Delhi District Court
Smt. Suchinta Devi vs Wasim And Ors on 28 November, 2025
IN THE COURT OF PRESIDING OFFICER
MACT-01, SOUTH-WEST DISTRICT,
DWARKA COURTS, NEW DELHI
MACT No.24/2018
CNR No. DLSW01-000491-2018
FIR No. 126/2017
PS: Jaffarpur Kalan
In the matter of :
1) Smt. Suchinta Devi
W/o Sh. Sanjay Kumar Singh
2) Sh. Sanjay Kumar Singh
S/o Sh. Rudo Singh
Both Residents of Village Ora
Bagicha, Tehsil Dharara,
District Munger, (Bihar). ... (Petitioners)
Versus
1) Sh. Wasim
S/o Sh. Irfan
C/o 6, K.V. Grid,
Hari Nagar, New Delhi. ... (Driver)
2) Sh. Usman Mirza
S/o Sh. Irfan Mirza
R/o A-707, J.J. Colony
Phase-II, Nangloi,
New Delhi-110041. ...(Owner)
3) M/s Royal Sundram General
Insurance Co. Ltd.
At 1, Nelson Mandela Road, Vastant Kunj,
New Delhi-110070.
.... (Insurance company)
... Respondents
MACT No.24/2018 Suchinta Devi & Anr. Vs. Wasim & Ors. Page No. 1 of 20
Date of institution : 05.01.2018
Date of judgment : 28.11.2025
AWAR D
Preface
1. Petitioners Smt. Suchinta Devi and Sh. Sanjay Kumar
Singh have filed application under section 166 of M.V. Act
seeking compensation for death of their son due to injuries
suffered in motor vehicle accident.
Background
2. As gleaned from application, Abhimanyu Kumar @ Manu
travelling in Maruti WagonR Car No.DL-1RTD-6910 suffered
fatal injuries in motor vehicle accident on 17.07.2017 after
respondent Wasim driving the car at high speed could not control
the vehicle which hit against a 'sheesham tree' near Pole No.97,
PWD opposite main road of Daurala Border. He along with co-
passengers was shifted to RTRM Hospital, Jaffarpur Kalan, Delhi
where Abhimanyu Kumar @ Manu was declared 'Brought Dead'
upon MLC No.3662/17.
3. It is submitted that Abhimanyu Kumar @ Manu working
as Assistant Manager, BSES, posted at 66, K.V. Grid, Hari Nagar,
New Delhi was earning Rs.30,442/- per month at the time of his
death in road accident and respondents driver, owner and insurer
are jointly and severally liable to compensate petitioners for the
untimely death of their son in road accident.
Defence
4. Respondents Wasim (driver) and Usman Mirza (owner)
have filed joint reply disputing - (i) negligence and/or (ii)
liability to pay compensation as respondent driver was holding
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valid licence and the car was insured with Royal Sundram
General Insurance Co. Ltd. at the time of accident.
5. It is further submitted that BSES employees having visited
Jhuljhuli Village, Delhi to carry out raid for alleged theft of
electricity were assaulted by villagers who chased their vehicle
armed with lathi, danda, hockeysticks and sharp weapon and
alleged car collided against the tree while they were trying to
escape from the village to avoid injury upon their person and
property.
6. Respondent Royal Sundram General Insurance Co. Ltd. on
its part has disputed liability of the insurer by adverting to Final
Report under section 186/353/379/304/34 IPC prepared by the
IO.
7. Policy No. MOQ1114247000100 of Maruti Wagonr Car
No.DL-1RTD-6910 insured in the name of Usman Mirza from
28.10.2016 to 27.10.2017 has been admitted by insurance
company which nonetheless has reserved its right to raise
statutory defence under section 149(2) and all defences under
section 170 of M.V. Act in case the driver and owner would fail
to contest the case.
Inquiry
8. Following issues were settled on 18.09.2018 and matter
was posted for petitioner's evidence.
i. Whether Abhimanyu Kumar @ Manu
sustained fatal injuries in a motor vehicle
accident dt. 17.07.2017 due to rash and
negligent driving of vehicle No. DL-1RTD-
6910 being driven by respondent no.1
Wasim, owned by respondent no.2 Usman
Mirza and insured by respondent no.3
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Royal Sundaram General Insurance Co.
