AI Structured Summary
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Judgment
S.No.,Description,Amount
1.,Pain and Suffering,"Rs. 60,000/-
2.,Loss of Amenities,"Rs. 25,000/-
3.,Special Diet,"Rs. 5,000/-
4.,Conveyance,"Rs. 5,000/-
5.,For medicines,"Rs. 5,000/-
                                     Â
Total",,"Rs.
 1,00,000/-
Sr.
No.Â",Description,Amount
1,Loss of DependencyÂ,"Rs. 5,71,200/-
2,Loss of ConsortiumÂ,"₹40,000/-
4,Loss of Estate,"₹15,000/-
5,Funeral Expenses,"₹15,000/-
Total,,"₹6,41,200/-
In light of aforesaid, total compensation payable to legal heirs of deceased-Shanti is enhanced from Rs. 3,86,000/- to Rs. 6,41,200/-. Likewise,",,
compensation payable to injured-Poonam is also enhanced from Rs. 1,00,000/- to Rs. 4,00,000/-. However, compensation payable to injuredSandeep,",,
as awarded by the Tribunal, is found to be just and proper and is hence maintained.",,
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, appellants are also entitled to interest @ 9% per annum. The enhanced compensation, with interest @",,
9% per annum, be deposited by the Insurer with the Tribunal within six weeks from today. The modified compensation, with interest, be released to",,
Claimants in the ratio and manner as indicated in the impugned Award. Penal interest awarded by the Tribunal stands waived.   Â,,
The above-captioned four appeals alongwith pending applications are disposed of in aforesaid terms.,,