Orissa High Court
State Of Orissa vs Smt. Archana Nayak And Ors. on 14 November, 1986
Equivalent citations: AIR1987ORI82, AIR 1987 ORISSA 82, (1987) 63 CUTLT 658, (1987) 1 ORISSA LR 7, (1987) ACJ 772
JUDGMENT H.L. Agrawal, C.J.
1. This appealarises out of a proceeding for compensationon account of an accident in which thehusband of respondent 1 was killed and isdirected against the order of a learned singleJudge of this Court (reported in 1978 Ace CJ61 : (AIR 1978 Orissa 138)).
2. The significant question of generalimportance that falls for our consideration inthis case, is as to whether the widow of avictim will cease to be entitled to the compensation under the provisions of the Motor Vehicles Act, 1959 (for Short 'the Act') in the event of her remarriage.
3. Briefly stated, the facts are as follows :
In the afternoon of 12-6-1969, a Station Wagon bearing registration number ORC 3442 belonging to the State of Orissa in which the deceased Surendra Kumar Nayak, the husband of respondent 1, was travelling from Cuttack to Bhubaneswar with other passengers met with a head-on collision with a truck (number ORU 1053) on the National Highway resulting in the death of three passengers including Surendra Kumar Nayak. His widow and the minor girl filed an application under Section 110-A of the Act before the 2nd Motor Accidents Claims Tribunal, Puri, claiming a compensation of Rs. 2,00,000/-.
4. The Tribunal gave an award for Rs. 70,000/- but the matter was remanded by this Court in the appeal filed by the State of Orissa and a cross-appeal by the claimants for a fresh disposal by the Tribunal after allowing the parties to lead further evidence on certain points as indicated in the remand order.
5. On the further evidence adduced bythe parties, the Tribunal reduced thecompensation amount to Rs. 32,000/- only.According to the finding of the Tribunal, themonthly contribution of the deceased for thebenefit of the claimants was Rs. 250/-, i.e.,Rs. 200/- for the widow and Rs. 50/- for theminor child. The Tribunal purported to applyi a multiplier for a period of 20 years. But forthe fact of remarriage of the widow on 17-9-1973, i.e., after 4 years and 5 months of thedeath of her husband, and for the submissionmade on behalf of the opposite parties thaton that account she was not entitled to anycompensation after the period of herremarriage, the Tribunal awarded Rs. 10,000/-only to her for the said period. It furtherassessed the pecuniary loss to the child at therate of Rs. 50/- until the period of remarriageof her mother and at an enhanced rate ofRs. 170/- per month for a period of 16years. Thereafter allowing certain deductions,it reduced the amount to Rs. 32,000/-,Rs. 10,000/- for the widow and Rs. 22,000/:for the minor child, which was to be kept in afixed deposit in her name in the State Bank of India. It divided the total liability of compensation of Rs. 32,000/- into half and half between the owners of both the vehicles.
6. An appeal was preferred by theclaimants in this Court challenging thequantum of compensation. The learned singleJudge of this Court, who heard the appeal, onreference to several decisions dealing withthe question of 'just compensation' includingthe decision in the case of Sabita Pati v.Rameshwar Singh, 1973 Acc CJ 319 held thatthe claimants were entitled to Rs. 1,63,000/-.On account of the remarriage of the widow,the learned Judge slashed the compensationby 7/24 and ultimately awarded acompensation of Rs. 95,000/-. Out of this,Rs. 25,000/- was set apart for the minordaughter which was to remain in fixed depositwith the State Bank of India in the samemanner as directed by the Tribunal, and theremaining sum of Rs. 70,000/- was madepayable to the widow "for the benefit of boththe claimants". On the increased amount,interest @ 9 per cent was also awarded fromthe date of the application till the date of thepayment. The liability of the owners of boththe vehicles was, however, made joint andseveral.
7. The State of Orissa has filed the present appeal under the provisions of the Orissa High Court order and the main ground taken in the appeal is that the widow (respondent 1) ceased to be entitled to any compensation after her remarriage and the learned single Judge, therefore, should not have allowed any compensation to her for the period subsequent to that event.
