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Judgment
10 paragraphs · 78 words
Head,Award of the Tribunal,Modified Award.
1.
Loss of Dependency,"Rs.17,69,040/-","Rs.13,60,800/-
2.
Funeral Expenses,"Rs.25,000/-","Rs. 25,000/-
3.
Loss of consortium,"Rs.1,00,000/-","Rs. 1,00,000/-
4.
Loss of love and Affection to children,"Rs. 3,00,000/-","Rs. 3,00,000/-
5.
Loss of Estate,"Rs. 5,000/-","Rs. 5,000/-
Total,"Rs. 21,99,040/-","Rs. 17,90,800/-
10.
Accordingly, the appeal is partly allowed and the award of the Tribunal is modified, as above.",,
11.
Claimants are at liberty to withdraw the amount along with interest as modified hereinabove.,,
12.
Excess amount be returned to the appellant-Insurance Company.,,