Full Judgment Text
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CASE NO.:
Appeal (civil) 1321 of 2008
PETITIONER:
SARASU
RESPONDENT:
BABY P.N. AND ORS
DATE OF JUDGMENT: 11/02/2008
BENCH:
S.B. SINHA & V.S. SIRPURKAR
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO 1321 OF 2008
[Arising out of SLP(C) No.21635/2006]
Leave granted.
Having heard the learned counsel for the parties, we are of the opinion that in the
present case, the proper multiplier which should have been applied was 16. The total
amount payable in favour of the appellant, therefore, should have been Rs.48,000/-
being 50% of Rs.96,000/-. Keeping in view the nature of injury suffered by the
appellant, we are of the opinion that the amount of Rs.14,000/- granted under the
head "Pain" should be enhanced to Rs.25,000/- The amount awarded in favour of the
appellant shall carry an interest payable at the rate of 9 per cent per annum. We
direct accordingly.
The appeal is disposed of with the aforementioned direction.