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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  7324     OF 2013 (@ SPECIAL LEAVE PETITION(C)NO.29736 OF 2011)

AKASH TR.FATHER & LEGAL GUARDIAN ... APPELLANT

VERSUS

NATIONAL INSURANCE CO.LTD. ... RESPONDENT

O R D E R

1. Leave granted.

2. This  appeal is  directed against  the judgment  and order  

passed by the High Court of Madhya Pradesh in Miscellaneous Appeal  

No.2942/2008, dated 17.05.2010.  By the impugned judgment and order,  

the High Court has enhanced the compensation awarded by the Motor  

Accident  Claims  Tribunal  (for  short  'the  Tribunal')  from  

Rs.4,07,000/- to Rs.4,77,000/-.

3. The claimants had approached the High Court for grant of  

compensation since the minor child had lost his both legs in a motor  

vehicle accident.  The Tribunal, after considering the evidence on  

record, has come to the conclusion that the only compensation that  

would  be  payable  to  the  child  is  a  sum  of  Rs.4,07,000/-  with  

interest.

4. Aggrieved  by  the  award  so  passed  by  the  Tribunal,  the  

appellant(s) had approached the High Court.  The High Court, after  

considering  the  entire  evidence  on  record  once  over  again,  has  

thought  it  fit  to  increase  the  claim  of  the  appellant(s)  from  

Rs.4,07,000/-   to    Rs.4,77,000/-.    Aggrieved   by   the  meager

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compensation so awarded by the High Court, the appellant(s) is/are  

before us in this appeal.

5. We have carefully perused the judgment and order passed by  

the Tribunal and the High Court.  In our opinion, in the peculiar  

facts and circumstances of the case, the compensation so awarded by  

the High Court requires to be modified and further requires to be  

enhanced  from  Rs.4,77,000/-  with  interest  to  Rs.8  lacs  with  

interest.

6. Accordingly, we allow this appeal, modify the judgment and  

order passed by the High Court by enhancing the compensation from  

Rs.4,77,000/- to Rs.8 lacs with interest @ 6% p.a. from the date of  

the judgment and order passed by the High Court.   

7. The order passed by us shall not be treated as a precedent  

in any other case.

Ordered accordingly.

...................J. (H.L. DATTU)

...................J. (M.Y. EQBAL)

NEW DELHI; AUGUST 30, 2013