i),Loss of dependency:,Rs. 4.86 Lacs
ii),Loss of pain and suffering:,Rs. 2.00 Lacs
iii),Medical expenses:,Rs. 2.00 Lacs
iv),Loss of amenities of life:,Rs. 2.00 Lacs
,Total:,Rs.10.86 Lacs
2.00 Lacs awarded by Tribunal.,,
12. It is stated by learned' counsel for respondent that respondent is bedridden and not in a position to move without support. It is further stated,,
that respondent is likely to incur expenditure on account of attendant and future medical expenses. These aspects of the matter have been,,
completely ignored by Tribunal while assessing compensation. I am of the view that respondent deserves to be granted Rs. 1.50 Lacs on account,,
of future medical expenses.,,
13. Against above backdrop, Award dated 9th May 2014 is modified as under :",,
Appellant shall pay Rs. 13,86,000/- to respondent with interest @ 6% per annum from filing of claim petition till the assessed amount is paid to",,
her.""",,
14. Let amount deposited be released in favour of respondent preferably through payee's account cheque. The award amount over and above,,
deposited amount, be deposited within four weeks, where after it shall be released in favour of respondent.",,
15. Disposed of.,,
