AI Structured Summary
Not yet generated for this judgment
Judgment
Income,,,"Rs. 5,000/- per month",,
Annual Income,,,"Rs. 5,000/- x 12 = Rs. 60,000/-",,
40% future prospect  Pranay Sethi (Supra),,,"Rs. 60,000/- + Rs. 24,000/- = Rs. 84,000/-",,
1/4th deduction towards personal and living expenses
(Sarla Verma Supra)",,,"Rs. 84,000/- x 1/4 = Rs. 21,000/-",,
Total Income,,,"Rs. 84,000/- - Rs. 21,000/- = Rs. 63,000/-",,
,Multiplier of 16 (as the deceased,was in the age group of 31-35 years) Sarla Verma (Supra),,"Rs. 63,000/- x 16 = Rs. 10,08,000/-",
Conventional Head Pranay Sethi (Supra),,,"Rs. 70,000/-",,
Total Compensation Amount,,,"Rs. 10,08,000/- + Rs. 70,000/- = Rs. 10,78,000/-",,
in the case of Thazhathe Purayil Sarabi & Others Vs. Union of India & Another reported in (2009) 7 SCC 372.,,,,,
Accordingly, the instant Miscellaneous Appeal is allowed in the aforesaid terms.",,,,,