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[Cites 6, Cited by 1]

Karnataka High Court

Bangalore Metropolitan Transport ... vs Jayamma W/O Ramaswamy on 31 October, 2011

Bench: Manjula Chellur, Huluvadi G.Ramesh, L.Narayana Swamy

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DAJTEID THIS THE 3153': {DAY OF OCTOBER, 201 1 

PRES EN?

THE HONBLE MRS. JUSTICE) MANJULA    ~

THE HONBLE MR. JUSTICE: HULUVADI   .

THE HUMBLE: MR. JUSTICE L. "  "

M.F.A.N0.12871/2'Q'.O'6, {:\x:\"r)v<:_;/ax   
M.F.A.CRO13.NO.96/2007 I_i_'_s V"E\./I_.E*'..._»z'~\. 128-71_/2Q'.36.
M.F.A,NQ.12v793,:;Qcx3 " 

IN M.F.A.NO.12871/2006'    

BETWEEN

Ba1j1ga1Qre MétfQ,p0Ii.t.a:n< 

Transptirt COrp(3i':ii-igirsj. 

K. H. Road, Ban'g.2f7_;1U1'€ V' 

By its Managing Diretttém

Rep1'e;+sen_1:ed by its' " V

 APPELLANT

   '_'E~{.: f-Eerazaiaa, mvacate)

Aésizfy'

 Jayamma

' .. Wfié ;§<Eé1:z1a:s:?;;2§12§7

"  9§:}<;azf::', 4'? :J€'.'cE§'E§

  '  2  ; Evian} uiai} J0 Ramaisavgmy

--- T Aged about 2% 'years



3. Girisharakar
S/ca Ramlaswarny
Aged about 18 years

Ramazswamy"
S / 0 Bodappa
Aged about. 5'? years

All are R/0 Ye11am.mem3.p21iya.   
Sid: Hoszxkate Post 
Anekal Taluk

Bangalore Rum} District 

[By Sri. S. P. Shan.kar, Sr, Co{1'1'1;;?§6E_;1:s  Cigirieie)
{Sri. K. Dhiraj Kumar.rAdv0g:z1'te:--.€{3r R1 to R3)» 
(Sri. M. S. Che1:1d1'e1sha.1_<fa.f, A+d\§ac,e1i;,_¢'».fOrA R4)

This 3\r,:r<*»A _f_i1ie'd _'{I /vs :7~s{<;V) of MV Act; Against the
Judgment12f:nfi A\>vé1rd"(;1é1'ted--§.2§'?.2OO6 passed in MVC
Ne.6z;90%/04;'%..;;'n'«1r;_%;;1g: £'i_I'c__V0f' t--}.1¢_,'£?I Add}. SCJ, Member
MAC?) C0i1'r1,_:_ 0f'"1.4S:x1aH' C-a.us<:s3, Metropolitan Area,
Bangai~{)r<:: ' (SCCH_¥iZ},'"».aWa1*tii.ng a compensa1'..i0r1 of
Rs.3,9O,'QO'{}/M'v{:i1E.h'V.:t{}:;1§3"«giz1d i11Ee::r€s$, at 7% pxa. from
the date dit7.p€i.iE:icm.A#j,_i{i».'§_he date Of deposit;

IN '1\.r;i,'1?'.A.CROI3.駥EC),9§3f2007 EN MFA 128?} 2006:

M' "J:c1_*ga=r«;::11§§':vg:"'~ 

 Wk' ts. '  givriaiél-Sm»-' am};
 Agééd a'i§§t'e:%.?'i 4-5 3z:3a.:"s
2' 'Rf/iii :*:}§zs'§':;'"
E} g' #3 E':~.':z1m 22s;wa1:::3¢?
" ~'~§x;£§€f§ azbcmé 212 yézéars

   



3. Girisshazlkar, S / 0 Rarnelswainy
Aged about 16 years;
Petiti(>I1er No.3 being mi;'102* 
rep'res€ni;€d by its raaturai guardian
and 3'flC)T.h€i."I.' Smt. Jayamma, pet,:i.ti.<m€'r "No. 1

AH are ressiding at Y'é:=i1a1mma111e:pe11y21
Sidi H()SE1k()T'.€ Post, A::1ekai'l"a1uk

I3ang;a1m~e Rural Disixriitt  .CRC)SS "CB3 3a.:C'*:*(:;;;s  '"

(By Sri. K. Appa R210 and Sri. I)h§'iiaj  

AND

Sham:h1r1age1r, Doub1'@__'_'}¥"&:3e1ci'   
Banga10re~56O 027   '-- RESPONDENE'

'I'he Mar1agir1g I)§r€C{:0r., E{.S.VA¥%%i--;'1TfE'.. 'E';1s;V'isi(>«:'1'~... 

(By Smtfl. H.  V"  

firms '*:w4*é4x.c:+3(333'.'j«:As {fled under Order 41 Ruie 22
of CPC '-21g;-1iVr1sf1"'-.AA '1.he"--, J':1cigmenfi', and Awarci de1i'.ed
i2.0'?.2'QC>E'> Vpa;ss{-Ecij E\E0.6490/2084 an the fiie of
VI Addl. VVSCJ, 8: .MACT3".."'Bangal.ore, p211't.1y ai1_E0w'i.I1g the
c13.,im--. pe.fii*.§or:<VV  for <;:0n1pe:'3sz1$:.i<m and geeicitlgg
€r1_Eié1;.r;C,_€%n3i€:;'1 {. «ii? £?§_):f1fi.;gJ€71'1sa'{é()11'

 . * {I}; 'Es€.F".'sf~x§£}_f12'?93;'2QG6

H S%':;>_:_; Jé:3?;;;3r;:1:§i'2i, égéséi a'§{_}u% $6 j\,:«:%3.':":<-3

E?'sf;f{} L2>.i:,e;:é £*€;:'ni:eii;ih? Aft 1\5'<}fl:6'?? 5?-"U Mair':
f'=Iz:g;§e.=,%=§":{*§r2<z 'E§E<'::t:E<. §:""i2%'22:ag;f;.-n"

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 §§"3'j§"S{§. N" S-3. §~3%;;a£:,, Aév-'{;<:aE,e>}



AN D

1.

Haridaya Narayan Singll S /' 0 Late Subtzclar Singh Aged about 31 years R/at Narayazlappa Building Ramakrishna Road Hoskote Town I Bangalcre Rural Distrittt.

2, The Branch Ma11ag€1' The Orientai irisurance Co. 'Li'.Ci.._ No.21, Sarvamexngala Cc>m.p1éX- VV Adugodi, Hosur M2:-i.n"V«-Road , . "

Bangaiore ' ' % ' . . . _ RE;SF'ONI)EN'FS [By Sri. S. P. S.h§111ka1'}; S13.'_:C<:;1.;f:S::.1_e1s lmiicus Cflifiélfj) (Sri. V. I\{fara§;r;1n;=i;s'wa.n':y,'Advocate fO1'"'R2) (Notice to R1 is-.diSp_e n.'9;(:--:1 "wi_tT11) 'I"his_M¥'A' ~1SL..fi1.é:3d=._{}',{S 373(1) of MV Act Against the Judg.n"1cm ':«1nb}A"Ai%}=af£i' ciated 23.3.2006 passed in MVC N0.1"3OE3,/V2000, Or.-:' iihe file of the EV Add}. SCJ, Metfglbez'. MAST? EV£et",':Vop01it,an Area' Bemgaxieye ESCCHMB}, :;{i}<>:§.?i:1g fE1e------23iair13. pe'i,it:i{3I1 {Gr {iOI'I1p€?HSa§i{)§1 and , 5*:-'-:§:i;.i:1g;'.€::T;1"ian<:ement4 sf compens~ati0I1. Vgfigygfiziés ezmi C'r0s:=; <3bj€<:ti0z: Ezae-"Eng bear:

éiihissg :'s3éé':':%;:v«5:'i§ -r:i:1{i <::>§r:i2':gj;; 0:"; for pmr:<>:,:r"s<:{am<;%:1*{, €37 €HELL¥3'R $2 €iE'}fiz"€'§'€'3{§ V' ' - 1i'7Ef;.€;'§ fi'1{§f>Ei{}2a7§:'é§:;:
J U I} G IVE E N T MFA 128?}/2086 arissas out cf the Ju.dgmen_t_.__aI1d Axvard in MVC ?<J0.6490/2004" dated 12.712006"eeehe file cf the MACT, Bangaiore. MFACROB MFA Ne.122m/2005 is filed teyene-.e1ea'%eeeetee;e'% 6490/2004 for enhancernent MFA 12793/2006 arises me 'J.;§&_gii§§9rit' "end " V Award in MVC N0.1.305/20.00 -E1;eteee1'.23.S;2'--0ee' on the file of the MACT, Bar1ge:dVt3.1*e. .2 """ 1:116: claimarfis had SO'a1gh"V{VV7_f(§}7:_ under Stitctiozle 183%) <3f'<:heV V+:i:ai_..::;ifiti€$ Act (';'~\cE' for Short}. in MF'.;.ee:x:e,:28:2.%1A;'2O0é:a {he ::1e;:cid€F{L wee eeueeee BMTC TVS <::}":;3*e§r1-gs i7{'3§1i{?§¢';3« in :'\z"£E'f%. E'~£'o.}2"?93,f2GO§3 %;'}2.e§:"a.§7€;:-§<;§&~;9:§..V$$;';2,s betweeitrz Earzgz and {he §*.<1<3t:<>z"«;3:e*c§e3,. 'The 'E-':;:§§3.1::":é1Eezwazfiezzi 2?: $1,133: sf R:%:e£3,§}{E;{}{}Gg'» ass €3{T%f}fEp§3§_"'§E§2:iE§'{>EE 2,z,7£':.i2 ini.€rs;:5e;£: 2:3. ?9?/<5 per EEEIELEETJ %i;<i> §E1<:* {:?izzir:3;i;:.:;jé;::--; in. 1'&:'E'V€ e:49@,x2aGe and e Sum e5 Rs.2;50,000/--» with imierr-331'. at 6% per anmlm to the: (:ia.imam':s in MY C N'0.1305/2000.
3. Both the (',L':"iiI1'1 petititmss are greases of <:ie;i'£.hf"af:d the c,9mpensa£:i0n was awa.1'ci<-ad in f2:.V:'§{i;' V .,<§'1"= V' dependailt (E1aiII3ai'1fi;S. The ch-a.'1'i'e:1.g_§e _n1"2'1it:]§,,% wiitP1..

