Reshma Kumari and others challenged the compensation awarded by the Motor Accident Claims Tribunal Initially heard by a two-judge bench of the Supreme Court the case was referred to a ... larger bench to resolve questions about the application of the multiplier method specified in the Act and the inclusion of future prospects in compensation calculations The case highlights the need for clarity in legal standards for compensation in accident cases ence centers on determining the appropriate method for calculating compensation in motor vehicle accident claims under the Motor Vehicles Act

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