Satish Rani Vs Mangal Singh And Ors

High Court Of Punjab And Haryana At Chandigarh 14 Feb 2019 First Appeal Order No. 5847 Of 2013 (2019) 02 P&H CK 0221
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal Order No. 5847 Of 2013

Hon'ble Bench

Avneesh Jhingan, J

Advocates

Veneet Sharma, Manjeet Kaur, Ram Avtar

Final Decision

Allowed

Acts Referred
  • Motor Vehicles Act, 1988 - Section 166

Judgement Text

Translate:

Particulars,Amount (in Rs.)

Monthly income of the deceased as assessed,"5,000/-

40 % Future Prospects,"2,000/-

Sub Total,"7,000/-

1/2 deduction for self expenses,"3,500/-

Monthly Dependency,"3,500/-

Annual Dependency,"42,000/-

Applying multiplier of '18',"7,56,000/-

Funeral Expenses,"15,000/-

Loss of Estate,"15,000/-

Grand Total,"7,86,000/-

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