regard to the dei*,ermi_:1af,i011 of :nzi'1tip]T_ié'r bythcg: .TI':'iIb.§i'1~1Vei.iV. taking th.<--: age of the d€¥C€EiS€£i i'é?!_'{.h(3I'. 'i:haz1.fL'fhe"agéé"(>f the V dependant. A(:ctord1.ri§f., '£0 tzhé' E%IV1"FC._e111d 1:115: 1=:'_is'L1ram2e Co'n1}3ar1y. the éeceased: pé'1~:a€3zis 'bachelors and the cI21i:11ant_s"n_<:5"é.. béino" .i.}1e'«.Wiib. x 23.115 children of the d€C€aS.€d_;-- '1i1";.e 2i§e__U'£, ff}"--ze "'e1aima1:1t.s <3Lx_ght to have been taken inV't,o_4 VV(:0r1S3.de:f2i't;ig§..;1. for determ1'11ing the loss of

- V. '_ cie%pfsé::1d€é':1«;:y whiéxzégzxfrixrixig at: 'ihe :7;1uU:'.ip}§_«:~"::r. é='«.V'--{€*f'Y;--s%;'2 §§1e%;e "swag zraafiéfirs iramars my ?3ef:3':'°€: me ie':2::?:":£-3.§i' J:,z{Eg£;. Eha-"~: §e2?¢;f'1z::*:c'i ;331f:.";.;;g§éi a§:1{ig;:% ':"aés;~€-td pzjihiig. r€;?%E:§2?.z*:<t€: :32': izéas-'-2 {*§:.:€::=:-',st:§é::2:§"z :32?' ism" §a:§":§{.~.h is; as » f:£l:35[Ei";:z1.

"Whei;11er the MACT can appiy 2,1 multiplier lower than the one permitted in S€COI1d scheciule 011 the basis; of age of the (:1airna'nt,ss, when 3 p<~:tit'.i0n is filed under S€(ET.iOI1-1E}3:%AV thé Act by persons (>th9e,r>th2m' 'i#;?1"fe:'_e@,,ri'd. " _ cthildren of the d€(E€£1$CC§{? ,. T' L '
5. The learned Singglg: Lldgé- rii.:--1ci.e the decisions in the case AND ANOTHER VS. THE (iENEET§A_1, KA§€NA'1'AKA STATE) ROAD' '1*RANsipQ;§é:I9 C'O R§§Qf%A'FiGN AND ;:§§ 1.£ ,:2 2 6d'1 KAR.2879 where-in the Full <§f question N05 t'.he1"<-sin holdjing s::3;:£:irVf{. pe£,£i.ic>11 fxileci by p€1'SOI1S other 2%.££é:""{tvhiEfirez1 Lmder S£:<ét.i€;§1«£63[A}$ the a m'2,:Ei;ipEi:"tr iezmseg' than the {mg §3§2':*'=mii:f€.«:3§i.V§:3 '(he Seiiarzd S<:'h<3cEuk: on {Emit %321:=:¢;s {}£'1;.h_e::
' H gigéfi 0§"'é.§:k=,> {T'EEEiE"£"§21§E§'.S, W
6. The learnezci Singie Judge also made 21 reference to the law dt":Cia1'€3Ci by the Apex Court; in the C2iE_S€3 of RAMESH SINGH AND ANOTHER sA*1*BIR..'sj:'<:';{N£5i AND ANOTEHR :~epor1:ed In AIR 2008 SC the age of the c1.2I1';:nanI: was taken._iI1t<,'_i V reject:iI'Ig rei3anc:e on the S€C:OI"1d S(3h{3CilLi1€:'{?¥f I.3T1f3'A5E?.é$ the cizxim was made under $eIf§i'i§;:1 }A63__~£& Qf
7. A reference was a1;._§QvvV::mad»(; t.o 1.'?r2c_dev(féisi01"1 in the Case of NEW '*I1$;;I>IIA%_ %;A3S':IVI2§éII~ICE COMPANY LIMITED VS. BIREi§ARA._A_E€i§'. in MFA 9268/06 2 6.31.2009 wherein after refeI'riIIg vGiI:fIiVma11éI.n1n1a's case [2009 AIR SCW ?4»3"é£}I éigwirzaci " '({hE§§__'F{aH1.€Sh;. S.mgh'$ {.'.Ei§:%f3 raeed 310?, be 'app.1i€:d_ase.C{'U.1f§.1maE1amm&I"S cassne. is the 12I€i:<:I' decision {If §.i':é Cf:3u;°£:.

A<f:<?<"Ir:§iI:;___§ {.8 tbs: Eearzzsfi :§'i.1€'§§_-_{€i'.'.. §}EiE"Ei§_-§f€i§"§§'1%«'r§§ '' i':§E"V1§(i"g§ G? {E21I"I.:I::2IEE.:3.If§':II::i°:%; {1EiS{% 211:1': H} IEEQ ::é§fe<'i:?;. Ihzii. €if3eI:t"¥t.£G:": 363-}: flees 3{}fJ'{. appéy £0 §2:'I.3E 22{:{%§£§€:I':f;.s appear 110 be par incuriam beirag comrazry it) the terms; of the s;t'aEute in View of the law d€{31&i1'€d by the Apex Cc~L_1._1't, in the case of STATE OF' 1.3.9 VS. SYN'fHE'l'ECjS--::';$.i§§i) CHEMICALS LIMITED 1'ep0rt,ed m {_199:}4 sci:

9. in View of the &c~:cisi011 {}f"£ihe _:C,(3i;;'1_t' Vin-3L;h£3*;

case: of Ramesh Singh stated st1;:§43'a,:'*.§.h€ 1<::';;_r:'1c%Ci'~ %i;1i€g1%:"~ Judge opined that the F1111 dénctisfionizf 'V 1'11 Gu:m.a1'1_I1avadi sst.a'éif::1 supifi':%§f£!:H-regard'"t.0"ques':,i0n No.5 appeals to have ~bceff1v' cii11_1.1j,éd. j.a:r_:1d the matter required Ca'1'§:f'Li}.,_{'011s;ide;'3,fi0'11'by--.a___I3ivisi0r1 Bench or Full I3 'Qnc-h'. of "CO»1,411."--f SiI1'C€ similai' situaiion occurred in iarge 1'iu_:f1b€r0f {?a?SE:fS"' a1'is'in;_-_§ out of motor' accidents. §Y':v_"&"3";.€fV§f {7*f 31:3" "d.:1ff¢_:i£::3t. {}p§X1i£}11E'§ 03;" Ei§'1c;=~: k-:zs12':1€d Single '.}i:s:§_g.{<=;5g"efwih.:s Court-. anei 211530 Ramessh Singghfi (38.8% $§%.a;ir:=éa:§ Si:§;;*2:}1'€:h_e% fflEi'fl'€E?E"' '§='€&1§€-E :'e§%2:*'rs>,{% €19 i'h_:*i$ 183.3%} Bemih Es} 2;.':"::%;w;=r:j::* E2519 abm:s;*. p{:>:;.1":€:. E8' 'fife 'magi *é'h€a=. <}§;:s<':s:°€.2;:z":iE',§; <3? ?:€%£1§'i:':§ *::Ez:=:

' " ~~ar§,§un1e:"2%.s £2»? iearned se:r;i<}:' camnseé M2". SP. She"m.i§a_r 10 who azssistciéci the Court at the 1*£2qL1e$t. {if tha learned single Judge though he v.,--'as not argL1img for an}; c:f.._th€ parties in the .:~1bove appeals. We hfiélfd Renuka ap'pearing for the Road '{'m:1sp(>rt (3.§:§'r1;:»:;r:.2it§E31:.:
Mr. RB. Raju and Mr. NS. Bhz:Li:Mapp§2iri:1.g the appellants.
11. According to the Mr. Shankar, the 8 the field so far as c0;1tr0x*e3;js5V_},f"3'1f;'i1j§i"<§E€»t;i:0.tfj;' (21) F111} High Court of }:a1~mT£faT_}:g GI ;R{;ANNA VADI AND ANOTHER 4- THE 'IfjV~=:Ti'I::--'a%gI:TT::m;1. MANAGER, K5RT<:., _BAI\'?G-ALQVRE 3; 'A1€oTHER 1*ep0r1:ed in 2001 (5) , :»:Am..,...J?; %%322%M{E%3};

V5.3';

VT.;;§§;:§;$fi##s:NGH AND ANR. V3. S££?£'Bi{R SENS}? .i'%V§!V§<::.';\V§V'k:Ll$i.Lé':\.§':§:§':€~ M AER 2:338 :30 2233; eifid {Q} E{}?*€A.§, ENSUR&NCE filfifixrfifi-I%?\§':' Ef§"'E7}$ 255' AA {}'éEE{§EE'%*'E;%;i,-L;'%,.§3v'§E'v'E,.»§ ~ ;~'sE§€ 23$? '?¥'%3-5%' '»mi 11

12. T§'1e3 learni-ad E-3€f31i{}I' counsei C:0}f1t',€I}CiS§ that sect:ior1 163~A Came to be ir1t:'<3&ur::ed in the st:at.utet__ 31$ & conseqxaence. of rec0r11me;'1dati011s of the .U"vE.T:.C"'-;:'_'1.tE\Zj.f Comnafitee and the G-erzcaral E:1sur:r;mcc-3 Corp.g'ji-'21i,i§$I3fwzis1 * heard €3V(3I1 before the r<-zvietw <::c::1'1'mi{j.t.c~:é_: S7.,'1"E§:"V1vTt;i"'E'€:<::fi:".iT;VEi.V rtztport. According to him, seCti0n" 18'.3»}\ 0f 'thE:--.A:":1; 21 benev()Ie'r1t provision. e11Le-3jéis:._% to "t.h_e' x3i<ii.ifi:é"'<)1" the "

