AI Structured Summary
Not yet generated for this judgment
Judgment
 For future prospects :,40% of Rs.15000/(Income of deceased),Rs. 6000/
Rs. 6000/
Rs. 15000/- + Rs. 6000/-",Rs. 21000/,
Amount to be deducted as spent
on himself.",Rs. 21000/- / 1/3 = Rs. 7000/,
Dependence Amount,Rs. 21000 â€" Rs. 7000 = Rs. 14000/,
,,
Compensation
due to death",3150 X 12 x 16,"Rs.6,04,800/
Loss of
consortium",,"Rs.40,000/
For the Loss of
Estate","Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â
Rs.     15,000/",
Funeral
Expenses","Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â
Rs.     15,000/",
Medical
expenses","Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â
Rs.      14,500/",
Total,,"Rs. 6,89,300/