M. SABITHA Vs. BRAHMA SWAMULU

JUDGEMENT

(1.) The above MA is filed bringing to our notice that the judgment in the appeal filed by the claimants omitted to apportion the amounts between the claimants; the wife, two children and the mother of the deceased, especially in the context of the mother having expired during the course of the pendency of the appeal before this Court, who is survived by four sons and a daughter who were also impleaded in the appeal.

(2.) It is also pointed out that the High Court had directed 50% of the amounts to be disbursed and in the context of both the children having attained majority, the entire amounts be directed to be released.

(3.) We see from the order of the High Court that the award of Rs.17,42,875.00 was apportioned amongst the four appellants. Considering the appeal we had enhanced the total award amounts to Rs.36,38,750.00, which we apportion as has been done by the High Court in the following manner: <IMG>JUDGEMENT_36_LAWS(SC)7_2026_1.jpg</IMG>