C.LATHA Vs M/S NEW INDIA ASSURANCE CO.LTD.
Bench: H.L. DATTU,JAGDISH SINGH KHEHAR
Case number: C.A. No.-002555-002555 / 2013
Diary number: 15500 / 2009
Advocates: Vs
SUDHIR KUMAR GUPTA
Page 1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CIVIL APPEAL NO. 2555 OF 2013 (ARISING OUT OF SPECIAL LEAVE PETITION(CIVIL)NO.22194 OF 2009)
C. LATHA & ORS. ... APPELLANT(S)
VERSUS
M/S. NEW INDIA ASSURANCE CO. LTD. ... RESPONDENT(S)
O R D E R
1. Leave granted.
2. This appeal is directed against the judgment and order
passed by the High Court of Karnataka at Bangalore in M.F.A.No.308
of 2004, dated 03.02.2009. By the impugned judgment and order, the
High Court has reduced the compensation awarded by the Motor
Accident Claims Tribunal (for short 'M.A.C.T.') from Rs. 11 lakhs to
Rs.5,38,800/- with interest thereon.
3. We have heard learned counsel for the parties to the lis.
4. In the peculiar facts and circumstances of the case, we
are of the firm opinion that there was no reason for the High Court
to have reduced the compensation awarded by the M.A.C.T. In that
view of the matter, while setting aside the orders passed by the
High Court, we restore the orders passed by the M.A.C.T.
5. Appeal is disposed of accordingly. No costs.
...................J. (H.L. DATTU)
...................J. (JAGDISH SINGH KHEHAR)
NEW DELHI; MARCH 15 , 2013