O.S. Kannan Vs. A. Alima and Anr
[Review Petition (C) No. of 2022 arising out of Diary No. 25600 of 2021 in Civil Appeal No. 5746 of 2021]
The delay in preferring Review Petition is condoned.
The compensation in the sum of Rs. 22,35,870/- granted by the Motor Accident Claims Tribunal, Madurai was affirmed by the High Court, which decision was under challenge before this Court. Considering the facts and circumstances on record, the quantum of compensation was raised to the level of Rs.40 lakhs by this Court.
The instant Review Petition claims further enhancement.
We have gone through the contents of the Review Petition and do not find any error apparent on record to justify interference.
This Review Petition is, therefore, dismissed.
....................................J. [Uday Umesh Lalit]
....................................J. [S. Ravindra Bhat]
....................................J. [Bela M. Trivedi]
New Delhi;
February 10, 2022.
