Asha Devi, W/o Late Naresh Choudhary @ Naresh Pasi Vs Rajesh Mandal, S/o Amulya Mandal

Jharkhand High Court 13 Feb 2025 Miscellaneous Appeal No. 466 Of 2015 (2025) 02 JH CK 0024
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Appeal No. 466 Of 2015

Hon'ble Bench

Gautam Kumar Choudhary, J

Advocates

Arbind Kr. Lall, Bibhash Sinha, Manish Kumar, Arbind Kr. Lall, Bibhash Sinha, Manish Kumar, G. C. Jha

Final Decision

Allowed

Acts Referred
  • Motor Vehicles Act, 1988 - Section 147(1)(b), 166

Judgement Text

Translate:

Annual income of thedeceased

taking Rs.3,000/- as monthly

income + 40% as Future

prospect","Rs.3,000/-X 12Â Â

=Rs.36,000/- + Rs.36,000/- +

40% of Rs.36,000 as Future

prospect","= Rs.50,400/-

Annual Dependency after

deducting 1/4th","Rs.50,400/-

Rs.12,600/-","= Rs.37,800/-

Multiplier taking 42 years as

the age of the deceased at the

time of the accident",16,"Rs.37,800/- X

 16=Rs.6,04,800/-

Loss of Estate, Funeral

Expenses and Loss of

Consortium","Rs.84,000/-","Rs.84,000/-

,Total,"Rs.6,88,800/-

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