly income, 12 months, a multiplier of 18, and 11% disability for loss of future income; it also considered whether the award under pain and suffering warranted an increase

The Court found that the Tribunal had assessed the appellant’s notional monthly income at ₹6,000, but that it ought to have been ₹11,000

Applying the multiplier of 18 and 11% disability, it calculated loss of future income at ₹2,61,360

It also increased compensation for pain and suffering by ₹10,000, from ₹30,000 to ₹40,000, while leaving the amounts for medical expenses, nourishment and miscellaneous expenses, and loss of amenities unchanged

The Court enhanced the total compensation from ₹3,51,210 to ₹4,41,130 and awarded the appellant an additional ₹89,920, with interest at 6% per annum from the date of the appeal until realisation

Respondents 1 and 2 were held jointly and severally liable, and the Insurance Company was directed to deposit the enhanced compensation within six weeks of receiving the certified copy of the judgment