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Judgment
Sr. No.,Heads,Calculation
(i),Name of the deceased,Gurmail Singh
(ii),Age of the deceased,50 years
(iii),Income of the deceased,Rs. 160000 per annum.
(iv),Deduction towards personal expenses 1/3rd,Rs. 160000-Rs. 53300= Rs. 106700.
(v),Multiplier applied 11,"Rs. 106700X11 = Rs. 11,73,700/-
(vi),Deduction towards contributory negligence 50%,Rs. 1173700-Rs. 586850 =Rs. 586850
(vii),Medical expenses @ 50% to actual expenditure,Rs. 237968-Rs. 118984= Rs. 118984/-
(viii),Expenses for transportation of dead body and funeral expenses,Rs. 25000
(viii),Expenses for transportation of dead body and funeral expenses,Rs. 25000
(ix),Loss of consortium,Rs. 100000
,Total,"Rs. 830684/- rounded off Rs. 8,30,000/-
Sl.No.,Heads,Calculation
(i),Income of the deceased,Rs. 160000 per annum
(ii),Deduction of 50% towards personal expenses of the deceased,Rs. 160000-Rs. 80000= Rs. 80000.
(iii),25% of above (ii) to be added as future prospects,(Rs. 80000+Rs. 20000)= Rs. 100000 per annum
(iv),Compensation after multiplier of 13 is applied,(Rs. 100000X13)= Rs. 1300000
(v),Medical expenses,Rs. 237968
(v),Loss of consortium,Rs. 40000
(vi),Funeral expenses,Rs. 15000
Total,,"Rs. 15,92,968/-