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ITEM NO.22                 LOK ADALAT NO.1               SECTION XIIA

           S U P R E M E   C O U R T   L O K  A D A L A T                                                 CIVIL APPEAL NOS.2833-2836 OF 2009 @ Petition(s) for Special Leave to Appeal (Civil) No(s).18959-18962/2008

(From the judgement and order dated 03/10/2007 in  M.A.C.M.A.Nos.321,333,341 & 379/2005  of  The HIGH COURT OF JUDICATURE OF A.P. AT HYDERABAD)

SMT.S.SUBHADRA                           Appellant(s)

                     VERSUS

N.SUBBA RAO & ANR.                           Respondent(s)

(With prayer for interim relief and office report )

Date: 25/04/2009  These appeals were taken up today for settlement.

CORAM :         HON'BLE Dr. JUSTICE ARIJIT PASAYAT         HON'BLE MR. JUSTICE P. SATHASIVAM

For Appellant(s)  Mr.D.Damodar Reddy, Adv.  Mr.M.Krishna Reddy, Adv.

 Mr.Shwetank Sailakwal, Adv.                      For M/S Lawyers' Knit & Co.,Advs.

For Respondent(s)  Mr.Kishore Rawat, Adv.                      For Mr.M.K.Dua,Adv.

This  matter  was  taken  up  at  the  Supreme Court  Lok  Adalat  with  the  consent  and  agreement through their counsel.  The following order/award is passed :-

Leave granted.

In these cases, the claim petitions were filed by the claimants who had suffered injuries  

in the accident which occurred on 7.7.1999.  The claim petitions were rejected by the Tribunal in the  

cases of Smt.D.Premalatha, Shri D.Damodar and Smt.S.Subhadra; so far

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as Kum.D.Shilpa is concerned, a sum of Rs.15,000/- with 9% p.a. interest was awarded.  Appeals were  

filed by the claimants before the High Court, which directed payment of Rs.70,000/- in the case of  

aforesaid claimants nos.1 to 3 and Rs.35,000/- in the case of Kum.D.Shilpa. In all these cases, interest  

@ 7.5% p.a. was awarded.

Heard learned counsel for the parties.

We dispose of the appeals, with the following directions :

The amounts payable shall be in case of :

i) Smt.D.Premalatha Rs.2,00,000/-

ii)Shri D.Damodar Rs.3.50,000/-

iii)Smt.S.Subhadra Rs.2,25,000/-

This  amount is  inclusive of interest.   There is  no variation in the claim relating to  

Kum.D.Shilpa.  The amounts fixed as above shall be paid after adjustment of any amount already paid  

within a period of four weeks.  

The appeals are disposed of accordingly.

     (P.Sathasivam) (Dr.Arijit Pasayat)