MEHMOODA BEE Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) It is an accepted position that the deceased - Tufail Shah, aged about 34 years, had met with a motor accident and, had died on 28/3/2009. He was working as a tailor. Looking at the aforesaid factual background, and work/profession of the deceased, his notional income should be taken as Rs.5,000.00 per month. To this figure, we would add future prospects at the rate of 40%, albeit as he was married and had children, one-fourth would be deducted towards personal expenses. Multiplier of 16, as held by the High Court, is applicable.