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Judgment
9 paragraphs · 98 words
1) Loss of Dependency,=,"Rs.11,70,000/-
2) Loss of Love and Affection,=,"Rs. 1,00,000/-
3) Funeral Expenses,=,"Rs. 25,000/-
4) Loss of Estate,=,"Rs. 10,000/-
Total,=,"Rs.13,05,000/-
per annum. The ratio and mode of disbursement of the compensation shall be as per the impugned Award. Registry is directed to refund the statutory,,
deposit as per rules subject to deposit of enhanced compensation by the Insurer and thereafter, the compensation be released to the Claimants in",,
terms of the judgment but in the same ratio as indicated by the Tribunal in the impugned Award.,,
8.
With aforesaid directions, both the appeals are accordingly disposed of.",,