GOLDY Vs. RAJ KUMAR

JUDGEMENT

(1.) The instant application has been filed under Ss. 152 and 153 of CPC for correction and modification of judgment dtd. 6/3/2026 vide which the appeal has been partly allowed.

(2.) Learned counsel appearing on behalf of the appellant-applicant contends that while passing the judgment dtd. 6/3/2026, this Court has not taken into consideration the principle laid down by the Constitution Bench of the Hon'ble Supreme Court in National Insurance Co. Ltd. v. Pranay Sethi, 2017 (16) SCC 680, wherein it has been held that the amounts awarded under the conventional heads are liable to be enhanced by 10% after every three years. It is, thus, submitted that the compensation under the conventional heads deserves to be modified by granting such periodical enhancement.

(3.) I have considered the aforesaid contention of learned counsel for the applicant.