FAO/132/2015
2021 Latest Caselaw 1274 HP

FAO No. 132 of 2015 24.02.2021: Present: Ms. Sunita Sharma, Sr. Advocate with Mr. Dhananjay Sharma, Advocate.

.

Mr. B.B. Vaid, Advocate for respondents No.1

to 4.

Ms. Kirti Sood, Advocate vice counsel for respondent No.6.

This matter has been listed today under heading "Speaking to the Minutes". Vide judgment

dated 27.9.2019, in para No. 34, claimant No.4 has been held to be entitled to compensation of Rs. 40,000/- towards loss of filial. However, in concluding para No.

35, under heading "Modified Award by this Court",

claimant No.3 has also been shown to be entitled to Rs. 40,000/- towards loss of filial. Thus, para 35 of the

judgment now be read as under:

      Sr.No. Award passed          by   the Modified Award by this




             Tribunal                       Court.

1. Loss of dependency: Rs. Loss of dependency: Rs.

               6,48,000/-              10,20,600/-





               Loss of consortium : Rs. Nil
               10,000/-

      2.       Conventional     charges Rs. 15,000/-, Rs. 40,000/-
               including         funeral and Rs. 15,000/- towards
               expenses= Rs. 5,000/-     conventional         heads,

namely, loss to estate, loss of consortium and funeral expenses.

3. Rs. 40,000/- towards loss of filial to claimant No.4.

4. Total = Rs.6,63,000/- Total = Rs.10,90,600/-.

The Registry is directed to carry out the necessary corrections in the judgment dated 27.9.2019 accordingly.

(Tarlok Singh Chauhan), Judge.

24.02.2021*awasthi*