Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.194 OF 2016
(Arising out of SLP(C)No.23838 of 2010)
UMAPATHY
... APPELLANT(S)
VS.
D.M., NEW INDIA INSURANCE CO.LTD. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
2. Heard the learned counsel appearing for the parties.
3. Looking at the facts of the case, in our view, the
High Court ought not to have reduced the compensation
payable to the appellant, an auto rickshaw driver, who had
suffered injury in an accident, especially when the damage
JUDGMENT
had been caused to his eyes.
4. In the aforesaid circumstances, we set aside the
impugned judgment delivered by the High Court and restore
the order passed by the Workmen Compensation Commissioner.
5. However, the rate of interest would be 7.5%, which,
in our opinion, the High Court has rightly reduced.
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6. The appeal is disposed of as allowed with no costs.
Pending application, if any, stands disposed of.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
th
12 January, 2016.
JUDGMENT
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