Supreme Court - Daily Orders
Sarla Rani vs Charan Singh on 29 October, 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. 9112 OF 2015
(Arising out of SLP(C) No 14066 of 2015)
SARLA RANI AND ORS. .. APPELLANT(S)
VERSUS
CHARAN SINGH AND ANR. .. RESPONDENT(S)
O R D E R
1. Leave granted.
2. This appeal is directed against the judgment and order passed by the High Court of Punjab and Haryna at Chandigarh in FAO No. 2314 of 2003, dated 15.01.2015.
3. The appellants/claimants are the wife, minor children and mother of the deceased Sunder Lal who died in an accident. On the claim petition filed by the appellants/claimants, the Motor Accident Claims Tribunal, Karnal (for short, “the Tribunal”) had awarded a compensation of Rs. 2,57,000/-. Signature Not Verified
4. Digitally signed by Charanjeet Kaur Date: 2015.11.02 Being aggrieved by the award so passed by the 15:50:56 IST Reason:
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Tribunal, the appellants/claimants preferred appeal before the High Court. The High Court by the impugned judgment and order enhanced the compensation from Rs.2,57,000/-. to Rs. 4,57,400/-. Aggrieved by the order so passed by the High Court the appellants/claimants are before us in this civil appeal.
5. Heard learned counsel for the parties to the lis.
6. After carefully going through the judgment(s) and order(s) passed by the Tribunal as well as the High Court and keeping in view the peculiar facts and circumstances of the case, we are of the opinion that the compensation awarded by the High Court be further enhanced by another sum of Rs.4,00,000/-.
7. Accordingly, while allowing this appeal we modify the judgment and order passed by the High Court. The appellants/claimants are now entitled for an enhanced amount of Rs.4,00,000/- over and 3 above the compensation awarded by the High Court with interest at the rate of 6 per cent on the enhanced amount from the date of order passed by the High Court.
8. The Civil Appeal is disposed of accordingly.
.....................CJI.
[ H.L. DATTU ] ......................J. [ ARUN MISHRA ] NEW DELHI;
OCTOBER 29, 2015.
ITEM NO.34 COURT NO.1 SECTION IVB
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). 14066/2015
(Arising out of impugned final judgment and order dated 15/01/2015 in FAO No. 2314/2003 passed by the High Court Of Punjab & Haryana At Chandigarh) SARLA RANI & ORS. Petitioner(s) VERSUS CHARAN SINGH & ANR. Respondent(s) Date :29/10/2015 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr. Sahil S. Chauhan, Adv.
Mr. B.S. Chauhan, Adv.
Mr. Satish Kumar,Adv.
For Respondent(s) Mr. S.L. Gupta, Adv.
Mr. Vikash Chandra, Adv.
Mr. Varinder Kumar Sharma, Adv. Mr. Dinesh Mohan Sinha, Adv. Mr. Rajeeb Kr. Sahu, Adv.
Mr. Rajeev Kufmar Deora, Adv. 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.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ]