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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.