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Judgment
Income,"Rs.4,000/- per month Rs.4,000/- per month x 12=
Rs.48,000/- (Annual Income)
Multiplier 17 (For the age group of 26-30),"Rs.48,000/- (Annual Income) x 17= Rs.8,16,000/-
Future Prospect (i.e. 40%, as the deceased being a skilled
man having a fixed salary)","Rs.3,26,400/-
,"Rs.8,16,000/-+Rs.3,26,400/-= Rs.11,42,400/-
Personal and living expenses as 1/3 rd,"Rs.11,42,400-Rs.3,80,800/-= Rs.7,61,600/
Conventional head (Funeral expenses as Rs.15,000/- and
loss of estate as Rs.15,000/- and under the head of loss of
consortium as Rs.40,000/-","Rs.7,61,600 + Rs.70,000/- = Rs.8,31,600/- (Total amount
as award and interest @ 7.5% per annum from the date
of filing of the claim application i.e. 09.09.2015.
Accordingly, the instant Miscellaneous Appeal is disposed of, in the aforesaid term with a direction to the Insurance Company to satisfy the Award",
of Rs.8,31,600/- along with interest @7.5% per annum from the date of fling of the claim application till the date of its payment. However, the amount,",
if any already paid by the appellant-Insurance Company shall be deducted and the rest balance amount shall be paid along with the interest in the,
aforesaid terms.,
Further, interest should be calculated on the compensation amount of Rs.8,31,600/- from the date of fling of the claim application with interest",
@7.5% per annum till date of payment.,
Registrar General of this Court is directed to refund the statutory amount to the appellant within a period of four weeks from the date of filing of,
requisition before this Court by the learned counsel for the appellant.,