8. Section 110-A of the Act, while providing for making application for compensation arising out of an accident in case of death, provided that the application has to be made "by all or any of the legal representatives of the deceased". The application shall be made on behalf of or for the benefit of all the legal representatives of the deceased and the regal representatives who have not so joined shall be impleaded as respondents to the application.
Thus, it is clear and obvious that the right to claim compensation is in the legal representatives.
9. The expression 'legal representative' has not been defined in the Act, but it hasbeen defined under Section 2(11) of the Civil P.C.(for short 'C.P.C.') to mean "a person who inlaw represents the estate of a deceased person, and includes any person who intermeddleswith the estate of the deceased".
In several States including Assam, Delhi,Mysore, Rajasthan and U.P. the expression'legal representatives' has been defined tohave the same meaning as has been assignedto it under Section 2(11) of the C.P.C. So much so,the Andhra Pradesh and Madhya PradeshHigh Courts have held that even in the absenceof any rule to that effect, the definition oflegal representative' as in Section 2(11) of theC.P.C. would be applicable to the proceedingsunder this Act, and the expression wouldmean the same thing even for purposes ofSection 110-A. 1980 Acc CJ 116 (Madh-Pra)(Bhagwatidin v. Gheesabibi) and 1975 AccCJ 344 (Andh Pra) (Vanguard Ins. Co. v.Chellu Hanumantha Rao). The Madras HighCourt has purported to give a wider meaningto this expression. It is, however, not necessaryto enter into this controversy. But it does notrequire much discussion that the right to claimcompensation must be confined to thosepersons alone who are entitled to bemaintained and supported by the victim andthat they must be his legal representatives.The framers of the Motor Vehicles Act whileusing the expression 'legal representatives' inSection 110-A must be deemed to be aware of thisexpression in the C.P.C. And there is nogainsaying that a widow after her remarriagecannot be said to continue as the legalrepresentative of her first husband. Rather,her status comes to an end even after herdivorce. In the case of Payne Collins v. TaylorWoodrow Construction Ltd., 1975 Acc CJ431 (QB), it has been held that a divorcedwife is not a person for whose benefit a claimmay be made for compensation.
10. In the backdrop of the above legal position in regard to the right to claim compensation, I now proceed to consider the main point.
11. The effect of remarriage by a widowafter the death of her husband has fallen forconsideration in several cases from time totime some of which were cited at the Bar andsome others I came across while examining the matter. The cases on the subject can be conveniently divided into three categories, namely (i) where there is simple observation for making some deduction from the total compensation for the apprehended chance of remarriage, (ii) where the view has been taken that remarriage of the widow was of no consequence in computing the compensation, and (iii) where remarriage has been held to be a disability for the widow to get compensation, the date of marriage being taken to be conterminous for calculating compensation. However, before coming to the cases, let me examine some analogous provisions in the relevant laws dealing with the rights of the widows.
12. Under Section 2 of the Hindu Widows' Remarriage Act, 1856 (for short '1856 Act'), all rights and interests of a widow in her deceased husband's property shall cease upon her remarriage and shall be determined "as if she had then died". But by virtue of Section 4(1) of the Hindu Succession Act, 1956, the provisions of Section 2 of the 1856 Act stand abrogated. See AIR 1973 Pat 170, Jagdish Mahton v. Mohammad Elahi. But nonetheless it cannot be disputed that she ceased to be a legal representative of her first husband. It may well be that by virtue of Section 14 of the Hindu Succession Act, the property of her husband vested in her cannot be divested, i.e. once a widow succeeds to the property of her husband and acquires an absolute right over the same, she would not be divested of that absolute right on her remarriage. But she would certainly cease to be a legal representative of the first husband on her remarriage. Under Section 22 of the Hindu Adoptions and Maintenance Act, 1956, she also ceases to be dependent and thus if a widow remarries after the death of her husband, her dependency ends.
So far as India is concerned, in spite of reformation of the personal laws governing the Hindus and the Society becoming more liberal, remarriage of a widow is still very uncommon and in high class families widow marriage is generally looked upon with disfavour. In any case the chances of remarriage of a widow would largely depend upon her personal accomplishment, age, appearance and the like. As the award has to be made once for all, there being no possibility of varying it in either way, it will always be very difficult to ascertain the possibility of remarriage with any precision.
