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Rita Devi Vs Sri Krishna Kumar Singh

Case No: Miscellaneous Appeal No.303 Of 2013

Date of Decision: Feb. 12, 2025

Acts Referred: Motor Vehicles Act, 1988 — Section 166

Hon'ble Judges: Gautam Kumar Choudhary, J

Bench: Single Bench

Advocate: Rakhi Rani, Abhay Kumar Mishra, Krishna Prajapati

Final Decision: Allowed

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Judgement

Annual Income,"Rs. 90,000/-

Annual dependency after

deducting 1/4th on the

living and personal

expenses of the deceased","Rs. 90,000-Rs 22,500/= Rs. 67,500/-

Taking multiplier of 15 or

the age of 37 years of the

deceased compensation

on loss of earning will be","Rs. 67,500x15=10,12,500

Future Prospect @ 40%,"Rs 4,05,000/-

Conventional head,"Rs 84,000/-

Total,"Rs. 15,01,500/-