Supreme Court - Daily Orders
Inayath Rajasab Attar vs Shantavva on 19 February, 2020
Bench: L. Nageswara Rao, R. Subhash Reddy
ITEM NO.113 COURT NO.11 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2526/2012
INAYATH RAJASAB ATTAR Appellant(s)
VERSUS
SHANTAVVA Respondent(s)
Date : 19-02-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Appellant(s) Mr. V. N. Raghupathy, AOR
Mr. Geet Ahuja, Adv.
For Respondent(s) Mr. Shankar Divate, AOR
UPON hearing the counsel the Court made the following
O R D E R
The appeal is disposed of in terms of the signed order. Pending applications, if any, are disposed of.
(NEELAM GULATI) (ANAND PRAKASH)
AR-cum-PS BRANCH OFFICER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2020.02.20 17:15:50 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2526 OF 2012 INAYATH RAJASAB ATTAR Appellant(s) VERSUS SHANTAVVA Respondent(s) O R D E R After hearing the learned counsel for the parties, we are of the opinion that the impugned judgment does not warrant interference in exercise of our jurisdiction under Article 136 of the Constitution of India.
However, the interest directed by the High Court to be paid @ 12% p.a. from one month after the accident till payment is made, is reduced to 6% p.a. The interest shall be calculated from the date of the judgment of the High Court. To that extent, the impugned judgment is modified.
The appeal is disposed of accordingly.
.............................J. (L. NAGESWARA RAO) .............................J. (R. SUBHASH REDDY) NEW DELHI FEBRUARY 19, 2020