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Mahashya Chunni Lal Sar.Bal Man.S.S.S ... vs Madan Lal Arora on 24 November, 2015

Bench: M.Y. Eqbal, C. Nagappan

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                                            IN THE SUPREME COURT OF INDIA

                                            CIVIL APPELLATE JURISDICTION

                                            CIVIL APPEAL NO.10433 OF 2013


                         MAHASHYA CHUNNI LAL SAR.BAL MAN.S.S.S &ORS                  APPELLANTS

                                                            VERSUS

                         MADAN LAL ARORA                                             RESPONDENT

                         WITH
                         CIVIL APPEAL NO.10434 OF 2013




                                                          O R D E R

These appeals have been preferred by the appellants against the common impugned order dated 15.04.2013 passed by the National Consumer Disputes Redressal Commission, New Delhi (for short the 'Commission'), in Original Petition No.269 of 1999 whereby the appellants were directed to pay compensation amount along with interest at the rate of 9% per annum to the claimant-respondent.

By this Court's order dated 11.11.2013, the appellants have deposited a sum of Rs.10,00,000/- (Rupees ten lakhs only) with the Registry of this Court.

Having heard learned counsel appearing for the parties and perused the record, we are of the opinion Signature Not Verified Digitally signed by Sanjay Kumar that a sum of Rs.10,00,000/- (Rupees ten lakhs) would be Date: 2015.11.26 16:39:50 IST Reason: an adequate compensation to meet the ends of justice.

We order accordingly.

However, we also direct the appellants to pay a sum of Rs.2,50,000/- (Rupees two lakhs fifty thousand only) in addition to the aforesaid amount of compensation to the claimant- respondent which will meet the litigation expenses, together with interest as awarded by the Commission. The appellants shall deposit the said amount with the Registry of this Court within a period of four weeks from today.

The claimant-respondent shall withdraw the deposited amount of Rs.10,00,000/- (Rupees ten lakhs only) and the additional amount along with interest that shall be deposited by the appellants, from the Registry of this Court.

With the aforesaid directions, these appeals stand disposed of.

....................J [M. Y. EQBAL] ....................J [C. NAGAPPAN] NEW DELHI;

NOVEMBER 24, 2015.

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ITEM NO.1                 COURT NO.10                SECTION XVII

                  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.10433/2013

MAHASHYA CHUNNI LAL SAR.BAL MAN.S.S.S &ORS              Appellant(s)

                                   VERSUS

MADAN LAL ARORA                                       Respondent(s)

(Office report for direction)

WITH C.A. No.10434/2013

(With appln.(s) for stay and Office Report for Direction) Date : 24/11/2015 These appeals were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE C. NAGAPPAN For Appellant(s) Mr. Shambhu Nath Singh, Adv.

For Mr. Rameshwar Prasad Goyal,Adv. Mr. Pramod Dayal,Adv.

For Respondent(s) Mr. Peeyoosh Kalra, Adv.

Ms. Mahua Kalra,Adv.

UPON hearing the counsel the Court made the following O R D E R These appeals stand disposed of in terms of the signed order.

    (Sanjay Kumar-II)                  (Tapan Kumar Chakraborty)
     Court Master                              Court Master

(Signed Order is placed on the file)