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