motor acc_id€'r;ts5 in sr;r:.uri11g"'in£§'t21:i'€_jzxstictabecause it dispenses Vs='iT.h the pr0'of Qf ':1"-zT:;f1}"'t Q;r:§'--ff'i1g€' part of i;.h_e t.er1'; feaser. He sjubggliis, lfiavegr _i.'r1e«,j,f€:'2i_r.s3v.L:.§iint.e:1ded 'p1'OC.€SS of i'nt¢V§rpr<§tTafi:)n ifi..4a£s.4Ci'.L1_i1ted.seC1;:i{m Eb"8--A 1'esu1i'ing in losing' ._fi2iv:)i1:f';"~.p'L13f:§Q§§§:. and iegislatrivi-3 §r1te3z1d1I1€11t. Section §6,3aA SE,21r%.s"x§é::th a n0n--<}bst.aI1E,€ 0323,1156 and ma1:V;<E*-edges ii-13.Vt""t.he <m*n€2" of the vehéctie <31" 'the &1z;'Et_.j§:.a>;fi.L§se:i im$i£:"z:s:<----«§§}1a§1 bs Eieibie in :;:a.Se 0% d@azi'h_ or , g;-s::'mar::s::*2.?; '=--._giisaabiemem. {:0 pajs =:%<>znpe:1s21.i.i<>:r: as; ;§n§_%;§:§eé;%?.é§'{§.VéLfi'f-£1326: :<§{éh§%{?Ez:E~.;% zfmé if 21 s;i£§::L:'::€3 r€:q%;:21';'€s; 5:
i.E;§_:é;; :zj':a §{}i§<;': in as §32i:°ii<:a:E21r E'E"iE}.I1E'1€i3E" ii: 'E';a:~;=; 30 bis: d{:n»:..i1'x1v.fth€-:~ ssaid mazzmfsa" 3.5; Eaié dawn E3}? the fipex Cauré ~' //f_ .
12 in AIR E981 SC 1281 at paras 33 8: 32. A£:c:<>1*ding to him. there ca1nI10t be any deviat,i0:1 or c:{>.mp1"{smis{_: or adjustment. 0:' balance of the mu'1t.i'p1ier and C()L:'r§is's-h2;%;'s: {.0 "follow E-3é3{'.'(f,{€)H }€«3~A in letter and sspirfi Eff V' <:0mpe11sat,i.0:a as indicatmi in {the'ITS;'e:t«hec'1u1§:. '.
13. HR. Re':3'L:ka 'fe'r iii"1éV_ Corporation contends that Si'é\IC}'fi' S c§2;seVVVis the answer to the 1'€:21iv<f1t1.¢sFi_<3i'1_'Of c§n.t.roveféy i:1voEve<:i, proraoumteci by 2 H011'b1é 'Apex Court by refe1-1-111g to :=,;c'11*i'§f=;;%,1?'de(§.isi:)11 of Court in TRILOK CHANi)"s'--€:21sé' 'p'§'Qf1o'Lin¢€d'by 3 Hozfbie JL1{§g<-ttss 0f the Apex Cotirfij Sh'€.'a1'SG'1."}fi'f@fS to velriotas decisions which " V. '_ w{_v:;£1,<:i «:§isct"tiSs'£ae_§i__i.::tt:er an.

RB. Rafi: agfisearirzggg "fez" emit of théé i:1s§{:§'€~'r$'~§:?':éfE%r°s§ '£0 2 :§::<Cisie;mss 0? '$16 Apex' Cs:::,£r'i, ii":

>S§N{}H':'+; {*:2fzS%€° zmd €}UR'L3§/L%E,»Ea%MF€E;E'3 {Tf5:§§é€ . 1§,:i:{::"g:":i£:1g;f is ?:im., ii} Ehé" Eiméi. :;':a:s;s:*... 15:19 j}E'E¥'E{T§}}§€E (sf gizipitgi iagum beifiggj adgypaid gzwardaifi {:c}mp€:r:sat;i<}§1 amt? 13 in the ssee0n«:i Judgemem, mereiy the tabie in the scheduie was-3 appiied. Actc.erding to him, para of GURUMALLAMMAS case is importamt.
judgnaems are irreievam in View of the law 1---.'.~.'1'i"<:'; Vdtyfisfie * V' TRILOK CHAN1I)'ss case which gpi;:i's-3 . 21 b1_(>(§}{~'._nfiv--[thev-.' Subject. ACe01"dir1g E0 him, the "éalw laid "dc}W:1"'~.iv:1". GURUANNA VAD1':-3 case L-2v1.1'gg<~_§1'~-.V13:{%1";E{i::}%§u'"iif the "
High Court is impiieC§1'y..V_0ver"ifiled case. -- V V
15. for one of the appe1}é:znt.':'s"'refei<:%f't,g5e eeVefa1'c1eCisions ef the Apex Court (:011te11dirig_< i:hai.._ deV*£.;§ii0I1 fijom the muitipliel" as p1"{3:5'ide§i :_;1":C§e%""€:§i:_e_EE .sehec§uEe §1{}{'. pefmis-:$i'bEe aginiese ' S.p(::e.i;1E..V:'ee;:~:ei':S are menticnued. E5."e:'i_'_I?"f":e <:'ieeis.ié_:»§.T1e reéiesti upen by me §€E1§'§1é;3f{§ saetiziafi ?::::}a:E':$e:E My. 3?. $h;21:1':<;.z::' er; z'é:%fe1":*e{i 2:3 215; a«%§§<.§%;%:*:
'IV "flE';fi i'lEl%:1j
23) 14 By placing reiiance can RAJPUR REEIJA MEZHA STATE OF GUJARAT --~» AIR .1980 SC;'}--?°O7 the learned ec3'u.:'1se1 eo1:1E:e:'1c§s t:11.'a{:-- . V".'---'ifh~é3I"1<V discussion can {he validity eff 217-._p22}§"E;ie'1:32ipf ' }3I'()ViSi()I1 was :1ei1:.her raised'no§'._a:'gued_,V .i f't'he ?

COLIN. while pmeeeciing "wi.1;h. 'Lhe.i'_;rjisgiuséisievnV' pondered. over the 'x.-2V"{)'1;11'{:i not be 21 precedent F;$:ii}.«:ii11g_g' ():1t .C<~1:1r1:s. ' He refers to r_e£;;§V'::»;s§a'%1£>§j}se1YA}y:A;'RAJU }~£'E.GDE V. U; vszfioes. # AIR 1987 one of the essentiai r'eqm"re'a.ie11i»e:3V'cf VH'aC_1.II.}iI".1iSiiI"a.tiOE"1 ef justice that j'2:dgme':~1i.:*e:1£ii'ere<7§ by su_pe:;.'ier C<):,:r'it.s and

-. Lp211?I,i.€tL:'Ea:*Ij,r'*wii"§1 the appI'{)V:%':E af the Apex

-.e_C<.>":,1:"'{. s§h'es--,--::1'd mini 'be frequ€;*:§:€.Ejj; ehaglged see 2:5 =._ §.{}'._ {:i'ET§-Eééiiiiiiéi 'iihe 5.=;e.€;I;'.§e£§ pczv:-;i'i:£e:L if ."§'5:=:*g.;§;§.:::'§2ae'{:z.a:*e 'mass = gzxfxikeizd Ehe §{:1'wJ~Z. iizze, :z'§;:";?;: E§Y1{}2:§;'§§'1§' ii: §Tié;;t*{7§?.-§3f%3,.:r"};'" is} it w::>1,:E<:§ Ex? §3a:%s§'§' :'::::né: 'is? emier '}_in's.<> an 21IE§}§}7Si.S 9;?' the ;:>;'"e*<,:-*:i2;i<3:"§>:-*;: 0f 'the Aer fer xix 15 a fresh Igok and take a wrong View of the 1eg1'S1ai:iv£:: intention.

He relied LEpO11 MUNICIPAL DELHI vs. GURNAM KAUR W AER 19359 * COZf3.TL€1'1Ci that qu0t21bility.:21s»--71awxf fiht-;, V' principie of a case. "

only thing in a J11dgg>f's:_Vdtacisicrra--bi'r1d'i--fig"'aés an "

authority upogl a«..Vs3i';3:€§3s%C'fs;1.§;;€1'E, J'{1*dgr;é is the grinciple upoii §;vh[iC.,E.§' was decflded. Si;at§:Im;:1'::ts g1.1fé~.,"'__p_Qt,' 'part of the ratio d€.€3iC\1'€I1Cii'@&1I'S {i.§.:si",i':1guished as obifiezr dicta and _ ziiie 'mist £E,ii'fI.}iU.fi'i€}fif.7€.

Q1 "V¥ji'<t-:~relies"L§pafi :S'1'A'{'E OF' Lap. AM) ANOTHER vs;"SY1\3*FHE?3f1éS AND CHEMECALS L-'FE}. AM) ¥~"'{7E9.3.1} 4 81138 139 E10 ctoiztenci '?t,héH', 'W§'1{'}I1 ja::'=jiss;u<;é w23;s tieither I'EiiS€d may ;3:'e{iéecE:'2{i 'by %,%,,_Aq;3::=:2fg;AvT._{%g:2":s;§demii<m% can se1.s.{.*.h <:{}:':<:E1f:$i§m%-3 Ex:

é:':§';1si§i€i€§€<§ 21$; §§$2:§ga.;°ai.i<:=n {:5 ism;-* was ':3:ér':siée1"ecE by the Apex C<}m*"€_ if': t.hé.s3 {E22561 it ,=\\§N 16 was held that a d€%CiSi(H1 passed subwsiiezziiica, in the 1.ec:h.n£ce1E -sense tzhai. has come i:Q__ be at.t.ac:hed to that. phrase. when t:h<:--
paint of Law irwcnived in the V' peirceixmd by the C<)L1ri::of"
A clecision whic1"a founded on 1~ee1sa<)':1s%"'-, nor '-ii =.p'2:<)<}'<:>.ed's on <:0nsiderat.i{:«1r:" Qf "c.};1'nfiQ_t be <':Ié'é-:z'r'1<3d to be 2:. law declared to a_1._LTb.i}jidbi1:3hg Iafféci: as is cé0I1tem.p1>1t,eéi_ V14} 91' thfi' C{>'I'aSiit.11{iio;1., It V213 held 'L1nif0rmity and "§:<§nsis:Vei';é:ya "a.1_fté%"."t:0re of judicia} cEies£:ipi.in(«:. L'I'h%3:r.6f€2;:ré§ 21I1.y dtezzimation or {7:01'1{:1'usi(m 21i*r'if_ved W"ithOE1{ appiicamon Gf mfxrtxé 0;" T' v..4:"'-§g'f:"<>{ies:'{i6d Wit.hoLH. 211$? z't3z1ss<}:1 iranimi be ' k:i;é:'=.~€::neCi is be ::ie<':Ea:"21€£<>2'1 0'? E211? or 211st.E:m'fij:; 05 2: g_;r;¢*:";€::"2":§ :'":2?;é.m*s2 §:>in{E§.n§_§ 2:2; §}'§*<:%::_:<i{,%<%:3L By p'§21<ti:*:§ :':;tii;::1§:ta% {>22 B,--%§'3'i§ '%fE"ZEli{§HEZE§E5; ,2.-'s¥ EEAR CGUNCEL SF KERIELA -~ AIR i§§9 SC 17 1281 he c:0:1t:ends that where 21 pewer is given to do 21 {.'€1't££i1'1 t.hi11g in a ctermin way, the t.hi13g' must. be done in that way or 1101;. at all.
He places 1'€Iia11ce on ' ANDHRA _P.RADESH ANTI)». .ANO"'Fi¥IEj§i';V »~ ii*:';§_'_}_B'; SA'I'YANARAYANA RAO ({3E;}%xI:»'} B?
ORS. A AIR 2000 s00,:%:~<:_29 ti:-3 .;:o:ag;§-:;~;a'5.:,h'za. :?u_1e " ' of per in(:uria,--rn can-~%3e"'a.p";>1Ai0d x%iFa;0rr;*..53 Ceimrt omits 1:0 COI1SidCZT :}1..vbi;'1di.b;g_§'=pi*0.Ced0r1t. of the 321.1110 Cgmrt Q1' the;'J.:su4p'e°ri.{)r'C0tu:t mndézred 011 f1h€A) S';1fn€;f3,iSS'L1€_ or -where a Court: omits to Ci{111SidC17:'€2§1§r'.$§fL'&3§i1f.§:' while deciding '(hat iss:.'u_e.

