Gujarat High Court
National Insurance Company Limited vs Legal Heirs & Representatives Of ... on 17 June, 2014
Author: M.R.Shah
Bench: M.R. Shah, R.P.Dholaria
C/FA/3264/2010 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 3264 of 2010
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
=============================================
1 Whether Reporters of Local Papers may be allowed to see
the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law as
to the interpretation of the Constitution of India, 1950 or
any order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
=============================================
NATIONAL INSURANCE COMPANY LIMITED....Appellant(s)
Versus
LEGAL HEIRS & REPRESENTATIVES OF DECEASED PANCHSHIL
PARASHAR & 3....Defendant(s)
=============================================
Appearance:
MR MAULIK J SHELAT, ADVOCATE for the Appellant(s) No. 1
(MR SURESH M SHAH), ADVOCATE for the Defendant(s) No. 1.2
MR MEHUL S SHAH, ADVOCATE for the Defendant(s) No.1.2
RULE SERVED for the Defendant(s) No.2 - 4
RULE UNSERVED for the Defendant(s) No.1.3
=============================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 17/06/2014
CAV JUDGMENT
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Page 1 of 12 C/FA/3264/2010 CAV JUDGMENT
1. Feeling aggrieved and dissatisfied with the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.), Bhavnagar (hereinafter referred to as 'the Tribunal') dated 17.07.2010 passed in Motor Accident Claim Petition No.493 of 2004 by which the learned Tribunal has partly allowed the said claim petition and has awarded a total sum of Rs.26,28,576/- towards the compensation for the death of deceased Panchshil Parashar Sharma together with running interest at the rate of 7.5% per annum from the date of claim petition till realization, the appellants herein - original opponent Nos. 3 and 5 - insurance company of the vehicles involved in the accident, have preferred the present first appeal.
2. In a vehicular accident which took place on 08.11.2003 at Bagodara-Dholera highway between Maruti Zen No.GJ-4AA- 330 owned by the deceased and driven by original opponent No.4 and a luxury bus No.GJ-14-T-353, the deceased Panchshil Parashar Sharma, who at the relevant time aged 32 years, died. That the parents of the deceased thereafter filed a claim petition before the learned Tribunal claiming compensation at the rate of Rs.35,00,000/-
2.1. It was the case on behalf of the original claimants that the deceased at the relevant time was aged 32 years and he studied Master in Personal Management and Diploma in Business Management and Bachelor of Business Administrative. He was serving as General Manager (Marketing) in Acrysil Limited at Navagam and getting salary of Rs.28,700/- per month and also getting other facilities provided by the company.
Page 2 of 12 C/FA/3264/2010 CAV JUDGMENT2.2. That the claim petition was opposed by the common insurance company of both the vehicles involved in the accident.
2.3. That the learned Tribunal framed the issues at Exh.42.
2.4. That on behalf of the claimants - original claimant No.2 - mother of the deceased Smt. Shanta Ramakant Sharma came to be examined at Exh.44. That during the pendency of the claim petition, original claimant - father of the deceased died in the year 2006.
2.5. That on appreciation of the evidence, the learned Tribunal held the driver of the luxury bus total negligent due to which the accident took place. That on appreciation of evidence, and more particularly, the documentary evidences produced at Exh.55, 56, 57 and 58, the learned Tribunal considered the income of the deceased at Rs.18,170/- per month. That thereafter considering the decision of the Hon'ble Supreme Court in the case of Sarla Verma (Smt.) and Others Vs. Delhi Transport Corporation and Another reported in (2009) 6 SCC 121 and the age of the deceased below 40 years, the learned Tribunal added 50% of the monthly income towards future prospects and thereafter as the deceased was a bachelor and the claimants are the parents, the learned Tribunal deducted 50% towards personal expenditure of the deceased and considered the dependency at Rs.13,628/- per month i.e. Rs.1,63,536/- per annum. That thereafter considering the age of the deceased at 32 years and considering the decision of the Hon'ble Supreme Court in the case of Sarla Verma (Supra), the learned Tribunal applied Page 3 of 12 C/FA/3264/2010 CAV JUDGMENT the multiplier of 16 and awarded a total sum of Rs.26,16,576/- under the head of future economical loss and thereafter adding Rs.10,000/- under the head of loss of estate and Rs.2,000/- towards funeral expenses, by impugned judgment and award the learned Tribunal has awarded a total sum of Rs.26,28,576/- with running interest at the rate of 7.5% per annum from the date of claim petition till its realization.
