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Judgment
12 paragraphs · 63 words
Monthly income,"Rs.6,000/-
40% future prospects,"Rs.2,400/-
Total income,"Rs.8,400/-
½ deduction for self expenses,"Rs.4,200/-
Dependency,"Rs. 4,200 /-
Applying multiplier of 17,"Rs.8,56,800/-
Funeral expenses,"Rs.15,000/-
Loss of estate,"Rs.15,000/-
Total,"Rs.8,86,800/-
The claimants would be entitled to enhanced amount along with interest @ 6% per annum from the date of filing the claim petition till the realisation of,
the amount.,
The appeal is partly allowed in the aforesaid terms.,