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Judgment
Loss of permanent disability upto 90%,"Rs.12,53,491/-
Pain and suffering,"Rs.50,000/-
Special diet & conveyance,"Rs.20,000/-
Loss of amenities,"Rs.30,000/-
company is directed to satisfy the enhanced award and costs by requisite deposit with the tribunal within 30 days. The entire enhanced portion of the,
award with corresponding effect of the increase in the rate of interest shall be released to the claimant in the form of fixed deposit receipt taken out,
from a nationalized bank for a period of ten years with right to draw periodic interest.,
The statutory deposit shall stand forfeited and shall be made over as additional costs to Delhi High Court Legal Services Committee.,
The appeal is disposed of in above terms.,