Jasmeet Kaur vs Sanjay Kumar And Another

(i),Name of the deceased,Kulbir Kaur

(ii),Age of the deceased,30 years

(iii),"Monthly income of the deceased as

assessed by the Tribunal",Rs.5000

(iv),"1/3rd of (iii) above deducted towards

personal expenses","Rs.5000- Rs.1666) =

Rs.3334 (rounded off to

Rs.3340) per month

(v),"Compensation calculated after applying the

multiplier of 17","(Rs.3340X12X17) =

Rs.681360

(vi),Expenses relating to medical bills,Rs.116986

(vii),Compensation for loss of consortium,Rs.100000

(viii),Compensation for funeral expenses,Rs.25000

Total,,Rs.923346

(i),"Value of services rendered by the deceased

as assessed by the Tribunal",Rs.5000 per month

(ii),"Compensation calculated after applying the

multiplier of 17","(Rs.5000X12X17) =

Rs.1020000

(iii),Compensation towards loss of consortium,Rs.40000

(iv),Compensation towards loss of estate,Rs.15000

(v),Compensation towards funeral expenses,Rs.15000

Total,,Rs.1090000

(i),Monthly income of the appellant,Rs.5000 per month

(ii),"40% of (i) above added towards future

prospects","(Rs.5000+ Rs.2000)=

Rs.7000/- per month

(iii),"50% of (ii) deducted towards loss of earning

capacity","(Rs.7000- Rs.3500) =

Rs.3500 per month

(iv),"Compensation calculated after applying the

multiplier of 18","(Rs.3500X12X18) =

Rs.756000

(v),"Damages for pain and suffering and injuries

as awarded by the Tribunal",Rs.50000

(vi),"Compensation for loss of amenities of life

and loss of marriage prospects as awarded

by the Tribunal",Rs.100000

(vii),"Compensation for constant medical

attention, future medical care, leg transplant

etc.",Rs.100000

(ix),Compensation for attendant charges,Rs.30000

(x),Compensation for special diet,Rs.10000

(xi),Compensation for loss of studies,Rs.50000

Total,,Rs.1116000