Andhra HC (Pre-Telangana)
Mrs. G. Nookarutnam And Ors. vs United India Fire And General Insurance ... on 24 April, 1987
Equivalent citations: I(1988)ACC403
JUDGMENT Amareawari, J.
1. This is an appeal against the order of the Motor Accidents claims Tribunal, Secunderabad dated 31-3-80 in O.P. No. 297 of 1978 awarding a sum of Rs. 10,000/- in all towards compensation with interest at the rate of 6% per annum.
2. The deceased Surya Rao was aged about 28 years. He was unmarried. He was working as a Testing Engineer in B.H.E.L., Ramachandra-puram earning about Rs. 1050-50 Ps. per month. On 5-9-1977 at about 7-30 A.M. he was going in the bus APZ 6789 belonging to the Andbra Pradesh State Road Transport Corporation to his work place at Ramachandrapuram. On the way the Bus collided with a lorry coining in the opposite direction belonging to the 2nd respondent. In the accident Surya Rao sustained multiple injuries and died on the spot. His father P. Suryanarayana, his five sisters and one brother filed the petition before the Accident claims Tribunal claiming a compensation of Rs. 2,10,000/- on the ground that the deceased Surya Rao was the sole bread-winner of the family. The first respondent is the Insurance Company with which the lorry was insured. The 2nd respondent is the owner of the lorry and the third respondent is the Andhra Pradesh State Road Transport Corporation the owner of the Bus.
3. The Insurance Company filed a counter that they are not liable to pay compensation and in any event their liability is limited to Rs. 50,000/-The owner of the lorry remained exparte.
4. The 3rd respondent A.P. State Road Transport Corporation contended that the bus was going at normal speed at the time of accident, that the lorry which was coming in the opposite direction at a high speed had swerved to its right and dashed against the bus and thus the accident was entirely due to the rash and negligent driving of the lorry by its driver.
5. On a consideration of the evidence, the Tribunal found that on the date of the accident, the R.T.C. bus was going on the road not intended for the vehicles going towards Ramachandrapuram side, as the road intended for the vehicles going towards Ramachandrapuram was closed for vehicular traffic, that the bus was going at more than ordinary speed, that the lorry was also coming at more than the ordinary speed and both the lorry and the bus are equally negligent. A sum of Rs. l0,000/- was awarded towards compensation and the same was directed to be paid in two equal halfs by respondents 1 and 2 together one half and the 3rd respondent one half i.e., Rs. 5000/- to be paid by respondents 1 and 2 jointly and severally and a sum of Rs. 5000/-by the 3rd respondent. Interest was awarded at the rate of 6% per annum from the date of the petition till the date of realisation.
6. Aggrieved thereby, the Insurance Company preferred C.M.A. No. 501 of 1980 and the claimants preferred C.M.A. No. 748 of 1980. Unfortunately these two appeals are not clubbed and C.M.A. No. 501 of 1980 was already disposed of by this Court. The appeal preferred by the Insurance Company was allowed holding that there was no negligence on the part of the lorry driver and the accident occurred due to the rash and negligent driving of the driver of the bus. It was also held that the amount awarded is not excessive. The result was that the R.T.C. alone was liable for the payment of compensation whatever the quantum be.
7. This appeal is by the claimants. They say that the amount awarded is wholly inadequate. The deceased was aged only 28 years and was earning Rs. 1000/- a month, he was the sole bread-winner and his death resulted in a great loss to the estate. They contend that the amount claimed by them should have been awarded.
8. The A.P.S.R.T.C. filed Cross-objections contending that since the father of the deceased died during the pendency of the claim the petition had abated. Having regard to the circumstances of the case, the amount awarded is not indequate or unreasonable.
9. The accident occurred on 5-8-1977. The petition for compensation was preferred by 7 persons, petitioner No. 1 is the father, petitioners 2, 3, 4, 6 and 7 are the sisters and petitioner No. 5 is the brother of the deceased. The father died during the pendency of the petition. Petitioners 2 to 7 who were already on record were brought on record again as Legal representatives of the deceased.
10. Under Clause (b) of Sub-section (1) of Section 110-A of the Andhra Pradesh Motor Vehicles Act, an application for compensation may be made by all or any of the legal representatives of the deceased where death has resulted from the accident. The father is undoubtedly a legal representative. But Mr. Harinath, the learned Counsel contended that after the death of the father, the petition does not survive. He invited my attention to Section (1A) of the Indian Fatal Accidents Act, 1855 which says that any action to recover damages on the death of a person caused by a wrongful act shall be for the benefit of the wife, husband, parent and child and shall be brought by the executor, administrator or representative of the deceased. It is urged that the word "representative" in Section (1 A) does not mean a 'legal representative' of the kind contemplated in the Civil Procedure Code, but must have reference to the earlier words in the same Section "for the benefit of the wife, husband, parents and child". Since the deceased is an unmarried person and his only parent, the father died during the pendency of the proceedings, the petition had abated.
