Supreme Court - Daily Orders
R. Vijayakumar vs United India Insurnce Co.Ltd. . on 29 September, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).6627 OF 2010
R. VIJAYAKUMAR ...APPELLANT(S)
VERSUS
UNITED INDIA INSURANCE
COMPANY LIMITED & ORS. ...RESPONDENT(S)
O R D E R
1. This appeal is directed against the judgment and order passed by the High Court of Judicature at Madras in C.M.A.(NPD) No.694 of 2005, dated 27.04.2010.
2. The appellant/claimant met with an accident and sustained grievous injuries. On the claim made by the appellant/claimant, the Motor Accident Claims Tribunal, Dharmapuri at Krishnagiri (for short, “the Tribunal”) had awarded a compensation of Rs.19,97,385/- along with interest Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.10.10 at the rate of 9% per annum.
14:58:51 IST Reason:
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3. Aggrieved by the judgment and order passed by the Tribunal the respondents-Insurance Company has preferred an appeal before the High Court.
4. The High Court has set aside the award made by the Tribunal and allowed the appeal of the Insurance Company by modifying the order passed by the Tribunal and reducing the compensation to Rs.7,07,385/- with interest at the rate of 9% per annum.
5. Aggrieved by the judgment and order passed by the High Court the appellant/claimant is before us in this appeal.
6. Heard learned counsel for the parties to the lis.
7. After carefully going through the impugned judgment and order passed by the High Court as well as the material available on record and in view of the peculiar facts and circumstances of the case, 3 we deem it appropriate to further enhance the compensation by Rs.5,00,000/- (Rupees Five Lakhs Only), in addition to the amount already awarded by the High Court, with interest at the rate of 6% on the enhanced amount from the date of the order passed by the High Court.
8. The Civil Appeal is disposed of accordingly.
............CJI.
(H.L. DATTU) ..............J. (ARUN MISHRA) NEW DELHI, SEPTEMBER 29, 2015.
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ITEM NO.73 COURT NO.1 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 6627/2010
R. VIJAYAKUMAR Appellant(s)
VERSUS
UNITED INDIA INSURNCE CO.LTD. & ORS. Respondent(s)
Date : 29/09/2015 This appeal was called
on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA For Appellant(s) Mr. K. K. Mani,Adv.
Ms. T. Archna, Adv.
For Respondent(s) Mr. Ravi Bakshi, Adv.
Mr. Yash Pal Dhingra,Adv.
Mr. Sudhir Mathur, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending application(s), if any, stand disposed of.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)