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Judgment
S.No.,Description,Amount
1.,Loss of Dependency,"Rs.
12,26,534/-
2.,Loss of Consortium,"Rs.
40,000/-
3.,Funeral Expenses,"Rs.
15,000/-
4.,Loss of Estate,"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.
12,96,534/-
Consequentially, total compensation payable to Claimants is reduced from Rs. 13,60,400/- to Rs. 12,96,534/-. A Three Judge Bench of Supreme",,
Court in a recent decision of Jagdish v. Mohan and Others, (2018) 4 SCC 571 has granted interest @ 9% per annum on the awarded compensation",,
and so, interest @ 9% per annum is maintained. The modified compensation be released forthwith to respondent-claimants in terms of impugned",,
Award. Statutory deposit alongwith excess deposit be refunded to appellant-Insurer. Â,,
With aforesaid directions, this appeal is disposed of.",,