High CourtsSingle Bench(2018) 01 P&H CK 0064

Jaswinder Kaur vs Kanwarjit Singh and another

Punjab And Haryana At Chandigarh · Decided on 18 January 2018

HON’BLE JUDGES
Surinder Gupta
CASE NUMBER
8707 of 2014 (O&M)

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Judgment

21 paragraphs · 144 words

Sr. No.,Heads,Calculation

(i),Name of the deceased,Gurmail Singh

(ii),Age of the deceased,50 years

(iii),Income of the deceased,Rs. 160000 per annum.

(iv),Deduction towards personal expenses 1/3rd,Rs. 160000-Rs. 53300= Rs. 106700.

(v),Multiplier applied 11,"Rs. 106700X11 = Rs. 11,73,700/-

(vi),Deduction towards contributory negligence 50%,Rs. 1173700-Rs. 586850 =Rs. 586850

(vii),Medical expenses @ 50% to actual expenditure,Rs. 237968-Rs. 118984= Rs. 118984/-

(viii),Expenses for transportation of dead body and funeral expenses,Rs. 25000

(viii),Expenses for transportation of dead body and funeral expenses,Rs. 25000

(ix),Loss of consortium,Rs. 100000

,Total,"Rs. 830684/- rounded off Rs. 8,30,000/-

Sl.No.,Heads,Calculation

(i),Income of the deceased,Rs. 160000 per annum

(ii),Deduction of 50% towards personal expenses of the deceased,Rs. 160000-Rs. 80000= Rs. 80000.

(iii),25% of above (ii) to be added as future prospects,(Rs. 80000+Rs. 20000)= Rs. 100000 per annum

(iv),Compensation after multiplier of 13 is applied,(Rs. 100000X13)= Rs. 1300000

(v),Medical expenses,Rs. 237968

(v),Loss of consortium,Rs. 40000

(vi),Funeral expenses,Rs. 15000

Total,,"Rs. 15,92,968/-