Permanently Disabled 17-Year-Old’s Compensation Raised By Rs 23.96 Lakh As Karnataka HC Adds 40% Future Prospects To Lost Earnings

Veeresha sought review of the High Court’s judgment dated 22 June 2026 in MFA No. 6211/2018, contending that compensation for loss of future earnings due to disability did not include future prospects.

The injured claimant was 17 years old and had sustained permanent physical disability.

The review challenge was confined to the omission of future prospects.

The review petition was brought under Order XLVII Rule 1 read with Section 114 of the Code of Civil Procedure, 1908.

Applying National Insurance Co. Ltd. v. Pranay Sethi, the Court treated 40% future prospects as applicable to the calculation in this case.

It relied on Hitesh Nagjibhai Patel v. Bababhai Nagjibhai Rabari and Gayatree Pattnaik for Shreejita Pattnaik v. Arundhati Sahoo for the approach to compensation where a child suffers permanent disability, including the addition of future prospects in assessing loss of future earnings.

The Court accepted that the earlier award had omitted future prospects when calculating the claimant’s loss of future earnings.

In light of the cited Supreme Court decisions and the claimant’s age and permanent disability, it recalculated that head using monthly income of Rs. 9,500, 40% future prospects, multiplier 18, and 80% disability, arriving at Rs. 22,98,240.

It then recalculated the overall compensation and deducted the amount already awarded by the Tribunal.

The Insurance Company was directed to deposit the enhanced compensation with interest within eight weeks; the modified award was to be drawn and transmitted to the Tribunal.