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Judgment
Sr. No.,Heads,Calculations
(i),Salary,"Rs. 6,000/-
(ii),"1/4th deducting from (i) towards
personal expenses","Rs.6,000-2500=Rs.4,500/-
(iii),Multiplier applied,"Rs.4500X12X13=7,02,000/-
(iv),"Compensation towards loss of
consortium","Rs. 10,000/-
(v),"Compensation towards loss of love
and affection","Rs.10,000/-
(vi),"Compensation towards last rites and
funeral expenses","Rs. 5,000/-
(vii),"Compensation towards loss of
estate","Rs. 3,000/-
,Total Compensation,"Rs. 7,30,000/-
Sr. No,Heads,Calculations
(i),Salary,"Rs. 6,000/-
(ii),"25% added in (i) towards future
prospects","Rs.6,000+1500=Rs.7,500/-
(iii),"1/4th deducting from (ii) towards
personal expenses","Rs.7,500 -Rs.1875= Rs.5,625/-
(iv),Multiplier applied,"Rs.5,625X12X13= 8,77,500/-
(v),"Compensation towards conventional
heads","Rs. 70,000/-
,Total reassessed compensation,"Rs.9,47,500/-
,Enhanced amount of compensation,"Rs.9,47,500 -7,30,000=Rs.2,17,500/-