Supreme Court of India Judgements

47295 Judgements hosted as on 02/08/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Accident

Accident

HELD income of the Deceased is computed by adding the amount awarded under the two parts ( Rs 10,93,000/- + Rs 2,50,000/-), which comes to Rs 13,43,000/-. In terms of Pranay Sethi (2017) 16 SCC 680, forty per cent of the income has to be added towards future prospects, which would come to Rs 18,80,200/-. After deducting one-fourth towards personal expenses as per Sarla Verma  , the net amount comes to Rs 14,10,150/- per annum. Applying the multiplier of 16, the total loss of dependency on account of the Deceased’s income is calculated at Rs 2,25,62,400/-. We further grant compensation under the remaining conventional heads as per the decisions in Pranay Sethi Satinder Kaur (2021) 11 SCC 780

Oct 8, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH K. RAMYA AND OTHERS — Appellant Vs. NATIONAL INSURANCE CO. LTD. AND ANOTHER — Respondent ( Before : Surya Kant and V. Ramasubramanian, JJ.…

Accident

Claimant was working as a Mason – Serious injuries – Multiplier 15 – Judgment and order passed by the High Court modified awarding Rs. 24,000/ towards loss of earing; Rs. 9,00,000/ towards future economic loss (instead of Rs. 5,40,000/ as awarded by the High Court) and Rs. 4,00,000/ towards pain, shock, and suffering – Thus, the claimant shall be entitled to a total sum of Rs. 15,42,800/ with 7.5% interest per annum from the date of the claim petition, till satisfaction – Appeal allowed.

Sep 11, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH VELAYUDHAN — Appellant Vs. NATIONAL INSURANCE CO. LTD. AND ANOTHER — Respondent ( Before : M.R. Shah and Krishna Murari, JJ. ) Civil Appeal…

Accident

Compensation under the head on account of loss of love and affection is not permissible but compensation on account of spousal consortium for wife and for the parental consortium for children is admissible. HELD Rule of evidence to prove charges in a criminal trial cannot be used while deciding an application under Section 166 of the Act, 1988 which is summary in nature

Aug 16, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH JANABAI WD/O DINKARRAO GHORPADE AND OTHERS — Appellant Vs. M/S. I.C.I.C.I. LAMBORD INSURANCE COMPANY LIMITED — Respondent ( Before : Hemant Gupta and Vikram…

Accident

Motor Accident Claims – Accident – Victim was 5 years old – Paraplegic patient – Enhancement of Compensation – No compensation is warranted to be payable under the heading “food and nourishment or towards loss of childhood” as it stands subsumed in the compensation assessed under the other different heads

Apr 10, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MASTER AYUSH — Appellant Vs. BRANCH MANAGER, RELIANCE GENERAL INSURANCE CO. LIMTED AND ANOTHER — Respondent ( Before : Hemant Gupta and V. Ramasubramanian,…

Accident

Motor Accident – Compensation – Enhancement of – Post accident – Pain, suffering and trauma suffered by the claimant cannot be compensated in terms of the money – However, still it will be a solace to award suitable compensation under different heads including the pain, shock and suffering, loss of amenities and happiness of life

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SRI BENSON GEORGE — Appellant Vs. RELIANCE GENERAL INSURANCE CO. LIMITED AND ANOTHER — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ.…

Accident

Multiplier – Since the deceased was 54 years of age on the date of incident, therefore, the suitable multiplier would be 11 – Thus, the appellants are found entitled to compensation of Rs. 24,33,064/- with interest @ 9% from the date of filing of the claim application till realisation.

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH R. VALLI AND OTHERS — Appellant Vs. TAMIL NADU STATE TRANSPORT CORPORATION LIMITED — Respondent ( Before : Hemant Gupta and V. Ramasubramanian, JJ.…

Accident

HELD – looking to the grievous injuries suffered by the claimant and permanent partial disability and prolonged hospitalisation and the operations performed for right subfrontal craniotomy and evacuation of basifrontal contusion [03.10.2011]; repair of right ear [03.10.2011]; closed unreamed tibial interlock nailing [03.10.2011]; and Tracheostomy [05.10.2011], we are of the opinion that Rs. 50,000/- awarded towards loss of amenities, joy and Rs. 50,000/- awarded towards pain/sufferings respectively can be said to be on the lower side. In the facts and circumstances of the case, we are of the opinion that under the aforesaid heads, namely, loss of amenities, joy and towards pain/sufferings respectively, if a further sum of Rs.2,00,000/- [over and above Rs.1,00,000/- (Rs. 50,000/- on each count)] is awarded.

Jan 29, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHIVDHAR KUMAR VASHIYA — Appellant Vs. RANJEET SINGH AND OTHERS — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. ) Civil Appeal…

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Accident

Motor Vehicles Act, 1988 — Section 166 — Claim Petition for death of bachelor — Selection of Multiplier — Multiplier to be determined based on age of deceased and not age of dependents/parents — Deceased was 33 years old at the time of accident — Correct multiplier applicable according to standardized matrix in Sarla Verma and Pranay Sethi is 16 — Argument of insurer that multiplier should correspond to age of parents rejected — MACT and High Court rightly applied multiplier of 16.

Sep 4, 2026 sclaw
Accident

Legal Representatives Can Claim Motor Accident Compensation Even Without Financial Dependency On Deceased

Aug 16, 2026 sclaw
Property Matters Transfer Of Property Act

Execution Of Unregistered Agreement To Sell Does Not Terminate Subsisting Landlord-Tenant Relationship Nor Entitle Tenant To Section 53A TP Act Protection A. Transfer of Property Act, 1882 — Section 111(e) & (f) — Landlord and Tenant — Determination of lease by express or implied surrender — Execution of agreement to sell by landlord in favour of tenant — Effect on jural relationship — Held, mere execution of an agreement to sell between landlord and tenant does not ipso facto determine the subsisting tenancy — Tenancy is determined only when terms of agreement or unequivocal conduct of parties disclose express or implied surrender — Where agreement to sell contained clause for cancellation and restoration of possession in case loan was not sanctioned, existing possession was referable to tenancy and not to agreement to sell — Landlord-tenant relationship continued to subsist.

Aug 16, 2026 sclaw
C P C

Appellate Courts Should Not Remand Cases Under Order 41 Rule 23 CPC As A Matter Of Course When Sufficient Evidence Is Available On Record. A. Civil Procedure Code, 1908 (CPC) — Order 41 Rules 23 and 24 — Power of Appellate Court to remand — Remand of case to Trial Court for framing of additional issues and fresh evidence — Permissibility — High Court remitted suit regarding one item of property for framing issues on whether sale deed was sham, limitation, and possession — Held, remand is not to be adopted as a matter of ordinary course and reflects incorrect exercise of discretion when sufficient evidence is available on record — Issues already framed by Trial Court were comprehensive enough to cover core disputes — Appellate Court is fully empowered to decide issues on merits or admit additional evidence if warranted, rather than remitting matter to cause unnecessary delay — Remand set aside and appeals restored to High Court for fresh disposal on merits.

Aug 16, 2026 sclaw