Supreme Court of India
K.Bhagya Lakshmi & Ors vs New India Assurance Co.Ltd. & Anr on 6 September, 2011
Bench: Deepak Verma, Dalveer Bhandari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEALS NO. 7672-7673 OF 2011
(@SPECIAL LEAVE PETITIONS ) NO.20437-20438 OF 2008)
K.BHAGYA LAKSHMI & ORS. APPELLANTS
VERSUS
NEW INDIA ASSURANCE CO.LTD. & ANR. RESPONDENTS
O R D E R
We have heard learned counsel for the parties. Leave granted.
In the peculiar facts and circumstances of these cases and in the interest of justice, we deem it appropriate that the appellants be paid another amount of Rs.1.5 lacs within eight weeks from today towards the full and final settlement of the entire claim of the appellants, in addition to what has already been paid to them. This amount would be paid without interest.
These appeals are disposed of accordingly, leaving the parties to bear their own cost.
...................J. (DALVEER BHANDARI) ...................J. (DEEPAK VERMA) NEW DELHI;
6TH SEPTEMBER, 2011