Ltd.? ...OPP
ii. Whether the petitioner is entitled to claim
compensation if so, what amount and from
whom? ... OPP
iii. Relief.
9. Witnesses examined in support of application include:
(a) PW-1 Sh. Sanjay Kumar Singh who has inter alia deposed
about (i) fatal injuries suffered by his son in road accident
on 17.07.2017 after respondent Wasim driving WagonR
Car No.DL-1RTD-6910 at high speed could not control the
vehicle which hit against a 'sheesham tree' near Pole
No.97, PWD opposite main road of Daurala Border; (ii)
MLC No.3662/2017 of Abhimanyu Kumar @ Manu who
was declared 'Brought Dead' followed by Postmortem
Report No.160/17 dated 18.07.2017; (iii) accident caused
due to rash and negligent driving of WagonR Car by
respondent Wasim; (iv) FIR No.126/2017 dated
17.07.2017 under section 279/337/304A IPC; (v) monthly
income Rs.30,422/- of Abhimanyu Kumar @ Manu who
used to work as Assistant Manager, BSES, posted at 66,
K.V. Grid, Hari Nagar, New Delhi AND (vi) general and
special damages suffered on account of untimely death of
his son in motor vehicle accident. He has relied upon
following documents:
i. Copy of Aadhar Card of petitioners - Ex.PW-1/1 &
Ex.PW-1/2;
ii. Copy of Aadhar Card of deceased - Ex.PW-1/3;
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iii. Copy of FIR - Ex.PW-1/4;
iv. Copy of MLC No.3662/17 - Ex.PW-1/5;
v. Copy of PM Report No.160/17 - Ex.PW-1/6;
vi. Copy of site-plan - Ex.PW-1/7;
vii. Pay-slip of June, 2017 - Ex.PW-1/8;
viii. ITR Return of AY 2017-18 - Ex.PW-1/9;
ix. Copy of PAN Card of deceased - Ex.PW-1/10;
x. Copy of Degree of Bachelor of Engineering -
Ex.PW-1/11.
(b) Sh. Anil, General Manager, BSES, Nehru Place, Delhi
examined as PW-2 has deposed that Abhimanyu having
joined service in June 2015 was working as Assistant
Manager with Enforcement Department and produced - (i)
appointment letter AND (ii) pay-slips referred as Ex.PW-
2/A, Ex.PW-2/B & Ex.PW-2/C.
(c) Retired SI Om Prakash examined as PW-3 has deposed
about - (i) information recorded vide DD No. 19A dated
17.07.2017; (ii) FIR under section 279/337/304A IPC
registered at PS Jaffarpur Kalan on the basis of tehrir sent
to PS through Constable Ombir AND (iii) further
investigation handed over to MACT Cell.
(d) Retd. SI Om Prakash, MACT Cell, Dwarka District
examined as PW-4 has deposed to have collected FIR from
Police Station, prepared site-plan, recorded statement of
witnesses and handed over case file to MHC(R) PS
Jaffarpur Kalan after postmortem examination of deceased.
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(e) Sh. Rajender @ Raj examined as PW-5 has tendered
affidavit Ex.PW-5/1 in evidence and relied upon copy of
Aadhar Card Ex.PW-5/2.
10. Cross-examination of PW-1 to PW-5 has been recorded
and petitioner's evidence was closed on 02.08.2024.
11. Retired SI Rambhaj Singh (IO), Wasim S/o Irfan (driver),
Yogender Singh Yadav (member of the Raiding Team) & Sh.
Chitransh, Legal Officer, Royal Sundram General Insurance Co.
Ltd. examined as R3W1 to R3W4 have been cross-examined by
ld. counsel for petitioners and respondents' evidence was closed
on 21.04.2025.
Discussion and Conclusion
12. Advocate Sh. J.S. Dagar for petitioner and Advocate Shri
Garud MV for Royal Sundram General Insurance Co. Ltd. have
addressed their submissions.
