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Judgment
9 paragraphs · 71 words
S.No,Heading,Award of the Tribunal,Modified award
1.,For loss of Dependency,"Rs. 7,09,920/-","Rs. 13,51,104/-
2.,For funeral expenses.,"Rs. 15,000/-","Rs. 15,000/-
3.,For loss of love and affection to two minor children.,Nil,"Rs. 1,60,000/-
4.,For loss of estate.,Nil,"Rs. 20,000/-
Total,,"Rs. 7,24,920/-","Rs. 15,46,104/-
weeks less the amount if any paid already with interest @ 7.5% p.a. The apportionment of compensation shall be in the manner as has been held,,,
by the Tribunal.,,,
12.
The appeal is allowed as above.,,,