Md. Kadir Ansari @ Kadir Ali Vs Navin Singh

Jharkhand High Court 29 Jan 2025 Miscellaneous Appeal No.412 Of 2014 (2025) 01 JH CK 0122
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Appeal No.412 Of 2014

Hon'ble Bench

Gautam Kumar Choudhary, J

Advocates

Arvind Kumar Lall, Shiwam Lath, D. Arati Kumar, Rajesh Kumar Singh, Anil Kumar Sinha, Nanda Kumari, Basav Chatterjee, Zaid Ahmed

Final Decision

Allowed

Judgement Text

Translate:

Annual Income Rs.3000/-x12,Rs.36000/-

Annual dependency after deducting 50% on the living

and personal expenses of the deceased",Rs.18000/-

Loss of dependency on taking a

multiplier of 18","Rs.18000/- x 18 = Rs.

3,24,000/-

Loss of future prospect @ 40% taking the age of the

deceased to be 22 years of age","Rs1,29,600/-

Conventional head,"Rs 70,000

Total,"Rs.5,23,700/-

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