SUJA GEORGE Vs NATIONAL INSURANCE CO. LTD.
Bench: KURIAN JOSEPH,A.M. KHANWILKAR
Case number: C.A. No.-002982-002982 / 2017
Diary number: 33997 / 2015
Advocates: HIMINDER LAL Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2982 OF 2017
[@ SPECIAL LEAVE PETITION (C) No. 32470 OF 2015 ] SUJA GEORGE AND ORS. Appellant(s)
VERSUS NATIONAL INSURANCE CO. LTD. AND ANR. Respondent(s)
J U D G M E N T
KURIAN, J. 1. Leave granted.
2. The appellants are aggrieved since they are not getting adequate compensation in respect of a claim arising out of a motor accident, in which the first appellant's husband expired.
3. When the matter came up before this Court on 09.02.2017, this Court passed the following order :-
“Having regard to Annexure P6 document and having regard to the other contentions regarding the Income Tax Returns of the deceased, prima facie we are of the view that the petitioners are entitled for some enhancement, in any case. What is taken into consideration by
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the Tribunal and the High Court is the monthly income as Rs.27,219/- whereas going by Annexure P6 document, which was admitted by the High Court, the monthly income prior to the death of the deceased was Rs.33,037/- and in the Income Tax Return filed the income is for Rs.37,477/-. Be that as it may, since the parties have had already two rounds of litigation, we suggested, whether the petitioners will be agreeable to have a lump sum additional compensation. Suggestion was for an amount of Rs.10,00,000/- (Rupees Ten Lacs) without interest. Learned counsel for the respondents to get instruction regarding the same......”
4. Today, we are informed that the Insurance Company is willing to give Rs. 9,00,000/- (Rupees Nine Lakhs) in full and final settlement of the claim of the appellants, in the peculiar facts of this case and that the payment can be made within eight weeks.
5. The learned counsel for the appellants submits that in view of the offer thus made by the Insurance Company, the appeal can be disposed of.
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6. Thus, the appeal is disposed of, directing the first respondent – Insurance Company to pay an amount of Rs. 9,00,000/- (Rupees Nine Lakhs) in full and final settlement of the entire claims of the appellants within a period of eight weeks from today.
7. It is reported that Appellant No. 4 (father) is no more. Hence, the above amount shall be paid by the Insurance Company to Appellant Nos. 1 to 3. 8. Needless to say that this offer is in addition to the entire benefits due to the appellants in respect of the Judgment under appeal.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ A. M. KHANWILKAR ]
New Delhi; February 17, 2017.