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Judgment
S.No.,Description,Amount
1.,Loss of Dependency,"RS.
34,75,629/-
2.,Funeral Expenses,"Â Â Â
RS.
15,000/-
3.,Loss of Estate,"Â Â Â
RS.
15,000/-
Â,"Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â
Total","RS.
35,05,629/-
Â,"Less (interim compensation awarded vide order dated
24.02.2009)","Â Â Â
RS.
50,000/-
Â,                                  Â,"RS.
34,55,629/-
In light of aforesaid, total compensation payable to appellant is enhanced from RS. 25,55,200/- to RS. 35,05,629, which shall carry interest @ 9%",,
per annum. The enhanced compensation be deposited by respondentInsurer within four weeks with the Tribunal and it be released in the ratio and,,
manner, as indicated in the impugned Award. Â",,
With aforesaid directions, this appeal is disposed of.",,