:32 140:: ;:~»e>fe'rg 0; »e:h}sf;s_,.<§a.0se of RAMESH SENGH AND 0 _ANf1:...0.§z's;*SA*;:'B§R SINGH Am) ANR. » AIR 2:008 ,__S€'f_§ l23.3"?;§}~-«filihmii, '§:;§13.E ch0i:::€ of _:3m§'tip1i9r in ii 's:.0?:e:;§i1:E§é afi .i:':.d§<7a"£.<3s:§ in :=;1;::é<:?;.£:>':1 283%; ES {,0 T' fix; {.i§2>:.g'%:"§:";§23.<;%<i by ths: a_;_._§e Qf {$2.0 aiec:s;=:.a:§:':{§ 01"

,_\j\% ..
0%" Q6252 daimzzxiii Wh§::E2:%v€::' is '§"§igh.:::3" Ezmi fix:
"2:Ci3;e0§uE€3 ii ":0 be vsefi §'1e:}"{. <>:1§5z r0f€:'r';".§z1§; E0 the 18 age of the victim but aiso other F€31€i\?&1I}T. facfors and thezn Co1'1c:1u(ie that the Court" has to off 5563:: Sllch higher multipiier and plan the sarn€:"wi'ih the Shflift Life eXpect,a11<ry of the c1aiI1j1'.a§ra't'.4 ' . He refers to NATEONAL :N$I.g;;:A;_\':CE" " ' Ijm. GURUMAI,I.AN§MA'_ &' 2'~kNf9.._V"t.r;: % their Lordsshgips in t*n_j{S~..§_:z1se'i:§1d _t.P1ai: " V in strico senssu is 110€:-- gip.pEi£;abI€ "i:':v..E:E'1.6:: C6136 of i'ata1 aCcide1it'sM._T" mL £Eiip!.ier would be app1ica.:b}e_ orgiy 1::'*<:a1sé~i:3i"V_disa;bfi'it.y in m:sn~fat.a1 a(iCi'dcntSV'i.4a:;' 'w_(')'L11d- 3.pp6:a1' from the note 5 _ _sc:he,d111e.
241:: refers .§$/§U'N1YApPA AND ANR. P. ' V _.NACé's.REX;§ MEL} M RR 2069 KAR. 329? 'E0 {.i{};i'1§tEi'Iié"!{;~x£?.'"§, fife €X.p€€E§€i,II}(?}--' 0? Eiher de{:<3:5:S<:d; er '«:",%;«é'i:>§nef§Ci29._ri_é3$, wh_i<:he3v€é:* ES .:=;;h<'s':**(,e:*:; an T' V.. "Vi§:%:_;;2§}=:'m:1*§ f8..€':.e:i:'r in ixhfi m2:'é,?;afz:* <-31%.' €ia%:.e:°::':fE_r:21:',§<>§1 ' "xx 4}: §_{:§~;:S 3.::{i; .Ei1§fE3E"€§;§I§§g sf:%:1;:1"§;)@E":i5;:22§.i<}:":. E*E€i§:€::é3:, {'.h{}i{§E;'. of E'£1i.1§.tE§)ii€£" $h{3L21d be esiifier wiih
-\\/AN 19 rewfe-3:rer::<:e to the age of the dEi'.C€E?LS{3Ci er the sL:rxriving bezleficiiary, whicthever is higE1¢v;:._: He referred to the um"ep(>rted d€CiE_~3_i'C3.1f} £371-. INDIA ASSURANCE (:0, BIREDAR AND OTHERS ¢i :1*~ "t.h"e. %:£':1€%? Court: wherein t.heV1s:_é;r'.:j;c3d s"sm._g;1e_VJ as V lilldfifi
17. #f_.j«11' Li<V§:'»v:cLiTc;3e11de11c}r is <:§5;1;f;,erm-$ti'," ..(«jI'<1__¥1"i:.<.--§'.t'1(.iT£::'r_'ifhat: the 'is: H\:xr1'~;(5:A1;__;g§l"f ""2~£pp1ied and "decision of the """ H Si11gh's case " ._ the age of the mother >'-E'2%:iE{€i_1 into C0nsid€1"ai:i_0n for t1*it.-- of seiec1:ir3g {ha m'u§i;ip1ier agid é'{§€:':a3rdi11gE§*, the C{3i"£1pf:'I"1SaE§OH 'M »v %,a;:{)§;.§€§ be 'r{:da1€:eci. Ho1.>vev::?r, czmnése-E « §3;e$p01":aiet3n: NQLE zmrci E€e:ré;pe:3:'1«:Ee.n€. . fFxE:>'2 3:22;'-9; ::.it,é::{§ 2:: §_21'§,<:':' {£a:7isi<3:*; 9:" Ehe {}z:1:'z.:i:§aaimmzzzzf3:;
<*2:as:~;@ {2€%{}E}{3} 'E1%":€ 'iilififi {SE33 2-zaééerfeéa Su§:>2°az:z1€- C€}E.§E"§, :13':
in s;pét.e 8f the {ieaiéih 0% a ba«:3h€::E:};1 32+:-3: €C3L':'{iEI1a!1'{S 'being; E);-i,§:«e£.'it»$g the age of {he 20 bachelor has; to be taki-:11 imia (:<msid<3rat,i<);t1 and actterdingfly compensaticm is awa1~de:d. En the ck:-<:isic3r1, it is cat,<:g0}:ica1iy stated "as the second schedule prcaxrirsifié structured f0rmL11a, determir;a,t.i0I1 of I compezxgation by a.p'p1ié:--a,fi<3:1 sf j4§:.:1{i'Ai<::i2i1 V mind which is (§t;hi§3'1<g¥is&3.V' a prc)cteed§_ng 211fisif}.g.._{3:,_;{ ';--=z.v_H<':1"a_:.§in'1 petition fiI€(i"£1:'}l'Z_i€K:' 86 wouid 1101; V amiss. in a p;t0*<':+s;§:ding; L111d£;*r~Sé'é'j{i<;1i }'634A of the deterxnizle the '-- 'ari1EsL§{:<:f: QfV'--fif5':¥1p€'ns21ti0;1 as spectified . in schedule. It is not ui"efiAL:'i'r:€§d ii;-:3 Aiéfgppijg the m'L:E'{.ip1i<--::" <>:xCep€. in .21 C3Sti' {if injuries:-3 and c£§$21bi}i{:::1€s."

a % *vE4' hs;:"1:=:21rz'§e:E Ceurigei 8:11: Ra":';rm§«:a zzrgguizig fez E'.§.?z<;:' R3323: 'j§f:'ei:155§:>z't. C@:'p<>m£.i<}:2 re3i}:=:"$ E10 :1 {ie<7§.s:si{>Ix in S," v1iV{'A€§{}{} 31%? E83 "E'E?vEE- §,E?«'H'?EiE.} i}E}E?€EI}:'§.E§.E;R5%. --'%SS~ Efi'».«-"IjEEn7siAQ EEQR "EQSE PL:nja'Q 5% E§2:.::*}:-»";m;: 2:23} §§<'"'E%} E2"; _.é0n?t€nd iihai when there ES sirict; <:0nf§i~::{ b€3fiRF€€11 {W0 'W ¢ 21 decisiom; of <:<)--<-équexl Bench. anti when it c3.mr10i; possibly be reconctiled, tbczz Courts; have to f'(>1I(>vg2%_ the judgn:1€::nt which appeais to 'E.hf;'.1'I1 to :si.a'r,e Sf,_¥1x3. "E;ix.x{ acctlrateiy. Mere incidence of time u=.£jé:tTh«s:Vr'-{E1167 V' }udgm<~311t.s of <:0~eq_ua1 Benches Ve1:*"<'3"earEi;;*.1" _r,>1§x '1:%1_':r2Vr'-55:» consideratiori which is hardly reléxtazfi...

