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Future Prospects

While determining the income, an addition of 50% of actual salary to the income of the deceased towards future prospects, where the deceased had a permanent job and was below the age of 40 years, should be made. The addition should be 30%, if the age of the deceased was 48 between 40 to 50 years. In case the deceased was between the age of 50 to 60 years, the addition should be 15%.
Actual salary should be read as actual salary less tax. (iv) In case the deceased was self-employed or on a fixed salary, an addition of 40% of the established income should be the warrant where the deceased was below the age of 40 years. An addition of 25% where the deceased was between the age of 40 to 50 years and 10% where the deceased was between the age of 50 to 60 years should be regarded as the necessary method of computation. The established income means the income minus the tax component.

Sr. No.	Requirements	Future Prospects
1	Employment type : Permanent (Age <40)	Add 50% of Actual Salary
2	Employment type : Permanent (Age >=40 and <50)	Add 30% of Actual Salary
3	Employment type : Permanent (Age >=50 and <60)	Add 15% of Actual Salary
4	Employment type : Permanent (Age >=60)	0
5	Employment type : Temporary/Fixed Income/Business (Age <40)	Add 40% of Actual Income
6	Employment type : Temporary/Fixed Income/Business (Age >=40 and <50)	Add 25% of Actual Salary
7	Employment type : Temporary/Fixed Income/Business (Age >=50 and <60)	Add 10% of Actual Salary
8	Employment type : Temporary/Fixed Income/Business (Age >=60)	0

Deduction towards personal and living expenses

Where the deceased was married, the deduction towards personal and living expenses of the deceased should be one-third (1/3rd) where the number of dependent family members is 2 to 3, one-fourth (1/4th) where the number of dependent family members is 4 to 6, and one-fifth (1/5th) where the number of dependent family members exceeds six.

Where the deceased was a bachelor and the claimants are the parents, normally 50% is deducted as personal and living expenses ...

Sr. No.	Requirements	Deduction
1	Married Dependents 2-3	1/3rd of Income
2	Married Dependents 4-6	1/4th of Income
3	Married Dependents >6	1/5th of Income
4	Unmarried	50% of Income

Multiplier

Age From	Age To	Multiplier
0	15
15	20	18
21	25	18
31	35	16
36	40	15
41	45	14
46	50	13
51	55	11
56	60	9
61	65	7
65	150	5

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Age From	Age To	Multiplier
0	15
15	20	18
21	25	18
31	35	16
36	40	15
41	45	14
46	50	13
51	55	11
56	60	9
61	65	7
65	150	5

Age From	Age To	Multiplier
0	15
15	20	18
21	25	18
31	35	16
36	40	15
41	45	14
46	50	13
51	55	11
56	60	9
61	65	7
65	150	5

Age From	Age To	Multiplier
0	15
15	20	18
21	25	18
31	35	16
36	40	15
41	45	14
46	50	13
51	55	11
56	60	9
61	65	7
65	150	5