AI Structured Summary
Not yet generated for this judgment
Judgment
Issue No. 1:,Yes.,
Issue No. 2:,"Yes. The petitioners are entitled to get compensation to the
tune of Rs.10,26,000/Â (Rupees ten lacs and twenty six thousands only)
with interest from all the respondents",
Issue No. 3:,No.,
Issue No. 4:,No.,
Issue No. 5:,No.,
Relief,The claim petition is allowed as per operative portion of the award.â€,
Sr. No,Heads,Calculation
(i),Income of deceased,"Rs.4,000/- per month
(ii),"1/4th of the income deducted as personal expenses of the
deceased=","Rs.4,000-1,000=Rs.3,000/- per month
(iii),Compensation after multiplier of 11 is applied,"(Rs.3,000 x 12 x11)=Rs.3,96,000/-.
(iv),Loss of consortium/love and affection.,"Rs.40,000/- each to petitioners No. 1
to 3, i.e., total Rs.1,20,000/-.
(v),Last rites and Funeral Charges,"Rs.15,000/-
Total compensation awarded=,,"Rs.5,31,000/-