S.No.,Head,Amount
1.,Loss of dependency,"Rs. 26,43,858/-
2.,"Loss of love and affection to children (1,00,000 x 3)","Rs.3,00,000/-
3.,Loss of consortium,"Rs.1,00,000/-
4.,For funeral expenses,"Rs. 25,000/-
5.,Loss of estate,"Rs. 1,00,000/-
6.,"Loss of love and affection towards parent (50,000 x 2)","Rs. 1,00,000/-
7.,TOTAL,"Rs. 32,68,858
tribunal on 7th December, 2017.",,
19. The insurer had deposited the awarded amount with the tribunal in terms of order dated 21.12.2016 in MACA APP. 1087/2016. By order dated,,
10.07.2017, 50% of the said deposited amount was released to the claimants, the balance kept in fixed deposit receipt. The balance shall now also be",,
released to the claimants in terms of the judgment of the tribunal, as modified above. Since the compensation has been increased, the insurer is obliged",,
to deposit the remainder of its liability towards the claimants within 30 days and the same may be released to the claimants.,,
20. The statutory amount deposited by the insurer shall be refunded.,,
21. Both appeals stand disposed of in above terms.,,
22. Dasti.,,
