High CourtsSingle Bench

Paramjit Kaur and others vs Lal Singh and others

Punjab And Haryana At Chandigarh · Decided on 6 November 2018 · Citation: (2018) 11 P&H CK 0019

HON’BLE JUDGES
Ritu Bahri, J
RESULT
Allowed
CASE NUMBER
First Appeal From Order No.2631 of 2012

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Judgment

22 paragraphs · 64 words

Sr.No.,Heads of compensation,Amount

1,Salary per annum,"Rs.4,104/- X 12= Rs.49,248/-

2.,Deduction 1/4th,"Rs.49,248/-- Rs.12,312/-

=Rs.36,936

3.,"Total loss of dependency

after applying the

multiplier","Rs.36,936/- X 16= Rs.5,90,976/-

4.,Loss of estate,"Rs.5,000/-

5.,Funeral Expenses,"Rs.5,000/-

6.,Loss of consortium,"Rs.5,000

,Total,"Rs.6,05,976/-

3.,Deduction 1/4th,Rs.8400/- ---Rs.2100/-= Rs.6300/-

4.,"Annual loss of

dependency after applying

the multiplier as per

postmortem report Ex.A2","Rs.6300/- X 12 X 16=

Rs.12,09,600/-

5.,Conventional heads,"Rs.70,000/-

,Total,"Rs.12,79,600/-

,"Enhanced amount of

compensation","Rs.12,79,600/- ----Rs.6,05,976/-

=Rs.6,73,624/-