So far as England is concerned, the law has been changed under the Law Reform (Miscellaneous Provisions) Act, 1971 and the remarriage of the widow or the chance of her remarriage is not to be taken into account in assessing the damages payable to her (See 1974 Acc CJ 501 (QB) (Thompson v. Price)).
But before 1971, in England also the element of chance of remarriage of a widow was being taken to be a factor for reducing the amount of compensation. Reference, if needs be, can be made to the decisions in (1) (1967) 2 QB 637 (Buckley v. John Alien & Ford (Oxford) Ltd.), (2) (1956) 1 All ER 44 (CA) (Mead v. Clarke Chapman & Co. Ltd.), (3) (1951) AC 601 at p. 615 (Nance v. British Columbia Electric Railway Co. Ltd.) and (4) (1968) 1 QB 845 (Goodburn v. Thomas Cotton Ltd.).
12A. A learned Judge of the Rajasthan High Court in the case of R.B. Moondra & Co. v. Mst. Bhanwari, AIR 1970 Raj 111, however, dealing with a case under the Workmen's Compensation Act did not accept the argument that a widow of the deceased on her remarriage would not be regarded as a dependant and, thus, entitled to compensation. The learned Judge declined to follow the provisions of the Hindu Adoptions and Maintenance Act on the sole ground that the definition of the expression 'dependant' under the Workmen's Compensation Act was not so restricted and, therefore, remarriage will not disentitle her to claim compensation. But in a recent decision in the case of Makbool Ahmed v. Bhura Lal, 1986 Acc CJ 219 : (AIR 1986 Raj 177), the Rajasthan High Court took the view that if a widow remarries after the death of her husband, her dependency ends and the amount of compensation is to be calculated only up to the date of her remarriage. A Bench of the Madhya Pradesh High Court in the case of Majula Devi Bhuta v. Manjusri Raha, 1986 Acc CJ 1 (Sic) in a well considered judgment held that if the widow remarries, loss would be assessed only for the period she remained as a widow. A learned Judge of the Punjab and Haryana High Court in the case of Municipal Committee, Jullundur v. Jagdish Kaur, 1978 Acc CJ 359 : (AIR 1978 Punj & Har 195), however, declined to make any deduction on the possibility of the widow contracting a second marriage. I would, however, like to quote a passage from the aforeSaid decision.
".....It is not possible to agree with the contention of the learned counsel for the Municipal Committee and to deny proper compensation to the claimant on the speculative plea that she was likely to contract a second marriage....."
The Supreme Court in the case of Gobald Motor Service Ltd. v. R.M.K. Veluswami, AIR 1962 SC 1, if I may say so with respect, indicated the factors which should be considered for assessing the pecuniary loss to the dependant, and, in substance, the general principle enunciated is that "the pecuniary loss can be ascertained only by balancing on the one hand the loss to the claimants of the future pecuniary benefit and on the other any pecuniary advantage which from whatever source comes to them by reason of death, that is, the balance of loss and gain to a dependant by the death must be ascertained". The actual extent of pecuniary loss must necessarily be an estimate, or even partly a conjecture. In calculating pecuniary loss to the dependants many imponderables enter into the calculation.
13. A decision more on the point is of a learned single Judge of the Delhi High Court in the case of Jaimal Singh v. Jawala Devi, AIR 1976 Delhi 127. I am tempted to quote para 34 of the said decision.
"One problem which has been much discussed in recent years in England has been the requirement of assessing the likelihood of remarriage of a widow who is claiming damages for the death of her husband. Since these damages are primarily awarded for the loss of financial support the amount to be awarded may be very much less if the widowis likely to remarry in the near future -- forshe will then have made good her lost support. Consequently a judge is expected, and indeed required, to assess the likelihood that a widow will remarry, this he can only do by listening to what she has to say and by making someassessment of how attractive she appears to be. (See Goodburn v. Thomas Cotton Ltd. (1908) 1 QB 845). Judges have not concealed their distaste at being required to perform this exercise. Delicate problems were posed for the Judge who had to determine the issue of widow's remarriage potential. He had to decide whether the widow was attractive or unattractive, In Buckley v. John Alien and Ford (Oxford), (1967) 2 QB 637 at Pp. 644-645 Phillimore, J. said :
"Am I to ask her to put on a bathing dress; because the witness-box is calculated to disguise the figure? ..... Am I to label the lady to her face as attractive or unattractive? If I have the temerity to apply the label, am I likely to be right? Supposing I say she is unattractive; it may well be that she has a friend who disagrees and has looked below the surface and found a charming character."