13. Ld. counsel for insurance company, in addition, has filed
written submissions disputing liability of the insurer by relying
upon judgment titled Smt. Reeta Devi & Ors. vs. New India
Assurance Co. Ltd. 2000 (4) Scale 85.
14. I have carefully perused pleadings and evidence adduced
on judicial file. My issue wise finding is recorded below:
15. Issue No.1:
Whether Abhimanyu Kumar @ Manu
sustained fatal injuries in a motor vehicle
accident dt. 17.07.2017 due to rash and
negligent driving of vehicle No. DL-1RTD-
6910 being driven by respondent no.1
Wasim, owned by respondent no.2 Usman
Mirza and insured by respondent no.3
Royal Sundaram General Insurance Co.
Ltd.? ...OPP
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16. PW-1 Sh. Sanjay Kumar Singh has deposed about fatal
injuries suffered by Abhimanyu Kumar @ Manu in road accident
on 17.07.2017 after respondent Wasim driving WagonR Car
No.DL-1RTD-6910 at high speed could not control the vehicle
which hit against a 'sheesham tree' near Pole No.97, PWD
opposite main road of Daurala Border.
17. His testimony has remained consistent, though, PW-1 has
fairly conceded of not being an eye-witness to the accident.
18. Death of Abhimanyu Kumar @ Manu due to injuries
suffered in road accident has not been disputed by respondents
driver and owner in para 7 of their joint written statement
wherein they have mentioned about raid carried out at Jhuljhuli
Village, Delhi for alleged theft of electricity followed by
fracas/objections raised by the villagers who started assaulting
BSES employees and chased them armed with lathi, danda,
hockeysticks and sharp weapon leading to accident after their car
collided against the tree while they were trying to escape from
the village to avoid injury upon their person and property.
19. Respondent Wasim (driver) examined as R3W2 has
deposed to be working with BSES as driver on 17.07.2017 and
reached Jhuljhuli Village at about 12:00 Noon along with
Abhimanyu, Bhim Singh Negi, Shahrukh and police force. He
has also deposed about ruckus created by the villagers who
started chasing and hitting their car armed with lathies as a result
of which he lost control of the vehicle which hit against the tree
leading to bodily injuries suffered by the occupants and death of
Abhimanyu Kumar @ Manu.
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20. It is well settled law that negligence of the driver in case of
road traffic accident is required to be established on the
touchstone of preponderance of probability and standard of proof
beyond reasonable doubt does not apply to claim petitions under
Motor Vehicle Act as held by Hon'ble Supreme Court of India in
para 15 of Bimla Devi & Ors. Vs. Himachal Road Transport
Corporation & Ors (2009) 13 SCC 530.
21. Following observations in para 15 of aforesaid judgment of
Hon'ble Apex Court being relevant are extracted herein below:
"15. In a situation of this nature, the
Tribunal has rightly taken a holistic view of
the matter. It was necessary to be borne in
mind that strict proof of an accident caused
by a particular bus in a particular manner
may not be possible to be done by the
claimants. The claimants were merely to
establish their case on the touchstone of
preponderance of probability. The standard
of proof beyond reasonable doubt could not
have been applied...."
22. FINDING: Issue No.1 is therefore decided by holding that
death of Abhimanyu Kumar @ Manu in motor vehicle accident
on 17.07.2017 was caused as a result of rash and negligent
driving of Maruti WagonR Car No.DL-1RTD-6910 by Wasim
(driver) which vehicle was registered in the name of Usman
Mirza (owner) and insured with the Royal Sundram General
Insurance Co. Ltd.
23. Issue No.2
Whether the petitioner is entitled to claim
compensation if so, what amount and from
whom? ... OPP
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24. Abhimanyu Kumar @ Manu having expired on 17.07.2017
is survived by Smt. Suchinta Devi (mother) and Sh. Sanjay
Kumar Singh (father).
