Supreme Court - Daily Orders
Smt. Parveen Taj vs Md, Bmtc, Bangalore-27 . on 27 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(S).8950 OF 2015
(Arising out of SLP(C) No.17282 of 2014)
SMT. PARVEEN TAJ ...APPELLANT(S)
VERSUS
MANAGING DIRECTOR, BMTC,
BANGALORE-27 & ORS. ...RESPONDENT(S)
O R D E R
1. Delay condoned.
2. Leave granted.
3. This appeal is directed against the judgment and order passed by the High Court of Karnataka at Bangalore in M.F.A. No.5542 of 2010, dated 04.06.2012.
4. The appellant-claimant met with an accident and received serious injuries. On the claim made by the Signature Not Verified Digitally signed by appellant-claimant, the Motor Accident Claims NEETU KHAJURIA Date: 2015.11.04 16:47:24 IST Reason: 2 Tribunal, Bangalore (SCCH-17) (for short, “the Tribunal”) had awarded a compensation of Rs.69,000/- along with interest at the rate of 6% per annum.
5. Being aggrieved by the compensation so awarded by the Tribunal, the appellant-claimant preferred an appeal before the High Court for enhancement of the compensation. The High Court, by its impugned judgment and order, has dismissed the appeal filed by the appellant-claimant.
6. Aggrieved by the order so passed by the High Court the appellant/claimant is before us in this appeal.
7. We have heard learned counsel for the parties to the lis.
8. After carefully going through the impugned judgment(s) and order(s) passed by the Courts below as well as the material available on record and in 3 view of the peculiar facts and circumstances of the case, we deem it appropriate to further enhance the compensation by Rs.1,50,000/-.
9. Accordingly, while allowing the appeal filed by the claimant/appellant, we enhance the compensation by Rs.1,50,000/-, over and above the compensation so awarded by the Tribunal with interest at the rate of 6% per annum on the enhanced amount from the date of the order passed by the High Court.
10. The Civil Appeal is disposed of accordingly.
.............CJI.
(H.L. DATTU) ...............J. (ARUN MISHRA) NEW DELHI, OCTOBER 27, 2015.
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ITEM NO.49 COURT NO.1 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal(C) No(s). 17282/2014
(Arising out of impugned final judgment and order dated 04/06/2012 in MFA No. 5542/2010 passed by the High Court of Karnataka at Bangalore) SMT. PARVEEN TAJ Petitioner(s) VERSUS MD, BMTC, BANGALORE-27 & ORS. Respondent(s) (with appln. (s) for c/delay in filing SLP and office report) Date : 27/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr. Anand Sanjay M. Nuli,Adv.
Mr. Dharm Singh,Adv.
For M/s. Nuli & Nuli.
For Respondent(s) Mr. Ravi Bakshi,Adv.
Mr. Sudhir Mathur,Adv. Mr. Yash Pal Dhingra,Adv.
*Mr. N.K. Verma, Adv.
Ms. Anjana Chandrashekar,Adv.
Mr. Viresh B. Saharya,Adv.
UPON hearing the counsel the Court made the following O R D E R Delay Condoned.
Leave granted.5
The civil 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) *(Appearance slip not given)