The learned Judge in para 40 observed that to cover such apprehension of remarriage of a widow, the defendant can be compelled to pay a lump sum into the court which would then administer the periodical payments". In the case before the learned Judge, although 10 years had passed since the death of her husband, the widow had not remarried. She had also a son grown up by that time. He accordingly ruled out the possibility of remarriage of the widow and apportioned the compensation to the three heirs, i.e., the widow, his son and the mother, in different ratio.
The Ranchi Bench of the Patna High Court in the case of Sobha Jain v. Bihar State Tribal Co-op. Development Corporation Ltd., Ranchi, AIR 1983 Pat 39 where the widow had remarried and although the fact that the second husband had no independent source of income was also taken into account, the widow who was a Hindu was allowed full compensation treating her to be a legal representative. Rather, it was held that "a widow does not cease to be a legal representative of the deceased after remarriage and as such she is entitled to compensation on account of the death of her deceased husband". I am afraid, I find myself unable to agree with the view of the Patna High Court nor do I find any discussion on this question in the judgment for arriving at this conclusion, and only referring to the decision in AIR 1970 Raj 111 (supra), the above conclusion was arrived at.
14. Learned counsel for the claimants, on the other hand, placed reliance on a decision of the Supreme Court in the case of M.P. State Road Transport Corporation v. Sudhakar, AIR 1977 SC 1189 where in an accident an earning wife was killed and the husband who had made a claim application had remarried within 11 months of the accident. But on this fact no deduction was made from the amount of compensation assessed on the ground that the husband may not be dependant on the wife's income. This decision is hardly of any assistance to the claimants as in Indian Society it is the house wife who is dependant upon the husband and not the husband upon the income of the wife. Apart from this fact, taking a second wife does not make a change in the right of the husband to maintain the action for compensation as the legal representative of the deceased wife. But in the case of a wife remarrying on the death of her husband, as already indicated, there is a cessation of her status as the legal representative of her husband and she suffers a civil death so far as the estate of her first husband is concerned.
15. From the above discussions, the irresistible conclusion that would follow is that Archana Nayak (respondent 1), the widow of the deceased, will be entitled to compensation only for the period she remained as his widow, i.e., until the date of her remarriage (17-9-1973). As a matter of course, therefore, she can get compensation only for the period of 4 years and 5 months as was done by the Claims Tribunal.
16. The Tribunal calculated the compensation for the widow @ 200/- per month for the said period. But on her appeal this Court adopted a different mode and awarded a net amount of Rs. 95,000/-. Rs. 25,000/- was ordered to be put in a Bank to the credit of the minor and the balance amount of Rs. 70,000/- payable to Smt. Archana Nayak for the benefit of both the claimants. It would appear from the judgment under appeal that the learned single Judge on the basis of the monthly contribution has calculated the compensation taking Rs. 500/-as the monthly contribution for the benefit of the family whereas the Tribunal had taken Rs. 250/- only as the monthly contribution. In this way, the learned single Judge computed the compensation on the basis of a larger monthly contribution. Applying the standard of contribution found by the High Court, the compensation of Rs. 32,000/- calculated by the Tribunal should be raised to Rs. 64,000/-and similarly the respective appropriation in respect of both the claimants (respondents 1 and 2) can be raised from Rs. 44,000/- to the daughter and Rs. 20,000/- to the widow of the deceased. I would, therefore, reduce the amount of compensation from Rs. 95,000/- to Rs. 64,000/- by adopting a simpler mode and without going into the various complexities of calculation discussed in detail in the two orders. In this amount of Rs. 64,000/- the share of the widow being only Rs. 20,000/-, the rest should go to the daughter. According to the judgment under appeal, Rs. 25,000/- should be kept in a fixed deposit. Therefore, a further sum of Rs. 19,000/- remains to be paid to the daughter. I would, therefore, direct that a sum of Rs. 20,000/- be paid to respondent 1 (Smt. Archana Nayak) as her personal compensation and Rs. 19,000/- to her for the benefit of the daughter. If the daughter in the meantime has attained majority, this amount be paid in cash to her. The direction regarding interest shall remain intact.