3. Feeling aggrieved and dissatisfied with the impugned judgment and award passed by the learned Tribunal, the appellants - insurance company has preferred the present first appeal.
4. Shri Maulik Shelat, learned advocate appearing on behalf of the appellant - insurance company has vehemently submitted that the learned Tribunal has materially erred in considering the income of the deceased at Rs.18,170/- per month. It is submitted that as per the evidence available on record (Exh.57), a letter of employer issued on 01.05.2003, the deceased was entitled to Rs.14,500/- as basic pay plus Rs.4000/- HRA plus Rs.3,000/- conveyance allowance and other reimbursements like telephone, medical expenses etc. It is further submitted that deduction of income tax is shown at Rs.3250/- plus Rs.80/- towards professional tax. It is further submitted that the learned Tribunal has considered the net pay at Rs.16,430/- and added Rs.1740/- being the amount of provident fund deducted from total pay and in all considered Rs.18,170/- per month as income of the deceased.
4.1. It is further submitted that conveyance amount of Rs.3,000/- could not have been considered by the learned Page 4 of 12 C/FA/3264/2010 CAV JUDGMENT Tribunal for computing compensation because the said amount is not available to the benefit of the claimants as the said amount is given against the conveyance expenses made by the deceased for job related travelling. It is further submitted that therefore from the gross monthly income which comes to Rs.18,500/-, if the amount of Rs.3330/- towards income tax and professional tax is deducted, then the monthly income of the deceased would be worked out at Rs.15,170/- per month and not Rs.18,170/- per month as worked out by the learned Tribunal.
4.2. It is further submitted that thereafter adding 50% towards the prospective income and thereafter deducting 50% towards the personal expenditure of the deceased being unmarried at the time of accident, the dependency is required to be considered at Rs.11,380/- per month i.e. Rs.1,36,560/- per annum against which the learned Tribunal has taken datum figure at Rs.1,63,536/- per annum.
4.3. It is further submitted by Shri Shelat, learned advocate appearing on behalf of the appellant - insurance company that the learned Tribunal has committed a grave error by applying the multiplier of 16 considering the age of the deceased being 32 years by ignoring the fact that mainly the mother, who was aged about 58 years, can only be considered to be dependent on deceased. It is submitted that as such and under such circumstances the multiplier is required to be applied considering the age of the dependent - mother and not considering the age of the deceased. In support of his above submission, Shri Shelat, learned advocate appearing on behalf of the appellant - insurance company has relied upon the Page 5 of 12 C/FA/3264/2010 CAV JUDGMENT following decisions of the Hon'ble Supreme Court:
(1) C.K.Subramonia Iyer v. T. Kunhikuttan Nair reported in AIR 1970 SC 376 (2) National Insurance Co. Ltd. v. M/s.
Swaranlata Das reported in 1993 Suppl (2) SCC 743 (3) H. S. Ahammed Hussain & Anr. v. Irfan Ahammed & Anr. reported in (2002) 6 SCC 52 (4) Mohd. Ameeruddin & Anr. v. United India Insurance Company Limited and Another reported in (2011) 1 SCC 304 (5) National Insurance Company Limited v.
Shyam Singh And Others reported in (2011) 7 SCC 65 (6) New India Assurance Co. Ltd. v. Smt. Shanti Pathak & Ors. reported in AIR 2007 SC 2649 (7) Kishan Gopal & Anr. v. Lala & Ors. reported in (2014) 1 SCC 244 (8) General Manager, Kerala State Road Transport Corporation, Trivandrum v.
Susamma Thomas (Mrs.) & Ors. reported in (1994) 2 SCC 176 4.4. Making above submissions, it is requested to allow the present appeal and modify the impugned judgment and award passed by the learned Tribunal accordingly.
