Supreme Court - Daily Orders
Babita Kuer@ Babita Devi And Ors. vs The National Insurance Company Ltd . And ... on 8 February, 2018
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
CA 1766/2018 @ SLP(C) 34195/2016
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No. 1766/2018
(arising out of SLP (C) No. 34195/2016)
BABITA KUER @ BABITA DEVI & ORS. Appellants
VERSUS
NATIONAL INSURANCE COMPANY LTD. Respondent
O R D E R
Leave granted.
In the course of hearing, a suggestion was given to Mr. Kumar Rajesh Singh, learned counsel appearing for the appellants whether the enhancement of the amount by Rs.2,00,000/- (Rupees two lacs only) will satisfy the claim put forth in the appeal. Learned counsel accepted the same. Mr. Amit Kumar Singh, learned counsel appearing for the respondent-insurance company, left it to the discretion of the Court.
In view of the aforesaid, the amount awarded is enhanced by Rs.2,00,000/- (Rupees two lacs only) with the stipulation that the same shall be deposited before the Tribunal within twelve weeks hence, failing which it shall carry interest at the rate of 9% per annum from the date of Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.02.12 application before the Tribunal. The amount deposited 17:23:17 IST Reason: shall be disbursed in favour of the appellants on proper identification .
CA 1766/2018 @ SLP(C) 34195/2016 2 With the aforesaid modification in the award passed by the tribunal, which has been further modified by the High Court, the appeal stands disposed of. There shall be no order as to costs.
..................CJI.
[Dipak Misra] ....................J. [A.M. Khanwilkar] ....................J. [Dr. D.Y. Chandrachud] New Delhi;
February 8, 2018.
CA 1766/2018 @ SLP(C) 34195/2016 3 ITEM NO.1 COURT NO.1 SECTION XVI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (C) No. 34195/2016 (Arising out of impugned final judgment and order dated 08-09-2015 in MA No. 510/2012 passed by the High Court Of Judicature At Patna) BABITA KUER @ BABITA DEVI & ORS. Petitioners VERSUS THE NATIONAL INSURANCE COMPANY LTD Respondent Date : 08-02-2018 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioners Mr. Kumar Rajesh Singh, Adv. Ms. Punam Singh, Adv.
Mrs. Niranjana Singh, AOR For Respondents Mr. Amit Kumar Singh, AOR Mrs. K. Enatoli Sema, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order.
Pending interlocutory applications, if any, also stand disposed of.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar (Signed order is placed on the file)