AI Structured Summary
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Judgment
Sr. No.,Heads,Calculation
i),Assessed monthly income,"Rs.10,000/- P.M.
ii),"50% (i) above to be increased in the name of
future prospects","Rs.10,000+Rs.5,000=
Rs.15,000/-
iii),"1/3rd of (ii) above deducted as personal
expenses of deceased","Rs.15,000-Rs.5,000=
Rs.10,000/-
iv),"Compensation after multiplier of '16' is
applied","Rs.10,000x12x16=
Rs.19,20,000/-
v),"Loss of love and affection of mother and
security to claimants no.2 and 3","Rs.1,00, 000/- (i.e. Rs.50,000/-
each)
vi),Loss of consortium to claimant no.1,"Rs.1,00,000/-
vii),Medical Expenses,"Rs.1,01,428/-
viii),Funeral expenses,"Rs.25,000/-
,Total compensation awarded,"Rs.22,46,428/-
Sr. No.,Head,Amount
1,Monthly income (as assessed by the Tribunal),"Rs.10,000/-
2,"Addition in income towards role of
housewife/mother.","Rs.3,000/- per month
3,Total monthly income,"Rs.13,000/-
4,"40% addition in income towards future
prospects.","Rs.5200/-
13,000+5200=18,200/-
5,"1/3rd deduction towards personal and living
expenses of the deceased.","6066/-
18,200-6066=12,134/-
6,Amount after applying multiplier of 16,"12,134x12x16=23,29,728/-
7,"Conventional heads i.e. loss of consortium, loss
of estate and funeral expenses etc.","70,000/-
8,Total compensation amount,"23,29,728+70,000=
Rs.23,99,728/-