High CourtsSingle Bench

Jahur Alam and Others vs Sarwan Kumar and Others

Punjab And Haryana At Chandigarh · Decided on 7 March 2018 · Citation: (2018) 03 P&H CK 0058

HON’BLE JUDGES
RITU BAHRI, J
RESULT
partly Allowed
CASE NUMBER
F.A.O No. 7400 of 2016

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Judgment

29 paragraphs · 99 words

Sr. No.,Heads,Calculations

(i),Salary,"Rs. 5,000/-

(ii),"1/2nd deducting from (i) towards

personal expenses","Rs.5,000-2,500=Rs.2,500/-

(iii),Multiplier applied,"Rs.2,500X12X17=5,10,000/-

(iv),"Compensation towards last rites and

funeral expenses","Rs.25,000/-

(v),"Compensation towards expenses

for transportation of dead body to

kathihar, Bihar","Rs.40,000/-

(vi),"Compensation towards love and

affection for claimants","Rs.1,75,000/-

(vii),"Compensation towards treatment

before death","Rs.2,74,319/-

,Total Compensation,"Rs.10,24,319/-

Sr. No,Heads,Calculations

(i),Salary,"Rs.5,000/-

(ii),"40% added in (i) towards future

prospects","Rs.5,000 + 2,000=Rs.7,000/-

(iii),"1/2nd deducting from (ii) towards

personal expenses","Rs.7,000 -Rs. 3,500= Rs.3,500/-

(iv,Multiplier applied,"Rs.3,500X12X17=7,14,000/-

(v),"Compensation towards conventional

heads","Rs. 70,000/-

(vi),"Compensation towards treatment

before death","Rs.2,74,319/-

,Total reassessed compensation,"Rs.10,58,319/-

,Enhanced amount of compensation,"R s . 1 0 , 5 8 , 3 1 9 -

10,24,319=Rs.34,000/-