25. Quantum of compensation is required to be assessed under
following heads:
Income
26. Appointment Letter AND Pay-slips referred as Ex.PW-
2/A, Ex.PW-2/B & Ex.PW-2/C have been proved by PW-2 Sh.
Anil, General Manager, BSES, Nehru Place, Delhi whereas copy
of Pay-slip of June, 2017 mentioning Gross Monthly Income
Rs.30,422/- of Abhimanyu Kumar @ Manu has been referred as
Ex.PW-1/8.
27. Since Rs.1,610/- was deducted from the salary towards
Provident Fund so monthly income of deceased Abhimanyu
Kumar @ Manu is taken @ Rs.30,422/-
Age & Multiplier
28. Abhimanyu Kumar @ Manu had completed 30 years at the
time of his death as per copy of Aadhar Card (Ex.PW-1/3) and
Multiplier of 17 will apply in the case as held in para 19 read
with para 42 of Sarla Verma & Ors vs. DTC (2009) 6 SCC 121
which has been approved by the Constitution Bench of Hon'ble
Supreme Court of India in para 42 of National Insurance Co.
Ltd. Vs. Pranay Sethi (2017) 16 SCC 680.
Future Prospects
29. Since deceased Abhimanyu Kumar @ Manu was less than
40 years of age at the time of death so petitioners are also entitled
to future prospect @ 40% upon monthly income Rs.30,422/- as
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laid down by the Constitution Bench of Hon'ble Supreme Court
of India in para 59.4 of National Insurance Co. Ltd. Vs. Pranay
Sethi (Supra).
Personal Living and Expenses
30. PW-1 Sanjay Kumar Singh during cross-examination by
Ld counsel for insurance company has deposed to be working as
'Technician' in Indian Railways earning Rs.40,000/- per month.
31. Since, Abhimanyu Kumar @ Manu was bachelor and his
father employed as 'Technician' was earning monthly salary
Rs.40,000/- so one-half of monthly income Rs.30,422/- is
required to be deducted towards personal living and expenses as
per principles laid down in paras 31 and 32 of Sarla Verma &
Ors. Vs. DTC (2009) 6 SCC 121 which have been affirmed by
Hon'ble Supreme Court of India in para 41 of National
Insurance Co. Ltd. Vs. Pranay Sethi (Supra).
Loss of Dependency
32. Loss of dependency is calculated as Rs.30,422/- x 140/100
x 17 x 12 x 1/2 = Rs.43,44,261.60/- (Rupees Forty Three
Lakhs Forty Four Thousand Two Hundred Sixty One & Sixty
Paise only).
Conventional Heads
33. Hon'ble Supreme Court of India in para 59.8 of National
Insurance Co. Ltd. Vs. Pranay Sethi (Supra) decided on
31.10.2017 has laid down reasonable figures under the heads -
(i) loss of estate; (ii) loss of consortium AND (iii) funeral
expenses fixed as Rs.15,000/-; Rs.40,000/- and Rs.15,000/-
respectively to be enhanced @ 10% after every three years.
Loss of Estate
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34. A sum of Rs.18,150/- (Rupees Eighteen Thousand One
Hundred Fifty only) is awarded to petitioners under the head -
'loss of estate' in terms of aforesaid judgment of Hon'ble
Supreme Court of India.
Funeral Expenses
35. Similarly, another sum of Rs.18,150/- (Rupees Eighteen
Thousand One Hundred Fifty only) is awarded to petitioners
under the head - 'funeral expenses' in terms of the law/guidelines
laid down in aforesaid case.
Loss of Consortium
36. In view of the law/guidelines laid down in (i) Pranay
Sethi (Supra) read with (ii) Magma General Insurance Co. Ltd
vs. Nanu Ram (2018) 18 SCC 130 AND (iii) United India
Insurance Co. Ltd. vs Satinder Kaur (2021) 11 SCC 780, a sum
of Rs.48,400 x 02 = Rs.96,800/- (Rupees Ninety Six Thousand
& Eight Hundred only) is awarded to petitioners as
compensation under the head 'loss of consortium'.
