High CourtsSingle Bench(2018) 07 P&H CK 0312

National Insurance Company Limited vs Gurmeet Kaur And Others

Punjab And Haryana At Chandigarh · Decided on 3 July 2018

HON’BLE JUDGES
Harinder Singh Sidhu, J
RESULT
Allowed
CASE NUMBER
First Appeal Order No. 5217 Of 2017 (O&M)

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Judgment

19 paragraphs · 68 words

Sr.No.,Heads,Calculation (In Rs.)

(i),Monthly Income,4846/-

(ii),"40% of above (i) to be added as future

prospects (deceased aged 36 yrs.)","4846+(4846x40/100)

= 6784.40/-

(iii),"Monthly dependency (1/4th of (ii) deducted

as personal expenses of the deceased - four

dependants)","6784.40-

(6784.40x1/4)=

5088.30

(iv),"Loss of dependency after multiplier of 15 is

applied","50888.30x12x15=

9,15,894/-

(v),"Loss of Consortium (Exclusively payable to

the widow of deceased)","40,000/-

(vi),Loss of Estate,"15,000/-

(vii),Funeral Expenses,"15,000/-

,Total,"9,85,894/- (rounded

off at Rs.9,90,000/-)