AI Structured Summary
Not yet generated for this judgment
Judgment
S.No.,Heads,,Calculation (R)
1,Monthly Income,,"20,677.00
2,Future prospects,15%,"3,101.00
3.,"Total monthly income (monthly
income + future prospects)",,"23,778.55
4.,Annual Income (Total monthly income * 12),,"2,85,342.60
5.,"Income Tax (on future
prospects)",,"3,722.00
6.,"Annual income (after tax
deduction)",,"2,81,620.60
7.,"Deductions towards personal
expenses of deceased",1/3,93873.33
8.,Annual dependency,,"1,87,747.07
9.,Multiplier,9,
10.,Total loss of dependency,,"16,89,723.60
,Loss of Estate:,:,"15,000.00
,"Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â
Funeral expenses",:,"15,000.00
,"Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â L
of Consortium",:oss,40.000.00
11.,Total amount of compensation,,"17,59,723.60
12.,Amount already awarded,,"8,37,040.00
13.,Total Enhancement,,"9,22,683.60
compensation shall be released to the claimants in same proportion and manner as granted by the Tribunal and this enhancement shall fetch interest @,,,
7.5% per annum from the date of filing the claim petition till its realization.,,,