K. Kannan, J. - (1.) THE appeal is for enhancement of compensation for death of a male, aged 45 years, who had been employed in the army. The Tribunal determined a compensation of Rs. 2,40,000/ -.
(2.) I shall rework the compensation on accepted parameters and tabulate them as follows: - There shall be an award for Rs. 7,87,515/ - and the additional award brought through this judgment shall also attract interest at 7.5% per annum from the date of petition till date of payment. The amount shall be distributed among widow, 2 sons and parents in the ratio of 2:2:2:1:1 respectively. The liability shall be on the insurer.
(3.) THE award stands modified and the appeal is allowed to the above extent.;