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Judgment
4 paragraphs · 130 wordsK. Kannan, J.—The appeal is for enhancement of compensation for death of male aged 52 years. The accident had taken place on 20.1.1997. The deceased was said to be doing the business in dairy and owning 12 buffaloes. The claimant was the widow. The tribunal assessed the compensation at Rs. 1,36,000/- taking the income at Rs. 1500/- per month.
I re-work the compensation and various tabulate the various heads of compensation as under:-
There shall be an award of Rs. 3,76,500/-. The amount in excess of what has already been granted by the Tribunal shall attract interest at the rate of 7.5% per annum from the date of petition till the date of payment.
The award is modified and the appeal is allowed to the above extent.