5. Present appeal is opposed by Shri Mehul S. Shah, learned advocate appearing on bahalf of the original claimants. It is submitted by Shri Shah, learned advocate appearing on behalf of the original claimants that as such and Page 6 of 12 C/FA/3264/2010 CAV JUDGMENT in the facts and circumstances of the case, the learned Tribunal has not committed any error and/or illegality in awarding Rs.26,28,576/- towards the compensation for the death of the deceased, who at the relevant time, aged 32 years. It is submitted that in the facts and circumstances of the case and considering the evidence on record and more particularly the evidence produced at Exh.55, 56, 57 and 58, the learned Tribunal has not committed any error and/or illigality in considering the income of the deceased at Rs.18,170/- per month. It is submitted that the impugned judgment and award passed by the learned Tribunal is absolutely in consonance with the law laid down by the Hon'ble Supreme Court in the case of Sarla Verma (Supra). It is submitted that the learned Tribunal has rightly applied the multiplier of 16 considering the age of the deceased at 32 years. It is submitted that in the case of Sarla Verma (Supra) while laying down the law, the Hon'ble Supreme Court has specifically held that while awarding future economical loss and applying the multiplier, the age of the deceased is required to be considered and not the age of the dependents. In support of his argument, Shri Shah, learned advocate appearing on behalf of the original claimants, has relied upon the decision of the Hon'ble Supreme Court in the case of Amrit Bhanu Shali & Ors. v. National Insurance Company Ltd. & Ors. reported in (2012) 11 SCC 738. It is submitted that therefore no error has been committed by the learned Tribunal in awarding a total sum of Rs.26,28,576/-. It is submitted that as such the learned Tribunal has erred in awarding the interest @ 7.5% per annum from the date of claim petition till realization.
Page 7 of 12 C/FA/3264/2010 CAV JUDGMENT6. Heard the learned advocates appearing on behalf of the respective parties at length. Perused the impugned judgment and award passed by the learned Tribunal and appreciated/re- appreciated the entire evidence on record from the Record & Proceedings received from the learned Tribunal. At the outset, it is required to be noted that there is no dispute with respect to the finding recorded by the learned Tribunal with respect to the negligence. Therefore, the question which is required to be considered is with respect to the quantum and the amount of compensation awarded by the learned Tribunal. That by impugned judgment and award, the learned Tribunal has awarded a total sum of Rs.26,28,576/- towards the compensation for the death of the deceased, who, at the relevant time, aged 32 years and was serving as General Manager (Marketing) in a company viz. Acrysil Limited and getting monthly salary at Rs.28,700/- per month. Out of the total amount of compensation, Rs. 26,16,576/- has been awarded under the head of future economical loss.
7. It has come on record from the documentary evidence produced on record at Exh.56 to 58 that the deceased was getting basic salary of Rs.14,500/- plus HRA Rs.4,000/- plus conveyance allowance at Rs.3,000/- and even provident fund of Rs.1740/- was being deducted from his salary. That while deducting Rs.3250/- towards income-tax and Rs.80/- towards professional tax, the learned Tribunal has considered/assessed the income of the deceased at Rs.18,170/- per month, it cannot be said that the learned Tribunal has committed any error.
8. Considering the fact that at the relevant time the Page 8 of 12 C/FA/3264/2010 CAV JUDGMENT deceased was aged 32 years, considering the decision of the Hon'ble Supreme Court in the case of Sarla Verma (Supra), 50% of the monthly income is rightly added towards future prospects and as the deceased was bachelor and the claimants were parents, the learned Tribunal has rightly deducted 50% towards the personal expenses of the deceased. Under the circumstances, the learned Tribunal has rightly considered the dependency at Rs.13,628/- per month. Considering the age of the deceased i.e. 32 years, while awarding future economical loss, the learned Tribunal has applied the multiplier of 16. It is the case on behalf of the appellant - insurance company that the learned Tribunal ought to have considered the age of the dependent - mother while applying the multiplier and awarding the future economical loss i.e. multiplier of 9 and in support of his above submission, the learned advocate appearing on behalf of the appellant - insurance company has relied upon the aforesaid decisions referred to hereinabove.
