GURDEEP SINGH CHABDA Vs. DALJEET SINGH

JUDGEMENT

(1.) IN this appeal preferred by the dependants of the deceased seeking more compensation, what was contended by the learned counsel for the appellants is that the M.A.C.T. is not justified in not awarding any compensation under the conventional heads, such as, 'loss of consortium' and 'loss of estate'. It is needless to state that the above heads are the permissible heads. The claimants in the death case are entitled to reasonable compensation under more heads. We are at loss to understand why the M.A.C.T. has not awarded any compensation under the above heads.

(2.) IN the result, we award a sum of Rs. 25,000/- towards 'loss of consortium' to the widow and a sum of Rs. 25,000/- towards 'loss of estate'. The impugned award shall stand modified accordingly.