37. Break-up of compensation to be awarded to petitioners is
mentioned below in tabulated form:-
S. No. HEAD AMOUNT
1 Loss of dependency Rs.43,44,261.60/-
2 Loss of consortium Rs.96,800/-
3 Funeral expenses Rs.18,150/-
4 Loss of estate Rs.18,150/-
TOTAL Rs.44,77,361.60/- rounded
off to Rs.44,77,500/-
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INTEREST
38. There is nothing on record to justify withholding interest
on the award amount. Having regard to the facts and
circumstances of the present case, it will be just and proper to
grant interest @ 7.5% per annum on the award amount in terms
of judgment of Hon'ble Supreme Court of India in National
Insurance Co. Ltd. Vs. Mannat Johar & Anr. (2019) 15 SCC
260. Petitioners are therefore awarded interest @ 7.5% per
annum upon compensation Rs.44,77,500/- (Rupees Forty Four
Lakhs Seventy Seven Thousand & Five Hundred only) from
the date of filing of petition on 05.01.2018 till notice of deposit
under Order XXI Rule 1 CPC to petitioner/counsel.
LIABILITY
39. Liability of the insurer has been disputed by adverting to
testimony of Retd. SI Rambhaj Singh, Wasim (driver) &
Yogender Singh Yadav (member of the raiding team) examined
as R3W1 to R3W3 read with legal opinion of the Chief
Prosecutor/Additional Public Prosecutor.
40. Advocate Sh. Garud M.V. for insurer would urge that
negligence of respondent Wasim could not be established as Final
Report/charge-sheet under section 186/353/427/304/34 IPC has
been prepared by the IO against Pradeep, Om Prakash @ Soni
and others who were chasing BSES employees armed with lathi,
danda, hockeysticks and sharp weapon leading to accident
resulting in death of Abhimanyu Kumar @ Manu.
41. Advocate Sh. J.S. Dagar, per contra, would insist that
accident resulting in death of Abhimanyu Kumar @ Manu was
MACT No.24/2018 Suchinta Devi & Anr. Vs. Wasim & Ors. Page No. 12 of 20
caused as respondent Wasim was driving the car at very high
speed in rash and negligent manner by adverting to affidavit of
PW-5 Rajender @ Raj S/o Deep Chand who had reported the
accident by calling PCR on 100 number.
42. I have considered their submissions and perused testimony
of witnesses examined on judicial file.
43. Reliance placed upon the judgment of Hon'ble Apex Court
titled Smt. Reeta Devi & Ors. vs. New India Assurance Co. Ltd.
is misplaced as respondent Wasim driving WagonR Car also
suffered bodily injuries in the accident after the car chased by
villagers armed with lathi, danda, hockeysticks and sharp weapon
hit against the tree leading to bodily injuries suffered by the
occupants and death of Abhimanyu Kumar @ Manu.
44. Chapter-XI (sections 145 to 164D) deals with insurance of
motor vehicles against third party risks whereas Chapter XII
(sections 165 to 176) deals with adjudication of claims for
compensation in respect of accidents involving death of, or
bodily injury to, persons arising out of the use of motor vehicles.
45. It is well settled law that negligence of the driver is an
important factor while considering claim petition under section
166 of M.V. Act and proof of negligence is necessary before the
owner or the insurer can be held liable to pay compensation as
held by Hon'ble Supreme Court of India in Minu B. Mehta &
Anr. Vs. Balkrishan Ramchandra Nayan & Anr. (1977) 2
S.C.R. 886.
46. It is, however, not necessary that respondent/driver should
be charge-sheeted/held accountable for the accident and
negligence of the driver can be inferred from attending
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circumstances as in the present case where members of the
'Raiding Team' chased by villagers armed with lathi, danda,
hockeysticks and sharp weapon were trying to escape from the
village in the WagonR Car driven by Wasim in order to avoid
injury upon their person and property.
47. Since Maruti Wagonr Car No.DL-1RTD-6910 was insured
against Third Party Risk whereas accident resulting in death of
Abhimanyu Kumar @ Manu was caused after the car hit against
'sheesham tree' so respondent Royal Sundram General Insurance
Co. Ltd. being statutorily liable under Section 149 (1) of M.V.Act
shall pay compensation amount with interest to petitioners in the
absence of any statutory defence under section 149(2) of M.V.
