Supreme Court - Daily Orders
Usha Devi vs National Insurance Co. Ltd. on 11 December, 2018
Bench: Uday Umesh Lalit, Navin Sinha
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.12010 OF 2018
(Arising out of SLP (C) No.3708/2018)
USHA DEVI & ORS. Petitioner(s)
VERSUS
NATIONAL INSURANCE CO. LTD. & ORS. Respondent(s)
O R D E R
1. Leave granted.
2. Heard learned counsel for both the sides.
3. In the present matter, the Tribunal had awarded compensation to the petitioners in respect of death of one Ramesh Paswan in the sum of Rs.12,60,413. The High Court, in the appeal preferred by the Insurance Company reduced the compensation to Rs.9,06,000/-.
4. After having gone through the record and hearing learned counsel for the parties, we are of the view that the assessment made by the Tribunal was absolutely correct and justified. There Signature Not Verified was no reason for the High Court to modify the award passed by the Digitally signed by JAYANT KUMAR ARORA Date: 2018.12.18 16:20:09 IST Reason: Tribunal.
25. We, therefore, allow this appeal and restore the original order passed by the Tribunal, with no order as to costs.
.................................J. [UDAY UMESH LALIT] .................................J. [NAVIN SINHA] NEW DELHI;
DECEMBER 11, 2018.
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ITEM NO.20 COURT NO.11 SECTION XIV
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). 3708/2018
(Arising out of impugned final judgment and order dated 11-07-2017 in MACA No. 541/2015 passed by the High Court Of Delhi At New Delhi) USHA DEVI & ORS. Petitioner(s) VERSUS NATIONAL INSURANCE CO. LTD. & ORS. Respondent(s) Date : 11-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Lallan Tiwari, Adv.
Mr. Rameshwar Prasad Goyal, AOR For Respondent(s) Mr. Rohit K. Sinha, Adv.
Mr. T. Mahipal, AOR Mr. Anil K. Sharma, Adv.
Mr. Akashdeep, Adv.
Mr. Praveen Chaturvedi, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The civil appeal is allowed, in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(MUKESH KUMAR) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
(Signed Order is placed on the File)