18. She also p1a<:<-3&3":'é1i;111c€§*~0r1 .EI':"1.°e._ ci=.'}j'c;is%.i..Ur1 in 2 L UKP.STA'i'E ROAD T:2ANs1éQ f{*._ 'CVORIE3()'RAATI§N ~vs- TRILOK CHANDRA [(1"9:~i5} 4:9 c:()1'11:.eI1d that the of f.fi1é"33xpeX Court have opined that t1{E;:« .of mi: AGE. indi(:eit.in§; {he gr<)z1§A., of x-*iC;i'i.fn':«:..v'* mi11t.i'p1ie'r appiicabie mid ihe Eigures °-:E.néiLiCé.€i%'1?:gg?"'€:?:f1%: quéfiiiiuni of <éompen.sai.£0:2 $0 bra aW21:"dé3d $€1_%'fé§':;.:"i}i°<iiQ*~.:;_é:ve1*:a:E £i€f<*:<:i'.s-5, Ei;E1€':'€:f0i'€ ii 9.21.11 zméy be usgiaigi as *§:;ii'{i€: and iiae €<:a1:*%::s ::?22::'*: gm by ihé: :~s2::ma:% as afeadgg ;a:>:é7§<:T::":<-7::

22

19. By referring to a df;'T(TiE5iOI1 in DEEPAL GIRISHBHAE SON} Avsu UNITED I1\EIf)IA INSURANCEACO, LTD. [2004 AC3 934] she Contmlds that sec::.;;3x§'V"-i'i:s3;2,. was; introd:.1ced in the Act; absoiutely zi_ifiT:£:€§r§%::T:V?r_: 'T H SC',h€3'1'I1€: v:is~é1~vis 'znwfault lieabiliff'"'im.r0di1::.Ef€i«._in'*%'hr§". year 1982 in I\/iotor Vehicfies Act:, 19'3_9 in 'pg-1;'*i= .rna1't.ci~ia * with Seeiiien 140 in the 198'E%V: A.t:E.. their Lordshipea heid {4ha.fEf was" fiiade an exC€'pf;ion to Seciiorl 186- Q£' i";i*i»£é: purpose of imp1<~:memi11g 1fi'1"§3,V1.13ri1i:,ci;:>ie:3§ of -s{>Cia}._jaf1sf.ic:e. The report of the Review.C(§mn1'i:€,%.§:e _was also discussed in the 3b0V€ ii_ez:*%is§0*:3_ £.ai:'V":;r3d4e:*s;i.211j1d the abject axzrad. reas-01": far introducing "Se:f'€i{7i'2 by way of a sgcziai securiéiy s{%h_<ffi:;€, "i'h<:-iii {2{):'dS'%3ips by l""€f€?E'E'i1"l§§ H} S€(ii'.i{)£'1 148 01"

"=.f.h€:.210:'-~;:i€a§§2:1g *és}*ii?'*£ih' §'E}?1€i?2'§§§'E «:t<>nipe:":$21%:£<:;n ami Sé:cE,§Z0;3 ' V';.§5'i3~;%._ "€3{E"'~ =A{',§Z éleié they provizie q:.§§<':k€3r j§.i:ES1i'i€.'i€i'. ém €~.a--~'§3;41%;£>'::'é.«{:g=::gis;ii':2g am §£:»mg§--{7§r;m..-*2': Mia}. 2%*s=%::':i: E1133 é:.};":<::
<iié%*E'4:«?a;i§$,.__{'}f ~€".§1£*:s::<':: '%.w€'} s»:a€::{:*ié:'):':$ wE";:1{:h §:z"::,:r:: in ifhfi. %}»'c:na:é§E§ €33" t.E3<-3 "£~'§§"°Tif'£1;'§ sf '£:%u~:*. :':1Cs€';'.{}r veh§£:'E€ 8.£?€T.iCk;':EZ§.S in éheiy cswr: }"\f _ .37' 23 'i"1e1d. Their Lordships fur'ther heid t.hz1*£. the <i~ff<~:ct of Sections 140 and 163A of the Act do I101: i§1diC.';1§ff:--.__th€i pmvision for similar scheme as Sectiora 1.40 of t:1ir:';~"2;{j%tT.Vi}:": an adhoc measure and the claim made: z,1r13<:1__é3r.:f;1€vC:';%(:rfi -- 140 of the Act is in addition t<);'J:§1Afiy"01,Y;.cr.;{:1é;ifi: n1é¢de";

under the Act: including jSeci:iE)';i1 *i;}:s=éV Section 163A of the Act C30€$"'«I:£C;f <:oni.:%.j£1'=a}'1y §qf5ifision ident.ica.1 to SL1b~Sect,£(:ji1..«_[5) Act. it was further heid t.hai: ifafiifi '21I?a1§)i13f1'*{ paid under Section 140 AR, =it.h'€: *w.<>:;i1d bf? dedxzctable from : th_e .e3:f~. _.<;:0:npVéiise1ti(m. p21yab1£-3 ur1der Seciiori' Fu.::'t,h€3r ii; is hefid that the Tribjuizak xv1":ii-ea grfinting co'mp<:21sati<:::1 has 130 3.(3.}udiC21t'.e mpéfirx 'i§f1e_V'd§sp1;t.ed queS1:ion 22$ z'ega;*d--:~; {he gage anfi i:";:{:i§0ri1"<:% }:;;f_€4§*:V;é,év.a:;i<:%ct=:(3;s;é:=:} GE' :§;1<-3 ii1CfO'1'1"1€ as {this czasséé wauid b€;? ";1T§"§€?iV€'ff.i"§§§{?JE.§{}3.'1 ESSA ef {ha-. A33: zlzfiikfi S€i{?i'.§{}I'i E48 cf " €:7r;.é;_f% z+"m:§" :1»-*he:":'r .3. §:3::>§£::{i agmyumé: is be __§§i'§----'%?§1. 24

20. She alsa r<:f<32*s to 11.116: d€Ci-Si(}I1 in the case of BAN GALORE POLITAN TR.ANS}._3..QR'F CORPORATION ~vS-- M. NARAYANAN [MFA wh_er<--: the claim was under Sfscttion 1633-3 V' respect. of a deceased wha was years. After referring to sevfgral METROPOI.-{TAN frRANs90Rff'--%4 Cc5R;0.:;m;:'i'L§4:§§' ?;vs~ Mk SAROJAMMA AND %AN_Q'r}iE1{ 5""$CC 142]§ LATA WADHWA AND é%}_§- 0? BEHAR AND OTHERS}. _{E300::1_. MIR @0861; 'NATIONAL 1NsU1?;ANTCAE;~ V LTD W8, SM;

<;uRU:v1AL:AMMfA.,A;N.f3A;~;_o'rHE:R [ILR 2008 KAR 996} and em L1'm"e=;7Q1*t.e <:Y':i<ac{S;Z.0i1 Of 'thfi Divisiolri Bench of this C{>u§:'*'£."ij%:3; R'fFA Eli). 5512008 fit, 'WES apined ' 'Chié1--i fl§l'{E Seg:<>I1€?§;€45(E'iis;é:i:1§.e saui¥€:rs fmm :'se.v:;%rai <ie'f§{:é*{$._

4.} "

5, ~' 4« ' ' §j§9:?<t;"<3i§i:;'.z_3'£:: a_s"h_e§z:§ in Triiak €E'_:211.":d;:'::2f$ cage, £4; <:21:2m1E. 'ma " :'i'€~f'§i_::;z:§ ":;':«§§_@;i2. 21 I"=';'f&{§:f ;€°e<:k;m:a:° ginii 223:: 'aha? §:z{:s.::;%;. ii. cam ::>::'_E;j»;' h€;_-fa: -5,;-¥:.;i<§€§.. filéijg aissg spiglad §§122_"fa. z';E":§: {",t£'E,%§E3. izaw 3232:? ciawri the (T2186 0f Gizrmnaiiammei by {he Apex Caurt 25 is £101: binding and {E16 law laid in Ramesh Singhks case alone is app£ica.b1s: and Liltimaicly the age. of H16 }*0a;;'3.ger parent the EY1G'ih€I' was takt-:r1 into ('.(}i1Sid€§'iT_{c_i7['i$12:iii)?V arriving at the multiplier wit:h(>'L.1t ref"erri:tigg V iii.) L' i'Iie,: V' miiltiplier i'r1diCat.ed in the S€(?()'£1vfl . ii
21. She ha-s also pia§:'<:«g: LE'€;]v.1£*.'..I_"1C:f5V KV().f"1VV':~.RA}vqESH * T' SINGH wsw sA'rB1Ri--$iNG}i~-{'20€3a_A1R'--3cv§ 1238}; GURUANNA VAD1 MANAGER.
KARNATAKA:s'I5;§x*:E CORPORATION 12001{AC3"1i§2_8]iiii7NA'fi'QE'~lAIi"INS:URANCE co. LTD. -«vs- GURUii?IAiJAi\fiEii/1}¥;_ijV§2G'Q§3'ACJ 266014 '3.',1S{} ";;3z_I}«':i:t<4::§. §'€ii'cUiC€'. on the deazéi-siozi i'fi%§3i'i2fi,§*§i in 'L;'§'EE»?¥'Y.......I.r3E[}§1i3i ASSURANCE C85. um. ' :v'§_2i§€}3 ACJ SE31} 'fie-*h€£'€ii"i i:}'i_:3i'i' iiiiiréiiiiiipg i*ei"€9€i*re<i i.{:'j_i7;'%'eivi$ Psiz-:-riiifisxi amfi E"iE1,'§S§§}i}I'},i"*.E?% iaiiv. 8:} i213" as i§"i'i..iii,§~§}§i<;j?Ii2 iiiisty ziisszi §"'€'Ef€fI'.i'£'i;.&Z§ iii: ;%z.is;:2iri":r:i2i "i'Ei{}iii2;::<:~: éféiffiéi '§fh%55§ ziitiniaieiy I't"'€:*f{*:i°'E°!3{§. ii} "i'i"ii_:3i«; C';fiziii{ii°2i's <i:as'~,:€: with "'\\{"% f 26 regard to the defictiiis I1GU(1€d in the Seconci Schezdcule of the Act.
23. She places re1ia11C:e on the d€CiSiOI1 reported in ORIENTAL INSURANCE CO. LTD.
IBRAHIM 12007 ACJ 2816} to contend melt,:'m1»;;:: Z;:a.é;e-<J ' the d€CE3a.S-Cd was a boy of 7' after referring to a case re'p.r;:'":'t.gd iI1 'L_ATA VfA§,}H'gVA STATE: OF BIHAR [2001 A0;if1f2j351 fl{9rciShipS proceeded to hoid f.h&1;fl"»R?hi3I1 ;;,«*0\:i*:.1_'g0 éh_i1drer1 of tender age dié if1"xri1¢x_,\r c'§{'Lx;i<rg§:'t,ai1'1_f.iés abound, m3it;hea' their in_CoIné'_ at illéi"£i'1:<1e'*.Qi"--{§é;1th nor $11.6 "prospects of the f%.1t1:1I*e imtreasé' $117 » $10512' income 210:' qzhanctes of ac':var'1,€:€n1e'I';t'V_ of .'--€;h<;;:i2' {?E11"€€?E' are atapezbée of preps? C§€fTj§€'I:i*?f1':§;i_A3:1;3fi.£¥1E'{3fi»..£?_E?»§3i1'§}&1'i.€£§ bzmisg zmci §2.2r'¥{:h&*,}:' Eaeid "mat:
":'E<:4§3ra:% a%§a.:fg1"};§:}E0 he ;€iSESé;'fE3SE}1€3;"E§ 05 {f'{§I31}§€31"EE:§£fii=:}§1 an €§é;3€_jé_:*r§. 23;'ii«::j€§ -%§asi's;. 27
24. Mr. NS. Bhat, Iearnzici Caxmsr-3} for the appeilamt referred to 2: (:Eec:isi0:1 1'epo1"t.ed in 11116 cage of SUPE DEE --~vs~ NATIONAL INSURANCE {(2009) 4 SCC 513} its c{)11t<:nc': that in tha.if ' Lordships have held that then: xv:1rss":1.Q re3';1so;fi""ik) dvevjiaEév.V from S€c0nci Schedule which'" iS--_ E1 g.}§U_Vid-631.1216" 'fQi'=. determinirg ct:0mp€nssat:ien. '?I_'i'1~::a1ghV.9aid._<:::,sé-- {i%1m'é to 'V be reported in 2009, Vit,3§.-Yas 1€§;4;200f2 much Prior to the cases in.-~" Sinégh and 2.5. '- He a1~s§o._f<:fei"--re'{f; 'to' a decision reparterd in. the Case of sixiagmixé' CHET {(2007) 15 sec 650] t;e_':?L§1.:1§:§§::d thafi" i':;_____iii':21t, Cass: their L»:}1'dssi1i§3$ %1a2---1: held VthaégT<ti::i%iaj;iz;i:';~--_iram the mL1EE:ipiier 21$ pifcwidfici under S{%1%:éc%:,:1<:"L:'§$.' :';.<>'i. p<3:m':§ss3ib§e a::*1§e3ss$ =S§§€?;C§E1§ §'€é1S{}I1 €%1€':'e:~§"02";. is; :§1{§K:2:t.c:<.i arid {hat {E3133 aissa ifélfiiéi iii} $3? ~=Z7§:{'f{',?§ii_§€'f{§ {HE E E3:§2:z°<?%§".: 2G{2:3 baa; s"::=p<:::"?;'<%<.% :22 ':_E".:;_€: _'§0':.fs:"::2:E 296?.
'M_M\' ' ' 28
28. He also referred to an unreporteci Ifivission Bench juc£g§r11ent. in MFA No. 323212007 C<mte'r;_ciir1g that Ehfiil" Lordships while awarding funeral e:g<ps§':'1.-$565; :r<-jiying upon S€Cti0I1 163A and S€C1()I1d * Act. in fact. :t<':duc(--:d the :sa_mc::r<3m V' Rs.2000/~ as indicated in ifie:
Hexvever, we find that t:h:is <;iv§9'c*;~i.§3i<)11 "<;E»{__:>e's:. any "

