Sr. No.,Heads,Calculations
(i),Total monthly income assessed is,Rs.8000/- per month
(ii),50% of (i) above to be added as future prospects,"Rs.8000+4000= Rs.12,000/- per month
(iii),1/4th of (ii) deducted as personal expenses of the deceased,Rs.3000/-. The amount remains Rs.12000/- (-) Rs.3000/-=Rs.9000/- p.m
(iv),The assessment of per annum comes to,"Rs.9000X12= Rs.1,08,000/- per annum.
(v),Standard deduction of 10% of Income Tax,"Rs.1,08,000(-) Rs.10800/- =Rs.97,200/-
(vi),Compensation after applying multiplier of 16 comes to,"Rs.97,200X16= Rs.15,55,200/-
(vii),Loss of consortium to the petitioner no.1,"Rs.1,00,000/-
(viii),Loss of funeral and transportation etc.,"Rs. 25,000/-
(ix),Compensation on account of Love and affection.,"Rs.1,00,000/-
,Total :,"Rs.17,80,200/-
Total,"Rs.16,82,800/-",
