Rashmi and others vs Ranjit Singh and others

Sr. No,Heads,Calculation

(i),Name of the deceased,Ravinder Kumar

(ii),Age of the deceased,25 years

(iii),"Monthly income of the deceased @

Rs160/- per day for 26 days",Rs4160 per month

(iv),"40% of (iii) above added towards

future prospects","(Rs4160+ Rs1664)= Rs5824/- per

month

(v),"1/4th of (iv) above deducted towards

personal expenses","(Rs5824- Rs1456) = Rs4368 per

month

(vi),"Compensation calculated after

applying the multiplier of 18 in view

of age of mother of the deceased",(Rs4368X12X18) = Rs943488

(vii),Compensation for loss of estate,Rs15000

(viii),Compensation for funeral expenses,Rs15000

(ix),Compensation for loss of consortium,Rs40000

Total,,"Rs1013488 (rounded off to

Rs1013500)

The share of claimants-appellants No. 2 and 3, who are minor, will be deposited in some nationalized bank as fixed deposit till the period they attain",,

majority. It is, however, made clear that the bank may take the documents regarding age of minor as required at the time of deposit of the amount and",,

they shall not be asked to bring fresh order from the Tribunal to get the payment of the amount deposited in his names after the date of their attaining,,

majority. The above direction has been issued to save claimants from unnecessary harassment caused due to directions, the bank usually give to bring",,

the order of Tribunal to get the payment even after attaining the age of majority. Claimant no. 1-Rashmi, being mother and natural guardian of minor",,

claimants shall be entitled to get interest on the share of minor deposited with bank, on monthly, quarterly, half yearly or annual basis, as per her",,

convenience to meet expenses of their brought up.,,

In the event of demise of any of the claimants before or after passing of this order, compensation of his/her share shall be paid to surviving",,

claimants.,,