Mostt. Urmila W/o Late Darshan Rana Vs Manager Of United India Insurance Company Ltd

Jharkhand High Court 21 Jan 2025 Miscellaneous Appeal No. 174 Of 2015 (2025) 01 JH CK 0681
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Appeal No. 174 Of 2015

Hon'ble Bench

Gautam Kumar Choudhary, J

Advocates

Hemant Kr. Shikarwar, M/s Priyanka, Abhishek Kr., Amandeep, Manish Kumar

Final Decision

Allowed

Judgement Text

Translate:

Annual income of the

deceased           Â

taking Rs.4,000/- as monthly

income   +   25%  Â

as

Future prospect","Rs.4,000/-Â Â Â XÂ Â Â 12Â Â Â =

Rs.48,000/-

               Â

+

Rs.48,000/-  X  ¼  as

Future    Â

prospect     = Rs.60,000/-",

Annual     Dependency after

deducting 1/4th","Rs.60,000/- Rs.15,000/-=

Rs.45,000/-",

Multiplier   taking   42

years as the age of the deceased at the

time of

the accident",14,"Rs.45,000/-

              Â

X 14=Rs.6,30,000/-

Loss of Estate, Funeral

Expenses and Loss of

Consortium","Rs.70,000/-","Rs.70,000/-

,Total,"Rs.7,00,000/-

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More