Deepak Singh Alias Deepak Chauhan Vs Mukesh Kumar

Supreme Court Of India 10 Feb 2025 Civil Appeal No. 2255 Of 2025 (2025) 02 SC CK 0019
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Appeal No. 2255 Of 2025

Hon'ble Bench

Sanjay Karol, J; Manmohan, J

Advocates

Bharat Bhushan, Keshav Bansal, Anand Sukumar, Kshitij Mittal

Final Decision

Allowed

Acts Referred
  • Constitution of India, 1950 - Article 142
  • Indian Penal Code, 1860 - Section 279, 304A, 337, 427

Judgement Text

Translate:

Heads,Final compensation

Income,"Rs.10,000/-

Annual income,"Rs.1,20,000/-

70% of annual income

(permanent disability)","Rs.84,000/-

Annual income after adding

40% future prospects","Rs.1,17,600/- (84,000 + 33,600)

Multiplier,18

Loss of income,"Rs.21,16,800/-

Medical expenses,"Rs.5,69,303/-

Attendant charges,"Rs.50,000/-

Loss    of   Â

amenities/prospects   Â

of marriage","Rs.5,00,000/-

Pain and suffering,"Rs,2,00,000/-

Special diet,"Rs.20,000/-

Disability,-

Enhancement,"Rs.10,65,384/-

Total,"Rs.34,56,103/- @ 7.5%

10. The appeal is allowed as aforesaid. Pending application(s), if any, shall stand disposed of accordingly.",

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