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Judgment
Sl. No.,Heads,Calculation (in rupees)
01.,"Income of the deceased @ Rs.4,500/- per month.","54,000/- per annum
02.,"40% of (i) above to be added towards future
prospects.","54,000 + 21,600 = 75,600/-
03.,"1/4th deduction towards personal and living expenses
of the deceased.","75,600 â€" 18,900 =
56,700/-
04.,Multiplier of 17 to be applied,"9,63,900/-
05.,"Towards loss of estate, loss of spousal consortium
and funeral expenses.","70,000/-
06.,"Towards loss of parental consortium to claimants
No.2 to 4 @ Rs.15,000/-","45,000/-
07.,"Towards loss of filial consortium to claimants No.5 &
6 @ Rs.15,000/-","30,000/-
,Total :,"11,08,900/-
impugned award shall remain intact.,,
In the result, the appeal is allowed in part with modification in the impugned award to the above extent.",,