Heads,Tribunal,High Court,Final amount payable
Income,-,"Rs.5,000/- p.m.
Rs.60,000/- p.a.","Rs.5,000/- p.m.
Rs.60,000/- p.a.
Future prospects,-,"25% i.e. Rs.15,000/-","30% i.e. Rs.18,000/-
Personal expenses,-,"1/3rd of Rs.75,000/- =
Rs.25,000/- (Rs.50,000
left)","1/4th of Rs.78,000 = Rs.19,500/-
(Rs.55,500/- left)
Multiplier,-,14,14
Loss of consor-
tium to P1-P4",-,"Rs.1,00,000/-","Rs.48,400 x 4 =
Rs.1,93,600/-
Loss of
Dependency",-,"Rs.7,00,000/-",No change
Funeral expenses
+ Loss of Estates",-,"Rs.30,000/-","Rs.18,150 + Rs,18,150 =
Rs.36,300/-
Total
compensation","Nil as Rs.6,25,000/-
already paid by the
Employer of the
deceased","Rs.8,30,000/- [-]
Rs.6,25,000/- (as
already paid) = Rs.2,05,000/-
(remaining)","Rs.10,06,900/-Â [-]
(Rs.6,25,000/- (already paid) =
Rs.3,81,900/- (remaining)
Rate of Interest,-,6%,7.5%
