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Judgment
S.No.,Heads,Compensation
1.,Loss of dependency,"Rs. 4,41,000/-
2.,On account of medical expenses,"Rs. 50,000/-
3.,Funeral & miscellaneous expenses,"Rs. 10,000/-
4.,Loss of estate,"Rs. 10,000/-
5.,Loss of love & affection,"Rs. 25,000/-
,Total,"Rs. 5,36,000/-
annum from the date of filing of the petition till realization.,,
The insurance company also reiterates the issue of contributory negligence on the ground that two persons were riding on the pillion of the,,
motorcycle in question. The Tribunal has considered this issue and, in the facts and circumstances of the case, declined to grant any relief on such",,
account noting that there was a case of negligence on the part of the driver of the oil tanker. This Court declines to interfere with the view taken on,,
the subject by the Tribunal within its judicial discretion.,,
The insurance company had been directed by order dated 04.04.2011 to deposit the entire awarded amount with the Registrar General and out of,,
such deposit 50% was allowed to be released to the claimants, the balance kept in fixed deposit. It is noted that the Tribunal has specified the share of",,
each claimant. Since the principal amount of the compensation has been reduced, it is directed that the amount already released to the first appellant",,
(father) shall be treated as his share in the compensation, the entire balance now payable to go to the second respondent (mother) only. The registry",,
shall calculate the balance payable to her in terms of the modified award and release the balance held in deposit, refunding the excess, if any, to the",,
insurance company. Conversely, if there is any deficiency in the deposit, the same shall be made good by the insurance company by requisite deposit",,
with the tribunal within thirty days.,,
The statutory amount shall be refunded after proof of the award having been satisfied.,,
The appeal is disposed of in above terms.,,