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Judgment
15 paragraphs · 93 words
Particulars,Amount (Rs.)
Monthly income of the victim/deceased be assessed
as Rs.4,000/-","4,000.00
Annual income of the victim/deceased would be
(Rs.4,000 x 12)","48,000.00
Future prospect 40%.,"19,200.00
Total Income,"67,200.00
1/3rd deduction (Rs.67,200/- - Rs.22,400/-)","44,800.00
Use of multiplier 18 (Rs. 44,800/- x 18)","8,06,400.00
General Damages,"70,000.00
Amount withdrawal,"4,00,000.00
Total,"4,76,400.00
In view of the disposal of the appeal itself, the connected application being CAN 5461 of 2017 is also disposed of.",
There will be no order as to costs.,
Urgent photostat certified copy of this order, if applied for, be given to the parties upon compliance of all formalities.",