(22)"harm", in relation to a product liability, includes-(i)damage to any property, other than the product itself;(ii)personal injury, illness or death;(iii)mental agony or emotional distress attendant to personal injury or illness or damage to property; or(iv)any loss of consortium or services or other loss resulting from a harm referred to in sub-clause (i) or sub-clause (ii) or sub-clause (iii),but shall not include any harm caused to a product itself or any damage to the property on account of breach of warranty conditions or any commercial or economic loss, including any direct, incidental or consequential loss relating thereto;