bee1ring an the quesi',i(:*:'3_0f c:;;V'r'1"t1=.r">_f<=«*€-:;iV*'::_3,;f.

27. In the Case of MA'NA(;£N.{§'--:j;1§§gCToR, 'FAM1L NADU STA'I'EZ' *';r;1V¥§.-_cx1\§:s9c3r:2[ft:r* CACR_'i?Q_R:A'f'EON' Lfm. --vs3- Kl. B*;;\ID_U1i2'@%05_%;Ac;: _423} mvllich Came to be decided on 5. placing r(»:1iaI:1c<-3 on Tr'iI0k Chaadrexé Lgtaise hsgéd . zjglderz in'; bath Cifiilfiféfl Ex-'Ea1';ag<::1x A ;E_'§'.€§T':EV'§:i«;,/3V,V"""~é':._'1;'J[:Ei7€.{'E Rand '£":°zm:-:»;¢ €<3r;3:r2@ V". :v'<v;F§i:s21:_n:';12: Thaémas. 1994 AC1} NSC} $€.:af:@ R035: '§T":°21:"zs. Cgrpri. ':1 '-.A«:"';E"A'§*§';s:'2Z%<; C'§fa2:.:.':<§rz:, ':9§{§ AECTJ $31; {$55} {.316 rm,2.E?;.i'g3E;i<:i" appears £1} hzivsr baéeié adopied by this <:~:::»:,u'§; :»:fi.er taking :1{}i.e 29 cf the p'reva11ent. banking rate of '1ni;er€si..

18. In fact in Triicsk Charldrds 1996 ACJ 831 (SC), after r€feren<_:é:__' t0 '§ ; Second Schedule to the Act., H noticed that ihe $21318,__sufféi9S""'--ffoI§*r many defects. It p0int:é$d"T0.L'1i;' AA the same is t.<)_ssr:flrv€ '3;s_ a gL1.:r.ié--:*,. " . Cammt be said iI1§}a:ri;ib]e_T'_: ' reckoner. H0x¥Veveu:E; - . time: 21'p§3:'<) .g>r:1;+:1t.e highest miilfapiier ._to be 18.

The Ahighe$t._mi;z--1ti;'§Iia§r for the age 'gréaip =91' E. '{I=3. 'years when Enfdian Citizen sstzzzrm "%.;1de.§éfi{ié:i駧"«séarning and thee: lowésf, L°'w§3'L:}g£'V-.bé'*v_i:i'~'ilespect cf 21 person in the 21gé"'gf€3_1;Ep Q? 68 is ?G§ W'hiCh the

-_§1»:>rm21E re::£'.irem<:31€: ages."

ziasge 5;' ssY:«:.z> 5533333 AH;x.:x;§_E13 Am) o'rHE:g:~3 128% :"¢'£{>Hi}. JMv§E.';E§; mi} A:x:<:~:"mE§:z g 29% GK"?

" :';%,.,<g.- €%§Q§ Eéée-t=i:' §_,-<:>2*{EsE";..i§3--ss :1%§":=?rr§2':§;;; as; E€%§z2e:§a.:'.s--%s cgzga Eaéiizi . _ 3.55 mnciér:
30
H. noted earlier. in the mzitter of com ps.1tat,i<)z.1 compe11ssat'i01'1. there is no uniform m1e; - or formula for rI1eass1.11'ing the vaiui-2 human iife. 'I.'hough a special prc::_§?isir§AI:i'. V for asSesssm<3r1t", of £:Q9p1pe:1s:1'i.io*:<1:j . oi}: sfrzictured formula b21 _5§iSjj, " V p'L1I°§}0S€' af a {f:;121in3V4'wpe$iii{:i0I1 jé;_::i<;ie':* n 5-section 16331'-X of..__ f.hc2 A"(;t,__ bkéé-é':"1"

ixxsermd in the 14.i_«}_.V_19974, but no s1;.I;E - f0fna}.:1é1"..V_i1a's.M been lald CiE3"§{€1"fP£1ii.I3§{.i§)i'1 down for compue.nsaf.iEor1_, e1..(fl'2i.i_;n'_1V pe"i:it i()n under "S<::iC:i,i0fiff '{.§?1é"'"A(:'i{, though there is " no b:;m;j'% the said Scheduie as 21 '*-- guic1ii':g°Afactfn' while deiernziaxizlg the "--rj§::_11Vié:'"A V E"I1f3'{'.hG€§ K ji,,1:?;f:_ V " "CorV11'pe11Sa1{i<m by appiying in fact, in Ev'§éin.21gi11g [3ir€:<::€o'§"., Ta3;I1i.E E\Eadu State:

C{::'p:'1. Em3..{§.., "<5. Ki. §:3i1':du. 2896 423 {SC}, it. E1213 'E3s-33;} {3'£;\53<:%'3"V:E<:§ xwk £4h.z-H. {ha 363302153 S<:he€h:§a"=: E16: *§,%3€ Act.

'!1"}E3;§§ :'§€i1"i7{? 33$ 3 _;;;:§s3;::% ':f;:.::. §:z2;:': 2&1: '€35:

azséitezi 215 an £m:ari2:7:)i:>. ;"ea{iy--:'e<7k<>:zer. in 6: étatena of éec§_$i0:1s.3 of %:his; <?{§Lm:,, sf of %%m9 31 certain broad principles which could be applied for assessizig c:<)mpen$ati<H1 have been high}ight.€§-'T "
it has beer} Qbsse-wed. that in at .
a<:e;tidem: action, the aca::<-tpteci £I1€"%1:SL11f'{;f' of damages awardeti t_Q,..t.h_e is the pwurxiaxry lags ssufff'é'£j€:d_ likeiy {G be sxiffered by 1£he'm ass ."i(<3§3'a,:E'{. of abrupt. i.ern1i2z.a3;iQ:1 (if; iifi; "'-iv'hE"'3' question 21$ to wh.at:"fa{:tQrs shc>.L§idAV,»be kept. in V --v_i.[<:"x>s.-7 fer» .. "é:_a*E.C%.i];1t.i:1g the pcctuniary 1033- is fiVdfc%p€};:1{:i:£;;t, .7-s:,a;:'11e up for «z'zQf;Sidé:1"afLi;3:'I--:; bV€é'fd_;-«:3 3 t';Iir@r3»Judg€ T'--AlE3A:€~j;;1c::I""1:fiA:s;;--iT" "1-hi's; (:a§t1'.1'%;"Vir1 Gabaid NEQEOI"

'S€31"§='3Lf;e '~Lf,ti, "*v; Xfelufiweimi, 'A (SC), with 'I'€3f€3I'€}f}.Cf3 ta>._;a=Cas<é- timiisi" the E'a1:a}. Acctidemiss 'Wh€E'€iE1; K5 5SL:bb:;: Raw, 3'.

