High CourtsSingle Bench(2018) 04 P&H CK 0083

Narma Devi and others vs Mange Ram and others

Punjab And Haryana At Chandigarh · Decided on 3 April 2018

HON’BLE JUDGES
Surinder Gupta, J
RESULT
Allowed
CASE NUMBER
FAO No.5397, 5400 of 2013 (O&M), FAO No.2262 of 2014 (O&M)

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Judgment

27 paragraphs · 132 words

Sl.No.,Heads,Calculation

(i),"Income of the deceased (as assessed by the

tribunal)",Rs. 4350 per month

(ii),10% of above (i) to be added as future prospects,"(Rs.4350+Rs.435)=

Rs.4785 per month

(iii),"Deduction of 1/3rd towards personal expenses of

the deceased","(Rs.4785-Rs.1595)=

Rs.3190 per month

(iv),Compensation after multiplier of 9 is applied,"(Rs.3190X12X9)=

Rs.344520

(v),"Compensation under conventional heads i.e.

loss of consortium, loss of estate and funeral

expenses",Rs.50000

(vi),Treatment expenses,Rs. 4000

Total,,"Rs.3,98,520/-

Sl.No.,Heads,Calculation

(i),Income of the deceased (as assessed by the tribunal),Rs. 4350 per month

(ii),40% of above (i) to be added as future prospects,"(Rs.4350+Rs.1740)=Rs. 6090 per

month

(iii),"Deduction of 1/4th towards personal expenses of

the deceased","(Rs. 6090-Rs. 1522) = Rs. 4568 per

month.

(iv),Compensation after multiplier of 17 is applied,(Rs. 4568X12X17)= Rs. 931872

(v),"Compensation under conventional heads i.e.

loss of consortium, loss of estate and funeral

expenses",Rs.50000

Total,,"Rs.9,81,872 /-