K. Kannan, J. - (1.) ALL the appeals are connected and are disposed of by a common order.
(2.) THE appeal FAO No. 1074 of 1998 is for enhancement of compensation for death of a male aged 28 years. The accident had taken place on 25.10.1993. The claimants were widow, minor son and parents. It was stated that the deceased was a mechanic working in Sardoolgarh but finding that there had been no document placed on record about his status as a mechanic or that he was having any shop in Sardoolgarh, the tribunal took his income at 1200/ - per month equivalent to an un -skilled worker. I will have no reason to re -assess the head of income. The tribunal assessed a compensation of Rs. 1,53,600/ -. I shall re -work the compensation under various heads, taking note of the decisions that have been now rendered in making possible a prospect of future increase and allowing for a larger sum towards loss of consortium and loss of love and affection. The various heads of compensation are tabulated as under: - There shall be an award of Rs. 4,39,300/ -. The amount in excess of what has already been granted by the Tribunal shall attract interest at the rate of 7.5% per annum from the date of petition till the date of payment. The liability shall be on the Insurance Company. The amount shall be distributed amongst the widow, minor son and parents in the ratio of 2:2:1:1.
(3.) THE award is modified and the appeal is allowed to the above extent.;