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Judgment
3 paragraphs · 145 wordsK. Kannan, J.—The appeal is for enhancement of claim for compensation for death of a male, aged 49 years, in an accident that took place on 06.05.1999. The deceased was an ASI in Haryana Police, drawing a salary of Rs. 8,227/-. The claimants were the widow and 2 sons. The Tribunal made a deduction of compulsory deductions like PF and allowances and assessed a compensation of Rs. 5,32,000/-. The compensation assessed is inadequate and I shall reappraise the compensation under various heads of claims and tabulate them as under:-
There shall be an award of Rs. 13,27,290/- and the additional amount of compensation secured through this award will attract interest at 7.5% per annum from the date of petition till date of payment. The liability shall be on the Insurance Company.
The award stands modified and the appeal is allowed to the above extent.