Section 222 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
222.
-A. Determination of compensation. - (1) The multiplier for determination of loss of income payable as compensation in all the claim cases shall be applied as per Second Schedule provided in the Act.(2)Deduction for personal and living expenses of a deceased, shall be as follows -(i)The deduction towards personal expenses of a deceased unmarried shall be 50% where the family of a bachelor is large and dependent on the income of the deceased, the deduction shall be 1/3 (33.3%).(ii)The deduction towards personal and living expenses of a married person deceased shall be 1/3rd where dependent family members are 2 to 3 in number, 1/4th where dependent family members are 4 to 6 in number and 1/5th where dependent family members are more than 6 in number.(iii)For the purpose of calculation of number of family members in clause (ii) a minor dependent will be counted as half.(3)The further prospects of a deceased shall be added in the actual salary or minimum wages of the deceased as under -(i)Below 40 years of age-50% of the Salary.(ii)Below 40-50 years of age-30% of the Salary.(iii)More than 50 years of age-20% of the Salary.(iv)When wages not sufficiently proved-50% towards inflation and price index.(4)The non-pecuniary damages shall also be payable in the compensation as follow -(i)Compensation for loss of estate - Rs 5000 to Rs 10,000(ii)Compensation for loss of consortium - Rs 5000 to Rs 10,000(iii)Compensation for loss of love and affection - Rs 5000 to Rs 15,000(iv)Funeral expenses costs of transportation of body - Rs 5000 or actual expenses whichever is less.(v)Medical expenses actual expenses proved to the satisfaction of the Claims Tribunal.(5)For determination of compensation in case of injuries, partial or permanent disability provision of Second Schedule of the Act shall apply:Provided that the Claims Tribunal may also award compensation for future prospects according to sub-rule (3) in case of permanent disability depending upon the nature, extent and its effect on the future of disabled claimants.(6)The rate of interest shall be 7% pendentlite and future till the actual payment.
