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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  5119  OF 2013 (ARISING OUT OF SPECIAL LEAVE PETITION (CIVIL) NO.28566 OF 2012)

C.H.SURYANARAYANA ... APPELLANT

VERSUS

ORIENTAL INSURANCE CO. LTD. & ANR. ...  RESPONDENTS

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, Circuit Bench at  

Dharwad in M.F.A.No.21957/2009 (MV), dated 27.02.2012. By the  

impugned judgment and order, the High Court has reduced the  

compensation  that  was  awarded  by  the  Motor  Accident  Claims  

Tribunal  (for  short  'the  Tribunal')  from  Rs.2,16,000/-  to  

Rs.1,08,000/- with interest thereon.

3. We  have  heard  learned  counsel  for  the  parties  and  

also perused the judgment of the High Court in detail.

4. In the peculiar facts and circumstances of the case,  

we are of the opinion that the High Court ought not to have  

reduced the compensation that was awarded by  the Tribunal.  In  

that view of the matter, while   allowing   this appeal, we set

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aside  the  judgment  and  order  passed  by  the  High  Court  and  

restore the order passed by the Tribunal.

Ordered accordingly.

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

...................J. (DIPAK MISRA)

NEW DELHI; JULY 03, 2013