9. However, it is required to be noted that in the case of Sarla Verma (Supra), the Hon'ble Supreme Court has laid down the law and considered the selection of multiplier. It is required to be noted that in the said decision, the Hon'ble Supreme Court also considered the earlier decision of the Hon'ble Supreme Court inclusive of the decision in the case of Susamma Thomas (Supra) and other decisions and has held that while awarding future economical loss, the multiplier to be used should be as mentioned in column 4 considering the age of the deceased. In the case of Sarla Verma (Supra), the Hon'ble Supreme Court in para 40 to 42 has observed and held as under:
Page 9 of 12 C/FA/3264/2010 CAV JUDGMENT"40. The multipliers indicated in Susamma Thomas, Trilok Chandra and Charlie (for claims under section 166 of MV Act) is given below in juxtaposition with the multiplier mentioned in the Second Schedule for claims under section 163A of MV Act (with appropriate deceleration after 50 years):
Age of Multiplier Multiplier Multiplier Multiplier Multiplier the scale as scale as scale in specified actually used deceased envisaged adopted Trilok in second in Second in by Trilok Chandra as column in Schedule to Susamma Chandra clarified in the table MV Act (as Thomas Charlie in II seen from Schedule the quantum to MV Act of compensatio n [1] [2] [3] [4] [5] [6] Upto - - - 15 20 15 yrs 15 to 16 18 18 16 19 20 yrs.21 to 15 17 18 17 18
25 yrs.26 to 14 16 17 18 17
30 yrs.31 to 13 15 16 17 16
35 yrs.36 to 12 14 15 16 15
40 yrs.41 to 11 13 14 15 14
45 yrs.46 to 10 12 13 13 12
50 yrs.51 to 9 11 11 11 10
55 yrs.56 to 8 10 9 8 8
60 yrs.61 to 6 8 7 5 6
65 yrs Above 5 5 5 5 5 65 yrs.
41. Tribunals/courts adopt and apply different operative multipliers.
Some follow the multiplier with reference to Susamma Thomas (set Page 10 of 12 C/FA/3264/2010 CAV JUDGMENT out in column 2 of the table above); some follow the multiplier with reference to Trilok Chandra, (set out in column 3 of the table above); some follow the multiplier with reference to Charlie (Set out in column (4) of the Table above); many follow the multiplier given in second column of the Table in the Second Schedule of MV Act (extracted in column 5 of the table above); and some follow the multiplier actually adopted in the Second Schedule while calculating the quantum of compensation (set out in column 6 of the table above). For example if the deceased is aged 38 years, the multiplier would be 12 as per Susamma Thomas, 14 as per Trilok Chandra, 15 as per Charlie, or 16 as per the multiplier given in column (2) of the Second schedule to the MV Act or 15 as per the multiplier actually adopted in the second Schedule to MV Act. Some Tribunals, as in this case, apply the multiplier of 22 by taking the balance years of service with reference to the retiring age. It is necessary to avoid this kind of inconsistency. We are concerned with cases falling under section 166 and not under section 163A 23 of MV Act. In cases falling under section 166 of the MV Act, Davies method is applicable.
42. We therefore hold that the multiplier to be used should be as mentioned in column (4) of the Table above (prepared by applying Susamma Thomas, Trilok Chandra and Charlie), which starts with an operative multiplier of 18 (for the age groups of 15 to 20 and 21 to 25 years), reduced by one unit for every five years, that is M-17 for 26 to 30 years, M-16 for 31 to 35 years, M-15 for 36 to 40 years, M-14 for 41 to 45 years, and M-13 for 46 to 50 years, then reduced by two units for every five years, that is, M-11 for 51 to 55 years, M-9 for 56 to 60 years, M-7 for 61 to 65 years and M-5 for 66 to 70 years."
10. In view of the above binding decision of the Hon'ble Supreme Court in which the Hon'ble Supreme Court has laid down the law which if applied as a rule of thumb as observed by the Hon'ble Supreme Court in catena of decisions, the contention on behalf of the appellant - insurance company that while applying the multiplier for the purpose of awarding compensation under the head of future economical loss, the age of the parents/dependents is required to be considered and not the age of the deceased, cannot be accepted. The learned Tribunal has rightly applied the multiplier of 16 considering the age of the deceased (32 years) and accordingly has rightly awarded Rs. 26,16,576/- under the head of future economical loss. The impugned judgment and Page 11 of 12 C/FA/3264/2010 CAV JUDGMENT award passed by the learned Tribunal is absolutely in consonance with the decision of the Hon'ble Supreme Court in the case of Sarla Verma (Supra) as well as in the case of Amrit Bhanu Shali (Supra), which is not required to be interfered by this Court. In the facts and circumstances of the case, we are of the opinion that the amount of Rs.26,28,576/- awarded by the learned Tribunal towards the compensation for the death of the deceased is just compensation which is neither excessive nor on higher side. Under the circumstances, the present appeal deserves to be dismissed.
11. In view of the above and for the reasons stated hereinabove, present appeal fails and the same deserves to be dismissed and is, accordingly, dismissed. However, in the facts and circumstances of the case, there shall be no order as to costs.
(M.R.SHAH, J.) (R.P.DHOLARIA, J.) Jani Page 12 of 12