AI Structured Summary
Not yet generated for this judgment
Judgment
Sl.No.,Heads,Calculation
(i),"Income of the deceased (as assessed by the
tribunal)",Rs. 4350 per month
(ii),10% of above (i) to be added as future prospects,"(Rs.4350+Rs.435)=
Rs.4785 per month
(iii),"Deduction of 1/3rd towards personal expenses of
the deceased","(Rs.4785-Rs.1595)=
Rs.3190 per month
(iv),Compensation after multiplier of 9 is applied,"(Rs.3190X12X9)=
Rs.344520
(v),"Compensation under conventional heads i.e.
loss of consortium, loss of estate and funeral
expenses",Rs.50000
(vi),Treatment expenses,Rs. 4000
Total,,"Rs.3,98,520/-
Sl.No.,Heads,Calculation
(i),Income of the deceased (as assessed by the tribunal),Rs. 4350 per month
(ii),40% of above (i) to be added as future prospects,"(Rs.4350+Rs.1740)=Rs. 6090 per
month
(iii),"Deduction of 1/4th towards personal expenses of
the deceased","(Rs. 6090-Rs. 1522) = Rs. 4568 per
month.
(iv),Compensation after multiplier of 17 is applied,(Rs. 4568X12X17)= Rs. 931872
(v),"Compensation under conventional heads i.e.
loss of consortium, loss of estate and funeral
expenses",Rs.50000
Total,,"Rs.9,81,872 /-