AI Structured Summary
Not yet generated for this judgment
Judgment
1.,Loss of dependency(Rs.8161X12X16),"Rs.15,66,912/-",,,
2.,Loss of Love & Affection,"Rs.1,00,000/-",,,
3.,Loss of Estate,"Rs.10,000/-",,,
4.,For funeral expenses,"Rs.25,000/-",,,
5.,Loss of consortium,"Rs.1,00,000/-",,,
,Total,"Rs.18,01,912/-",,,
Name
of
deceased","Loss
of
dependency","Loss
of
estate","Funeral
expenses",Consortium,"Total
compensation
payable
R.Anil,"Rs.14,62,406/-","Rs.15,000/-","Rs.15,000/-","Rs.40,000/-","Rs.15,32,406/-
Raju
Singh","Rs.21,93,750/-","Rs.15,000/-","Rs.15,000/-","Rs.40,000/-","Rs.22,63,750/-
Ramesh,"Rs.31,56,696/-","Rs.15,000/-","Rs.15,000/-","Rs.40,000/-","Rs.32,26,696/-
The modified compensation shall carry interest @ 9% p.a. and it be released forthwith to respondents-Claimants in the ratio and manner as indicated
in the impugned Award. Statutory deposit along with excess deposit, if any, be refunded to appellant-Insurer. "
With aforesaid directions, the above captioned three appeals and applications are accordingly disposed of. "