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Judgment
Sr. No.,Heads,Calculations
(i),Salary,"Rs. 5,000/-
(ii),"1/2nd deducting from (i) towards
personal expenses","Rs.5,000-2,500=Rs.2,500/-
(iii),Multiplier applied,"Rs.2,500X12X17=5,10,000/-
(iv),"Compensation towards last rites and
funeral expenses","Rs.25,000/-
(v),"Compensation towards expenses
for transportation of dead body to
kathihar, Bihar","Rs.40,000/-
(vi),"Compensation towards love and
affection for claimants","Rs.1,75,000/-
(vii),"Compensation towards treatment
before death","Rs.2,74,319/-
,Total Compensation,"Rs.10,24,319/-
Sr. No,Heads,Calculations
(i),Salary,"Rs.5,000/-
(ii),"40% added in (i) towards future
prospects","Rs.5,000 + 2,000=Rs.7,000/-
(iii),"1/2nd deducting from (ii) towards
personal expenses","Rs.7,000 -Rs. 3,500= Rs.3,500/-
(iv,Multiplier applied,"Rs.3,500X12X17=7,14,000/-
(v),"Compensation towards conventional
heads","Rs. 70,000/-
(vi),"Compensation towards treatment
before death","Rs.2,74,319/-
,Total reassessed compensation,"Rs.10,58,319/-
,Enhanced amount of compensation,"R s . 1 0 , 5 8 , 3 1 9 -
10,24,319=Rs.34,000/-