"{;i&e..Ef~1iS L<3re:ishi§ than wzts} gpeaxkizlg f¥:>:* ... __1:'i1§t"Be:1<:h w::~b$€3r"%.?ed i'hL;§:3:
"\£"\ Er: {%2:§<tn3;a%':.§ngg thté p::=%€::.z:§1§23.r3: 3035; '$10 $316 gig-:;)€::§E2m'f{.5 §'1"§£~i§"3f§f :2; §}€}E":{§i §::°aE>E§:~.5 6233 35:3" $2": S hf: {7a£(::,:§21§.%{mK 'F?r':€3:"ef:}r€:, SE18 eictzigii ::*::sQi.<:n% of Eiae §3€€f13E§i3.I':J i<>s=:;--s5 $10 the just':
32 ciizpenciexrfis may depend upon c1ata_..__ which cannot', be :e1sse::er't.21iI1g:c§; "

accuratiéziy", but'. must rleaéessariiy ' e_=.si:r;:mate, car <3V€I1 partly a (:<>I;j_¢::::tj.:1"i§.;'~ n Shortiy stated, the g<§1*£ér'a;1 .'f:'}'l"'I"I1{Zf:i<:#'}::1V(,'vi that' the p€'.C',LII1iE1I'y:"

e1sce1*t'.a1i11ed Ciflijv-* i:::;s,{ bziizifiitiigg one hand the '$116 é'}e:i_r@ii21§1t.s:':§Gf the futurfi a:<1d 613:1 'the other any which from =xx;fhat:W<51*- :5'-"(s1;:';'.A<:.:"x'L;'._ _ tc> them is, the a dependem " i?3«x'~':21'fi11 affl..u,s:f_" 'é.scte1'i.21ir1ed. In MOI§is%{\I*S;fiN"GE»}§gaz;§s;--._§§j;=2_S'£~ii BM (CA. 105/2009 DD, 33.1.2009} §:§':3._ th€..v"fiE<é'- {§{ t.he fispex C0211'? wh1ich Games: £0 ""06 fiiépirégfzégf' :31 Jéfiizzar}? 2009. their .L<:>rdShip3 had am A"€'}{3€T.E"1EE§i€.}3'f{:"'~.§:§§ ;E'f»;:.f€;%:'* £0 $32,,-*<3ra.'; as;3:;:{,%£'::-;e 0?" a$ss£;%s;s:m3n?{ Qsf {':{}§?'E'ff,5€i§",Fv.';;'°,~;s'Zi.?Z-.1?€53 éiachzdirig {E29 aga séf tbs? {§E'.'{?£3E:if'5€€§ . ':3.E:j2znk2:1'_E.21§. "«)'JE'3{) xxszxsg aaggefig 35% §;<>,a.r::~; in '{§";i.$ €.i6i$v:'3:. Whiie ' :*§;-:v§ie.§*:"'é§1§j ice §?L2.§:§E£E'1"ifl'§f:3. 'E'1":{3:"::.::.:%; aéasse. i§§§9é%§ 2 5;:*§fIZ{i 1?fiE:
T7 "§{AUSE'§NUE¥'IA BEGLEIVE ~'°Jf~3~» NEW ENEHA ASSURANCE 33 CO. LTI}., [(2001) 2 SCC 9]; UNITED {NDIA INSURANCE CO' LTEJ. ~»»wvs--« PATRICIA JEAN MAHAJAN [(2002) 6 SCC 28?}; JYOTI KAUL -V.:+-- STATE OF MP. [(2OO2]4..5 ~S'CVC 306]; SMT. SUPE DEA <:ase.(-3 (ssupra): ABATE . Aver DY. DIRECTOR GENERAL, QEQL0GIcA:i;_:sfimégzf * 'V OF INIDEA AND ANO'I'H}3R it-20c.j>j3; 3 KANHAIYALAL KATARIA 0'15HE';Rs_ CHATURVED1 AND 0fr_HERs_%..1'tf;o05_)LA 12 SCC E901 and BILKISH --vs-- UN1TE:i'>'- ' 1N1;31;é~, v}.':z\iS{jj:2;{xNCE COMPANY LIMITED [(20o%;s';.%i4 SCC: ¥25'G]V:*-_§'11éi1§..xiordships have o;)i'nec1VVvt,hTzfiT' of t:19i{§VHi_gh Court in applying the naziiiipiier be mverged-
' 28.. Caurt, in tha cage <3?' GREENTAL vs. DEC} PATODE AND omms W 3 désjpsssseii sf {>21 §2l5.2:{§Q9 E2235 hssid as §i§1:{.'i"%¥f§ h 35%: §§:{§i$p'z.:i:a:E3Ej;. 2:§€{§z.:<i:z§{>§: <35 1/3*? far ;}&z°&2a:";:12s;i eX§}€;%;1$£:5 is; 232$:
::>':"dma.ry FLEEE in 322613. We é',h;1:a}:; Eihai ="\:"'"x 34 in the f:;1ct,:~; and CiF(?i1I}'1-Sf.E111{TfE3S of the case. the same should be applied. The Lmiike.
concept GE' joint family west,e1'n c0un'[.ries where it has whc)_}v1»y_"'-.. ~. evaporated. ait:h(mgh on the de_§:'ii'm:éx;~..._L' 3 5-3h()u1d also be {.'OI}.Sid€'i."E1f;iOI3' The vE.'1E'(3CE1'S€§j1'S _4i{'é'i'L-I"1~i«*,;{'V v A was 21 d0<:t:0r w{>rki_ng;7.iI"i1':1h ~g{}\i'e,.r'n~ni'€r2Vt' 70' hospifezlg he a__ge«::i ébdtxt. Eh.3"";;{<:;3<,;"s; at the time of t.hé'h»..;:i::s:ide;ii;;._Ei'e.-V-jxvflgld have 1*etirf:d__ fr0ni""t,h:{é: _,<,f'G*;f_ern:iié3;";t:*j4a:)b after a not, i:hera:f0ré:, . :v,r1éper1d€nt ' ~-1,1j';;01'1 gm. W€:',"'*t:1'1'{2ref<)re3, are of the = 'c;pii1:é'r;"théi: h--e1vii1g regard to his: age:
21ES('>"'€:.he Of his wife, mu£t.ip1ie.r of Shouhid vba appiiecig We fit') SO };ee§5i:'1§i;""i£1 *s;zi<-aw 'she: £219: Eihai the {taufl .21 duty is gzrami a jusi and 'V ' 1"",i"{i?;?;§;V$'s{}118_bE{'f €:=.:3mp<~t:1Sa{;E<3z1 ' ~. «--i¥£>L:id, $131 at h{3w<;~.a;-"er, he 21 gfua;-3: eméi :":=,2:$<:::1a§3k;: <7€'§E12§}€.'£'}SE3.E",i{}1'} {i€ip€3E':dS :s;§;{;§': éézaé iéizgfa §;§:::.2::si:§{:::"; €f§bEi&:':.E:':§.E'§.g§ in €;%2};{?h :::a;~7;<: §'~E<; hard amt? fE§:§il :'u_'§e '{hf:F€§OE" am. '86 iaid d{}'fi-'E1. The €3{}1ZE'TL the _ __ taker} - inif.o. L' 35 must also brzar in mind that C§()1"1'1p€E"1S£1tlO1'1 shmlicl not be t.ree1t,ecl to be windfall.
15. We are mm'. oblivious csf fact. that the multiplier referrizci_.i§§§."i:f:vV.',j'j"~- 'V' the Second Schedule to the .

not aut.0mat;1'cally be in a initiated uraclez" bf A<Et..

We hzzve e1ppli<=:tl__"é4lf1e multiplier keeping tllgat the mL1lt.ipafi£--:;j Slélztcwlnd Schedule xflrfiyifild' be app3_iCa_ble iii 21' 2§:;1s'£%A«.:L:sI?;£lcé-r «sfiiicttiorz 166 'finding required to be « l§u*1'ivl€:'ri choice of mult,ipii<:::md ..,V§1ls0" TII}Li}'[.ipli€E:' would depend »L§p<>fi'Vé:""i21§5ge number Gi' fa<:§c:1*.s £31155 0%' the m2:si'.£.€:::;"' 'Ems beam fir; 1-*a:°i<)u:=s ju<ig:m.<3*:1€i$, ilza ' .5-fizmze :"2ee{§ i'EL{"}§j be ya-3if::«:%z"a.t.e:§;." :::>:' me {E2253 {:5 l'x&'a'§'§€}i?€z%,E., §?.\§SEj'§%AE*\:'T{iE'; {:<}?v§?_,s%gx.fig §ifVEV_'§}§: 'xffi. Sllgfi SARQLI <3: 0&3, -- Cm; ;l??§A:, Q?

36 NOB483/2009 which (same. to be di:sp0se(i of on 12.5.2009 their Lcyrdshipss haw-3 held as 'Li}.'1d€I"'Z

10. "'1'h<2t Se<::0nd Scthedtzléi " ? ~.

provides for a new pre-determ§fi€»d;~--.._j:

