AI Structured Summary
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Judgment
Sr. No.,Heads,"Amount assessed by the
Tribunal","Amount assessed by the
Court
1.,Income,Rs. 5000/-,Rs. 8820/-
2.,Future Prospects,NIL,"40% of Rs. 8820/- = Rs.
3528/-
3.,Total Income assessed,Rs. 5000/-,"(Rs. 8820/- + Rs. 3528/-)
= Rs. 12,348/-
4.,Multiplier applied,16,16
5.,"D e duc t ion (towards
personal expenses of
deceased)","1/4th of Rs. 5000/- = Rs.
1250/-","1/4th of Rs. 12,348/- = Rs.
3087/-
6.,Dependency (Annual),"(Rs. 5000/- - Rs. 1250/-) =
Rs. 3750/- (per month) Rs.
3750/- x 12 = Rs. 45,000/-","(Rs. 12348/- - Rs. 3087/-)
= Rs. 9261/- (per month)
Rs. 9261/- x 12 = Rs.
1,11,132/-
7.,Compensation Awarded,"Rs. 45,000/- x 16 = Rs.
7,20,000/-","Rs. 1,11,132/- x 16 = Rs.
17,78,112/-
8.,Loss of Consortium,NIL,"Rs. 40,000/-
9.,Loss of Estate,NIL,"Rs. 15,000/-
10.,Funeral Expenses,"Rs. 5,000","Rs. 15,000/-
11.,"Loss of Love and
Affection","Rs. 15,000",NIL
12.,Interest,6%,7.5%
,TOTAL,"Rs. 7,40,000/-","Rs. 18,48,112/-