Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C)NO. OF 2022
(Arising out of Diary No.25600 of 2021)
IN
CIVIL APPEAL NO. 5746 OF 2021
O.S. KANNAN …Petitioner
Versus
A. ALIMA AND ANR …Respondents
O R D E R
The delay in preferring Review Petition is condoned.
The compensation in the sum of Rs. 22,35,870/- granted by the Motor
Accident Claims Tribunal, Madurai was affirmed by the High Court, which
decision was under challenge before this Court. Considering the facts and
circumstances on record, the quantum of compensation was raised to the level
of Rs.40 lakhs by this Court.
The instant Review Petition claims further enhancement.
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.02.21
08:57:17 IST
Reason:
Signature Not Verified
We have gone through the contents of the Review Petition and do not
find any error apparent on record to justify interference.
This Review Petition is, therefore, dismissed.
………………………………J.
[Uday Umesh Lalit]
………………………………J.
[S. Ravindra Bhat]
………………………………J.
[Bela M. Trivedi]
New Delhi;
February 10, 2022.