Full Judgment Text
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL)NO. OF 2021
(Arising out of Diary No.26753 of 2021)
IN
SPECIAL LEAVE PETITION (CIVIL)NO.12419 OF 2021
THE MANAGING DIRECTOR K.S.R.T.C. …Petitioner
Versus
BHARATHI M.R. AND ORS. …Respondents
O R D E R
Delay of 43 days in preferring Review Petition is condoned.
The compensation granted by the Motor Accidents Claims Tribunal in
the sum of Rs.14,42,416/- along with interest at the rate of 8% p.a., was
Signature Not Verified
enhanced by the High Court to the level of Rs.46,89,972/- along with
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.12.17
15:51:58 IST
Reason:
interest at the rate of 6%. The judgment shows that the relevant factors were
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considered by the High Court, whereafter, the conclusions were drawn and
the amount as aforesaid was arrived at.
We have gone through the grounds taken in the Review Petition and do
not find any error apparent on record to justify interference.
This Review Petition is dismissed.
…………………………J.
[Uday Umesh Lalit]
…………………………J.
[Ajay Rastogi]
New Delhi,
December 14, 2021.