Act.
48. FINDING : Issue No.2 is decided accordingly by holding
that Royal Sundram General Insurance Co. Ltd. shall pay the
award amount with interest to petitioners.
RELIEF
49. In view of foregoing discussion and observations and
having regard to the facts and circumstances of the case, award
for a sum of Rs.44,77,500/- (Rupees Forty Four Lakhs
Seventy Seven Thousand & Five Hundred only) along with
interest @ 7.5% p.a. from the date of filing of petition on
05.01.2018 till notice of deposit under Order XXI Rule 1 CPC is
passed in favour of petitioners.
50. Award amount with interest shall be paid by Royal
Sundram General Insurance Co. Ltd.
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APPORTIONMENT
51. Award amount Rs.44,77,500/- shall be apportioned
amongst petitioners in following manner:
S. No. Name of the petitioner/relation Amount
with deceased
1. Smt. Suchinta Devi (mother) Rs.40,77,500/-
2. Sh. Sanjay Kumar Singh (father) Rs.4,00,000/-
Total Rs.44,77,500/-
52. FORM-IV A
SUMMARY OF THE COMPUTATION OF AWARD
AMOUNT IN DEATH CASE TO BE INCORPORATED IN
THE AWARD
1. Date of accident : 17.07.2017
2. Name of the deceased : Abhimanyu Kumar @
Manu
3. Age of the deceased : 30 years,
4. Occupation of the deceased : Assistant Manager, BSES
5. Income of the deceased : Rs.30,422/- per month
6. Name, age and relationship of legal representative of
deceased
Sl. Name Age (at the time of Relation with
No. accident) deceased
(i) Smt. Suchinta Devi 51 years Mother
(ii) Sh. Sanjay Kumar 55 years Father
Singh
Computation of compensation
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Heads Awarded by the Claims
Tribunal
7. Income of the deceased (A) Rs.30,422/- (Monthly)
8. Add-Future Prospects (B) Rs.12,168.8/- (Monthly)
(40%)
9. Less-Personal expenses of Rs.21,295.4/- (Monthly)
the deceased (C) (One
Half)
10. Monthly loss of dependency Rs.21,295.4/-
{(A+B}-C=D
11. Annual loss of dependency Rs.2,55,544.8/-
[ D] (Rs.21,295.4/- x 12 )
12. Multiplier (E) 17
13. Total loss of dependency (D Rs.2,55,544.8/- x 17 =
x E=F) Rs.43,44,261.6/-
14. Medical Expenses (G) Nil
15. Compensation for loss of Rs.96,800/- (48,400 x 02)
consortium (H)
16. Compensation for loss of Nil
love and affection (I)
17. Compensation for loss of Rs.18,150/-
estate (J)
18. Compensation towards Rs.18,150/-
funeral expenses (K)
19. TOTAL Rs.44,77,361.6/- rounded
COMPENSATION off to Rs.44,77,500/-
(F+G+H+I+J+K=L)
20. RATE OF INTEREST 7.5%
AWARDED
21. Interest amount up to the @ 7.5% per annum from the
date of award (M) date of filing of DAR/Petition
on 05.01.2018 till notice of
deposit under Order XXI
Rule 1 CPC
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22. Total amount including Rs.44,77,500/- + @ 7.5% per
interest ( L+M) annum from the date of
DAR/Petition on 05.01.2018
till notice of deposit under
Order XXI Rule 1 CPC.
23. Award amount released As per table given below
24. Award amount kept in As per table given below
FDRs
25. Mode of disbursement of By credit in the SB Account
the award amount to the of claimants
claimant (s) (Clause 29)
26. Next Date for compliance 12.01.2026
of the award. (Clause 31)
53. The award amount shall be deposited/transferred by Royal
Sundram General Insurance Co. Ltd. in Account
No.42709452600 of 'MACT (South-West), Dwarka Courts, New
Delhi' at State Bank of India, District Court Complex, Sector-10,
Dwarka New Delhi, (IFSC Code SBIN0011566 and MICR Code
110002483) by RTGS/NEFT/IMPS within 30 days of award as
per section 168(3) of M.V. Act under intimation to the Nazir of
this court with proof of notice to claimants and their counsel.
