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Judgment
1.,Loss of estateÂ,"Rs.6,61,472/-
2.,Loss of Love & Affection,"Rs.50,000/-
3.,Funeral Expenses,"Rs.25,000/-
                               Â
Total",,"Rs.7,36,472/-
ofSupreme Court’s Three Judge Bench decision in Jagdish v. Mohan and Others, (2018) 4 SCC 571, the interest of 10%per annum on the",,
compensation awarded by the Tribunal is also reduced to 9% per annum. Accordingly, the modified compensation shall carry interest @ 9% p.a.",,
The modified compensation be released forthwith to respondentClaimants in the ratio and manner as indicated in the impugned Award. Statutory,,
deposit along with excess deposit, if any, be refunded.",,
With aforesaid directions, the above captioned two appeals and the pending applications are disposed of.",,