Supreme Court - Daily Orders
Afzal Ansari vs The General Manager U.P.S.R.T.C on 10 January, 2020
Bench: Arun Mishra, Indira Banerjee
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 322/2020
(ARISING FROM SLP(C) No.22531/2018)
AFZAL ANSARI APPELLANT(S)
VERSUS
GENERAL MANAGER, U.P.S.R.T.C RESPONDENT(S)
O R D E R
1. Leave granted.
2. After hearing learned counsel for the parties and considering the facts and circumstances of the case, out of the amount awarded i.e. Rs.1,23,900/- (Rupees One Lac Twentythree Thousand Nine Hundred only) with simple interest @ 7% per annum, the major amount is on account of medical expenditure, we deem it appropriate to further enhance the compensation by a sum of Rs.1,00,000/- (Rupees One Lac only) in addition. The same also to carry interest @ 7% per annum from the date of date of filing the claim till the realization. Let the amount be paid within three months from today.
3. The appeal is allowed to the aforesaid extent.
4. Pending application(s), if any, shall stands disposed of.
...........................J. [ARUN MISHRA] Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2020.01.15 16:44:14 IST Reason: ...........................J. [INDIRA BANERJEE] NEW DELHI;
JANUARY 10, 2020.
ITEM NO.36 COURT NO.3 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 22531/2018
(Arising out of impugned final judgment and order dated 25-10-2017 in FAFO No. 1217/2008 passed by the High Court of Judicature at Allahabad) AFZAL ANSARI PETITIONER(S) VERSUS GENERAL MANAGER, U.P.S.R.T.C RESPONDENT(S) (IA No. 108487/2018 - EXEMPTION FROM FILING O.T.) Date : 10-01-2020 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MS. JUSTICE INDIRA BANERJEE For Petitioner(s) Mr. Shantanu Sagar, AOR Mr. Jeewesh Prakash,Adv. Mr. Prabhat R. Raj,Adv. Ms. Ritu Dubey,Adv.
Mr. Anil Kumar,Adv.
For Respondent(s) Ms. Garima Prashad, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed, in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER
(Signed order is placed on the file)