11. The Fatal Accidents Act is of the year 1855. Several Legislations were passed since then, out of which one such legislation is the Motor Vehicles Act. Sections 110 to 110-F of the Motor Vehicles Act povides for the adjudication of the claims for compensation on behalf of the victims of a motor accident and the complete machinery for the adjudication of such claims. Under Section 110-F the jurisdiction of the Civil Courts is specifically ousted and instead the claims Tribunal was vested with the power to decide the claims. These provisions have to be read along with the Indian Fatal Accidents Act. While the provisions of the Fatal Accidents Act relate to general accidents the provisions of the Motor Vehicles Act pertain to claims arising out of motor accidents. The provisions of both the Acts have to be read harmoniously and in the case of any conflict the special provisions should prevail. Therefore, we have to go by the words used in Sections 110 to 110-F of the Motor Vehicles Act. It is submitted that Sections 110 to 110-F do not lay down any new liability and it only provides for machinery for adjudication of claims for compensation. I do not agree. The provisions of the Fatal Accidents Act do not exclude the provisions of the Motor Vehicles Act. I am therefore, unable to accept the contention that it is only the Fatal Accidents Act that governs the case and the relevant provisions of the Motor Vehicles Act have no application.
12. As I said earlier, both the acts have to be read together harmoniously.
13. The next question for consideration is what is the meaning of "legal representative" mentioned in the Motor Vehicles Act. We do not find a definition in the Motor Vehicles Act. The scope of this expression came up before several Courts in India and it was held that it has a very wide meaning and includes all representatives of the deceased.
14. In Mohd. Habibullah Seethammal it was held that a married sister of the deceased can bring an action for compensation as a legal representative of the victim.
15. In Vanguard Insurance Co. v. Hanumantha Rao 1975 (I) An. W.R. Page 327, the facts were almost identical. The deceased bad no wife and children. His mother was alive. She died after having made a claim in regard to her own loss and also loss to the estate of the deceased On her death, the brother had come on record. It was contended that the brother cannot be said to maintain the action. This Court repelled that contention and held that in law, the brother represents the estate of the deceased person. The learned Judges referred to Perumal v. Ellusamy Reddiar in which it is said that any one who represents the estate of the deceased will entitle to claim compensation towards loss to the estate and the person who represents the estate need not necessarily be the heir of the deceased and the brother and sister in the absence of the parents are entitled to claim loss to the parents of the deceased.
16. In Megjibhai v. Chaturbhai a claim application filed by the nephews of the deceased was held to be maintainable and that it could not be thrown out on the grounds that the claimants were not the persons named in Section (1 A) of the Fatal Accidents Act.
17. Thus the various decisions referred to above settle the law on the subject the legal representatives do not mean only the persons referred to in the Fatal Accidents Act, but every person, who represents the estate of the deceased.
18. The next question for consideration is whether the amount awarded is reasonable. The compensation contemplated under Section 110-B of the Motor Vehicles Act is wider than under the Fatal Accidents Act, and the Courts are to be guided while awarding compensation to the dependants of the deceased by the principle that the compensation assessed must be just. No regid formula can be Lald down. In each and every case a number of factors peculiar to the life and circumstances of the family concerned must be taken into account. This is likely to introduce an element of con-jucture. But reasonable conjuctures could always be made, of course not wild speculations.
19. In the present case, the deceased is the sole bread-winner of the family. He was working as a Testing Engineer and drawing a salary of Rs. 1000/- per month. He left behind his father, five sisters and one brother. The father died during the pendency of the proceedings. Only one sister is married. Had the deceased lived, being the sole earning member and the head of the family after the father, he had the obligations to get the sisters married and provide good education to the brother.
20. The dependants are 5 in number. They have to be maintained at least till they attain majority. The sisters have to be married. The deceased was drawing a salary of Rs 1000/- a month. Even if he had spent Rs. 500/- on himself, we would have spent the balance for the family. On an average, the period of dependence can be fixed at 6 years. At the rate of Rs. 500/- per month for 6 years, it comes to Rs. 36,000/-. In all a sum of Rs. 40.000/- is the just compensation. The trial Court awarded a meagre amount of Rs. 10.000/- which is wholly inadequate and unrelated to the circumstances of the case.
21. In the result, the appeal is allowed with costs and the judgment of the lower Court is modified and a sum of Rs 40,000/- is awarded towards compensation as against Rs. 10,000/- given by the Court below to be paid by the 3rd respondent the A.P. State Road Transport Corporation. The amount shall be apportioned between the claimants equally. Consequently the cross objections preferred by the 3rd respondent and dismissed without costs.