NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 10167/2018 (ARISING FROM SLP (C) NOS. 27052 OF 2018 @

Diary No(s). 32977/2018)

SANGEETA & ORS.                                    APPELLANT(S)

                               VERSUS

KRISHAN KUMAR & ORS.                               RESPONDENT(S)

J U D G M E N T

KURIAN, J.

Leave granted.

2. In the nature of the order we propose to pass, it

is not necessary to issue notice to the respondents.

3. The  appellants  are  before  this  Court  seeking

enhancement  of  compensation.   The  Motor  Accident

Claims Tribunal, Patiala (for short, ‘the Tribunal’)

granted  Rs.9,85,000/-  (Rupees  Nine  Lacs  Eightfive

Thousand) with interest @ 6% per annum.  The High

Court  enhanced  the  compensation  to  Rs.12,12,000/-

(Rupees Twelve Lacs Twelve Thousand) with interest @

9% per annum.  It is seen from the decretal portion

of  the  impugned  judgment  of  the  High  Court  that

interest @ 9 % per annum is made applicable only on

the  enhanced  portion  of  the  compensation,  namely,

Rs.2,27,000/- (Rupees Two Lacs Twentyseven Thousand),

which appears to be a mistake and in any case unjust.

4. We do not think that we need to issue notice for

this purpose to the respondents.  Hence, the appeal

is partly allowed holding that the appellant shall be

entitled to interest @ 9% per annum on the entire

amount of compensation granted by the High Court from

the date of filing of the claim petition before the

Tribunal.   The  amount  already  deposited  by  the

Insurance Company will be duly adjusted.

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5. Pending  applications,  if  any,  shall  stand

disposed of.

6. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [A.M. KHANWILKAR]  

NEW DELHI; OCTOBER 03, 2018.

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