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Judgment
12 paragraphs · 67 words
Particulars,Amount (Rs.)
Monthly income of the victim/deceased be assessed
as Rs.3,000/-","3,000.00
Yearly income of the victim/deceased would be
(Rs.3,000 x 12)","36,000.00
Deduction of 1/3rd amount on account of personal
living expenses if the deceased would have been alive","24,000.00
Multiplier of 17 be used as per age of the deceased
following Second Schedule of M.A. Act, 1988
(Rs.24,000 x 17)","4,08,000.00
On account of General Damages i.e. Rs.9,500/-","9,500.00
Total,"4,17,500.00