54. Statement of petitioners regarding their financial status,
needs and liabilities has been recorded. In view of their
statements and having regard to the facts and circumstances of
the present case, the award amount shall be disbursed in
following manner:
S. Name Status Amount of Release Amount of FDR
no Award Amount
.
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1. Smt. Mother Rs.40,77,500/- Rs.20,77,500/- Rs.20,00,000/-
with be kept in 40
Suchinta
proportionate FDRs from 1st to
Devi interest be 40th month in
released in the name of
MACT Claims claimant with
SB Account cumulative
interest.
2. Sh. Father Rs.4,00,000/- Rs.4,00,000/- Nil
with
Sanjay
proportionate
Kumar interest be
released in
Singh
MACT Claims
SB Account
Total Rs.44,77,500/- Rs.24,77,500/-
55. Petitioners have mentioned Savings Bank Account No.37039491900 in the name of Smt. Suchinta Devi AND Savings Bank Account No.38306902105 in the name of Sh. Sanjay Kumar Singh with SBI, Dharahra, District Munger, Bihar (IFSC Code: SBIN0016662).
56. Branch Manager, SBI, District Courts Complex, Dwarka, Sector-10, New Delhi is directed to transfer Rs.20,77,500/- with proportionate interest in MACT SB Account of Smt. Suchinta Devi & (b) Rs.4,00,000/- with proportionate interest in MACT SB Account of Sh. Sanjay Kumar Singh.
57. Balance Rs.20,00,000/- with proportionate interest in favour of Smt. Suchinta Devi be kept in FDRs to be released in MACT No.24/2018 Suchinta Devi & Anr. Vs. Wasim & Ors. Page No. 18 of 20 her account in terms of MACAD Scheme formulated by Hon'ble High Court of Delhi vide order dated 01.05.2018 and 07.12.2018 in FAO No.842/2013.
58. Manager, SBI, District Courts Complex, Dwarka, Sector- 10, New Delhi is directed to release aforesaid amount with proportionate interest to claimant in monthly installments.
All original FDRs shall be retained by the concerned bank, however, statement containing FDR number, amount, date of maturity and maturity amount shall be provided to petitioner Smt. Suchinta Devi. Manager, SBI, District Courts Complex, Dwarka, Sector-10, New Delhi is directed NOT to permit premature encashment or loan against FDRs in the name of petitioner without prior permission of the Court.
Further, the interest on the said FDRs shall be paid monthly by automatic credit/transfer of interest amount in aforesaid SB Account of petitioner.
59. Respondent Royal Sundram General Insurance Co. Ltd. shall inform claimants/counsel regarding award amount being deposited in MACT Account through registered post.
60. Copy of Award be sent to Manager, SBI, District Courts Complex, Sector-10, Dwarka, New Delhi and Manager, SBI, Dharahra, District Munger, Bihar (IFSC Code: SBIN0016662) for information/ compliance.
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61. Dasti copy of Award be given to Ld. Counsel for petitioners and Royal Sundram General Insurance Co. Ltd.
62. Ahlmad is directed to prepare separate miscellaneous file to be listed on 12.01.2026 for filing compliance report.
63. File be consigned to the record room.
Digitally signedAnnounced in the open Court TARUN by TARUN YOGESH on 28.11.2025 YOGESH Date:
2025.12.02 15:21:06 +0530 (Tarun Yogesh) District Judge-13, Central, Tis Hazari Courts, Delhi NOTE: Matter being notified for judgment in compliance of Order No.40//D-3/Gaz.-IA/DHC/2025 dated 17.10.2025 of Hon'ble High Court of Delhi has been pronounced as Presiding Officer MACT-01, Dwarka Courts, New Delhi presently posted as District Judge-13, Central, Tis Hazari Courts, Delhi.
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