D.N. Upadhyay, J. - (1.) This appeal has been filed by the Oriental Insurance Company Limited against the judgment and award dated 28th November, 2014 passed by the District Judge-IV-cum-M.A.C.T., Bokaro in connection with T.M.V. No. 14/2011.
(2.) The appellant has assailed the impugned judgment mainly on the ground that pecuniary loss due to untimely death of the deceased has been assessed to the extent of Rs. 3,96,000/- but a sum of Rs. 1,00,000/- towards consortium and Rs. 1,00,000/- towards loss of love and guideline to the minor son-claimant No.3-Govind Murmu and Rs. 25,000/- towards funeral expenses have been awarded.
(3.) It is contended that guideline appended to Second Schedule under Section 163(A) has been followed to assess and calculate the compensation but the Tribunal has not followed the principle for deciding the amount to be paid towards funeral expenses; loss of consortium and loss of estate as given under general damages in case of death. No reasoning has been assigned for awarding Rs. 2,25,000/- towards loss of consortium; loss of love and guideline and towards funeral expenses.;