17. In the result, therefore, this appeal is allowed in part but without any order as to costs.
B.K. Behera, J.
18. I have read the judgment of my Lord, the Chief Justice.
19. The term 'legal representative' has not been defined in the Act. This Court, in M. A. No. 168 of 1974 decided on April 8, 1976 which has not been fully reported and had been indicated in (1976) 42 Cut LT (SN) 84, State of Orissa v. Kapil Biswal and some other High Courts have given an extended meaning to the term 'legal representative' without circumscribing its limit to the definition of this term provided in Section 2(11) of the Civil P.C, (See AIR 1967 Mad 123 Mohammad Habibullah v K. Seethammal, AIR 1970 Mys 67 M. Ayyappan v. Moktar Singh, AIR 1971 Madh Pra 145 Kasturilal Gopaldas v. Prabhakar Martand Patki, AIR 1972 Mys 63 M. Basavalingaiah v. T.P. Pappanna and AIR 1979 All 4 Mahendra Singh v. Smt. Krishna Devi). This question Joes not fal! for consideration in this case inasmuch as the widow and the child are the legal representatives whether a wider meaning is given to the expression 'legal representative' or a narrower.
20. The moot question is: Can the widow maintain her claim for compensation after her remarriage? This question has given rise to a divergence in judicial opinion. A Division Bench of the Patna High Court had ruled in AIR 1983 Pat 39 (supra) that under Section 110-A of the Act, a legal representative of the deceased is entitled to compensation and the widow of the deceased does not cease to be a legal representative after her remarriage and is entitled to compensation on account of the death of her husband. In that case, it was noticed that the second husband of the widow had no independent source of income whereas her previous husband was in service at the time of his death and it was observed that the widow was entitled to compensation for the death of her first husband. The opposite view has been taken by a Division Bench of Allahabad High Court in AIR 1983 All 174 Oriental Fire and General Insurance Company v. Srimati Chandrawati. It has been held that on remarriage, the dependency of the widow comes to an end and she is not entitled to any amount of compensation. A learned single Judge of the Rajasthan High Court in 1986 Acc CJ 219 : AIR 1986 Raj 177 (supra) has also taken the same view.
21. Compensation is granted for loss of dependency. It is assessed with reference to the loss of future pecuniary benefit, that is to say, the loss of the financial contribution which the deceased would have made had he lived. The widow ceases to be a dependent upon her remarriage. (See Section 21(iii) read with Section 22 of the Hindu Adoptions and Maintenance Act). Under the Hindu Law, a widow daughter-in-law is entitled to be maintained by the father-in-law under certain circumstances. But the obligation to maintain ceases on the remarriage of the daughter-in-law. (See Section 19 of the Hindu Adoptions and Maintenance Act). Similarly, a direction for payment of permanent maintenance given by the court while passing any decree for judicial separation or divorce or any time subsequent thereto, may be rescinded by the court upon remarriage. (See Sub-section (3) of Section 25 of the Hindu Marriage Act). The juristic principle is that the entitlement ceases upon remarriage. If wife would not claim financial contribution from the husband upon her remarriage, on pari materia reasoning, the widow cannot claim compensation on the basis of loss of dependency after her remarriage.
22. The question can be approached from another point of view. To maintain theapplication, the claimant must not only be a legal representative at the time of the deathof the husband and at the time of presentation of the application, but should also continue to be a legal representative until the final decision. Upon her remarriage, she ceases to be a legal representative for the purpose of Section 110-A of the Act.
23. When it is permissible to take into account the prospect of remarriage of the widow of the deceased as a factor in the assessment of compensation, her remarriage may destroy her claim for compensation from the date of remarriage. If the fact of remarriage is ignored, the widow is compensated for the loss which she does not suffer.
24. In the case on hand, the widow of the deceased had remarried and her husband had substantial income.
25. I would agree with my Lord the Chief Justice with regard to the quantum of compensation payable to the claimants.