formula for payment of céomp¢1_f;é5;3ji(>i}"~ L. to road accident vi<:t'£,im's"'{n*:« «t,h{3A ' A age/inc()me in a £13_orL~§ *iibEéx:.'a_1'i rat:iona1way. V V' ' H % If that be $0 _ {.0 why the~.__ix1jui"éd' .§§}€a:§i:1_e1n{:Aéifici'/Vor heirs anti of t.h<=3 victim. in 2;-L:as£;'~ {V)£~"§:ia"€E'::.'f.::}}. p1'o0f of r1e?_£;1'ig;f3:i;::-3. €311 {HG péaift "01?" driver of 21 ._ __ would get 21 kisser "éirzazéum---:i;}*°e.§ii1_ :iiifié one spectifieci in the LS~e;§o1i1dV'-- $chédLx£e aiihmzgh both are §5imi§é;:*E:;;sgtuaxieda Such 3. ciich0i.0m:g, . -§§:f{~./{§L1i' Gpinion, crcmid be resoiveci by 1 {he a§>p}§<:abi11ii',:.«* af mui€,ip'i§«E::' in ~ {iE"%_S€"-SS vaiaerer Thé? *=.;§<:€;ir;::s Eézwéé su§'€£2rs*:d izfiziriéisg rasazizmg :31:
g3&r:":":a:":€:'1E: E:<3?:;:»:; éisaa'E:sE£3§:_:€::':§: {tar p<:1"§;¥122_m%:1i', §;'2Ei.E'§.§'c1§ di§s~i;:a?3§i£::fz1%3:':*a., 37 P1"<:>bab1y, it is in t.ha't: x.-flew of the n1a'i.1:<»311 tliere is some sort of 3. c:ieav:;1ge 0f opinion in the matter of appIicati<>z1 "--.. of naifitipliea'. 'Whereas in one set.
decisions mtfitiplier specified .i_r:§V__ -1' V Second Schedule has been 843;:-.1.iv.<§ti.,_ . another set. of deci'si<>f1s,+_ 7.21 ~:
'ri"au1'{ip1i<»3r was appEiecf;«V I:"n. é'ii:}1éfr Qf " the <:ie{:iSi0r1s sGr1{1 et;:imeS','~ :10. _pi{if1<;§_i_'pvE.e3.. Of law has been i'2,1;id d0§vn,_ _'sit however; a;§:'c:.e}3t€3fii 'Bar thvéii V t.he multiplier Secnjnd S<:hc§d1.;1e be the ' 'Ag::;deii{::;'es§"*. *-
We aiso' refer {Q';2xi1@t11e;i~"'latest jucigement, 0f the Apex Cong':-V in é§Im§:;AMMA "AM3 AN0'mE:R RES. UNETEI) "iET\I 1"')*§;%E""§:x?SL?R&Néfi" COMPANY Li'§\;fi'E'E1{} E2009 ACJ A $8.2?
. E} wEi:«%:»f&:.Ai.§3--:f:ir Lerdszzhépea her»? E1636. as ur:d43:r°: 39, "We hziwz afigmziziy é;>.Xf.r'a<>€,<3c§_ S€:€::¥;i{m i_1":33--,s'% sf Ehe MEFA 31931;'-:§:2b€f£>rex 5% E73221? §E€E§°E..'3;S§£i§ GE §',:%E%3 s«sa':Z.§'; :§3':"i_32:is:ai{,::': waaid make it a3X*§Ei<?.it:E:; afiesar ihai pfii'-EEOBS iika €.he: d<3{:e21:~1se<i Em the \f"'""*~
- '.~;s*'x 38 preseznt crasse: would step into the shoes 0f the owner of the vehicia. In a Case xvherem the vimim Ciied or where was permanently disabled due to z«.1<::cicic3'm. arisi_ng; out of the motor vehicle 111 that event: thizh I to make paymeent of f.r:h%:5 (:(1rnpe:1se§€'.it;;1: is 01"; {ha if1SuI'a}'iC€: :'r:0I}"'_i_A;;}'*c'4i:i13,§agi' owncsr, as the caée'.~.:f_nay be :13 p3*;(5V'.ijc1v<?:c1HV under Section 1.E3i?>H5;:~'a\:V'A;E3L1t. ifit 15rc)x}g:d that the .d'aii,xfe:' V'VE;W11er €)"f '"thz:«:~ n10'{.0r vehi<q§.1é:._?_'in owner couI_d-- _n(>t,"r1'ir13:;é;Ae1f" of ' as 'tTh'e'i"iabi1ity to pay the '- 'sanit-ffis 013:" 'i'his preposition is abs01';1i:€}y .Ctv1."€:23_I4' on a reading of Si-3Ct,i()I1 u{€}3A3}%.""{>f V'i.11f<:': MVA. Mtcordirzglgs, the 'ksgai 'réprasentaiiares mi" the decesamd h;3;.*~:<: sifzppeci Iiniia me shesss 0f the ' -. §':2:w€:
'V ' ' '_"--:"mg:§i»3:" 05 the {mash}: veééécle {:«:3a§d :10? {?1E1§..1'I.";€(§ <:<>m*§3€nss21ET%<::i '§,EE§d§3Z'" Se<tii§0}:a 1€33--.z?k £;£'£,§1<a kffiffi, 39 We also have before us the law' laid dawn in SAREA VERMA --~v::sw DELH1TRANSPOR"I' CORPORA'1'1ON [(2009) 6 SCC 121] and the reievant paragragghs are as LiEv1.'fi!€'_i"i"'.'._V
87. "T116 ifirixlcipies r€]£1ti1_3:g.\"t{2 '" : :'é deternziraation of liability and qV1_;?ai12.1§.L*::ii~ of cc>mpe11sati0I1 aj:"e"" "di.fferer_13' _x'~§L_';r ' A Claims; made u.'1?:d8r Scifiiijxi }f£3~.3¥,;'%'; 0f the MV Afli and'Tv<:1.'a,1'ms"LaIi.der 1r §é:.?ji.i.Q:{1 1.66 of the EVEV Insurance Lid'; 'xflj 1\}i{e¢3.'1a V§a";'i'3fa1) Section 163;-A " _ Second Schedule 3:': ng§ff éipply to «:$f '""'C}£)mpensat.ion in * Section 166. In =-- "i'riv1o;E<; this Court, afi.<~:r feit;§:raf.i11§' fihe: ;3rin<:ipi€:s s'{.3;{':ed in '~-S;z,1s2:{:z"£":i*:':'é>;VThomas, hoxxaever, he-Ed €;h2:{ operzaiive (maximum) r:::.1it.i§31i€::"

be i:":<:§ee:se3d as 38 {inséead 0?

izadéarzfiicd in Su:§a.m'r:":.a '§'h{§rm:;1s5}. Sway; E21 {7E?iS€;',.'E.-3 %.j1§1C§€"§' Sé2ci':i€::i: 1:56 Sf E:}_":é;é Es,/E'? Eaétti ':33; %3{:rr{::wi::g;§ §'.§""1€*. pri:'1<:ip§:::é :mée:"};§;i§2_g;§ S:-:<:%iie>:*; T;83»;'§ emzi {he Second S<:h<3a:§ui€:."

40

29. After referririxg to the :;1b0v€ decisions anci on perussal of the same, we h3.v<--: to a.ns\>ver the 1"-I'::JI;"f;'.'£.'_€"f1_£fT"{j mack: to us.

30. It is net in dispute t.'héit4"'S€§_(:"iAi()§1 Second Schedule 01" the Act. came up {gr c:or1'£§id€:1"a"t.ion"§n"~ detail for the first U..P';-. _S*f§:;'1';§1 'VVF2C3AI) V TRANSPORT CORPOE'%f_I'1C)I\i""¥\;=;é§; '*5R11,o;{'c'HA;\§DRA {(1995) 4 sec 362] m%dea%j{;n Relevant, paragraphs 2_":"t,""§17 -h.' 1&%:=._a1ncI* 71 to L3.l'1d€I'St.I:1I1(i what eXz1<§§:}y Of' the three Hon'b'1e JL:dge:é.__ the Second Schedule of the EVEVC Aci .,'\_VhiCh L '«.i'-"R16. simzitiem hag 1201::

ufé'de.rg§3;;€ 3. ezthemge with file }3«:.:;1<:imen':. sf fizéz E\z'h:3E;<>1' 'V€h17e;é1e$ Attig ' as a::';.1€'r1::i;€€§ by §i§X}£f§1{§.§E1€;?'EE§' ,.F%C§i,, of EQQ4. Tézss :'m::s;:": iE°£"3§}{§I""§{".&iZ".§.'§, V§:§:2:.z:g§€;% §ET'2'€'§"{'}{§3;§{f€E{§ E35?-" '£E"::::% £%§"E§%?E"§{§{'{3€'i§"i?. :2': $0 far 213 if miazteg :10 {ie§<3r:::i:1a,€.i{}:'2 <3? {::>:'np<i:"r":s-3a.%;i<>:"s E3 ihéé, i.§E$€E"§l§{}§} sf 41 Section 163A and 1638 in Chapter XI emitied '1n.su;"ance of Evlaior V€3}(1§C1€f53 against Third Pa1*ty Risks'.
165A begins with 21 niyn-<>bst'a;z:l€§é'*w ' Clause: and pTGVid€S for pc ymejezlf; é§'§'< 7= compensaiiong as i11di<:at,ed _. ~ 1:": ._ Second Scheciuie, represematives of the_ "s:1.<%<%ee1s's'<:.c:1'~.V(3;:"V' injured, as the cié1_s_§e...m.ayA'b¢. New turn to the: Second uSr,:}1evduEe',"wieT' finci; :3 table f"iXiI'i§;{."f.h€ .h1Q_<:1é' -Qf_é,'aIcu1atiC'fi of c.om:pe11sation for §i"d_..._;i)'a} ' '_fc1C£?i(i€I1'[ injury . c1a;_ims" "'E1ITi'S'§.f1'g O!;;.1' " of fatal i'i3.' éf"'t:01L;n1r1 the " 'ageg:50up_V€)iT_ t}1.e.victims 0f actcident, '*-__t:};e ".3e€;§12ci ";. column iI1ciica£:€s the "hU:'§.?;a:)1?i'iE.:%3§1' ;ri1u£tv iIp1'ierv' arm': the subsequent figu'r€:$ i:"adi<:21't.e the , {'iLV}VE£',3'1'{,L1fH of c<>n1;3€r2S8I.i0:1 in t.1";.0u:-sang? A 7."Lj--fg}é}:§322E31<: is ihe Ezézilrss sf ?.§'"i€ff aiegteasseaé 'i?i<:"{:.im. A<:<i:0':'di:1g to '{.hi.s::~ ":;23;b§<-3: E",E"i€ {§:L:§'§{.§pE§<9':" '§§':V2§.'§-,i.§:.l,fi fr:;>'m_ § ':10 18 ds3§§s::":d§z1g i}'?£'Ti. %iii;':<::~ gyaéaiag} ':19 :s;ir":%;£%%:. '£19 1-'§{?iiZE"§ beiezmgfié. 'F E1133. u1";€ie:° Ehis; Séihfiduie fitze Efléi'/{§§§'}LEE"{} m'u§t.ip'Eier {rain Seqztion ~-
10 '' '1i.1'1"E;'_, -I' ié:_g'¢:;1._ " V 42 be u;Jt:o 18 anti 1101. 16 2-155 was held in Susamma 'i'homz=1s' ciase.
18. We must at once. p<31:ji€';-- ' t:ha.ii the Caicui_af:i0n Vgqf c:<>I1:pé*11--s;:g;ti{3'f1 and the arrlcautit, wt>_rkcjci gnéij.» "I scheduie suffer from example, in item for" \,r:ieV;At'.i':.§:1V"'a«1Vg'é3d 1.5 years, the m11I.i1i§§§»§,¢:'V»_iVs s3i1'(>wV:_1Hb€ 15 years' ::i.I1:C:1:"1Z:i1€§d I13:-;2,i.ti,1g3_ié.§§é:zA1d is shown to be Rs.300'O .'i:€$'f..";'-A§,-->I.:_'v»S.E1Ou1d be 300£§ X_ 1E3; mj 'f%i:"i':1e: same is
4.')LI?L:_: :-3:tf' .,Rs--,.¥:$O,vOOO'/V§S1n3I1ar1y, In V't--}_),e::~:a{:':§_g;:>ric1 niuit;ip11er is 16 and ._ the "':'4,113}4{2:«1»1'"i1i{:0_r1:é is Rs. 9000: the "i,<:>fi:a1 éshcaixldw Rs,E.,44«,OOO but is Kim 4$§;'3.':;_§x.>r.-fr:Rs,'}.,'71,0O0/-. T0 put it ._}briefI§;«,»..___.%;h<:r tabie aboundg $.21 51:9}:
';{:§',):E.'j-:':?T{"t'-2-,£1{{-.4>§§e N:-zither the '§"'rib111i}.aIs_-3 110:' 'she cam g0 by {he re23.<§§,-»-" re{?E§<:::"::-'=.:: fit. * {E=air: euifg bi'. ':iSS{;'§i 2.8 21 gixida. Eafizészlaiesa i1E"a€3 s3€i€3{3€,E<}§i of :";m§'l€,i§}Zée,:" r::az1§':{§'i1 in 3}} Ems .;<:::<:}§€_'i_§..,»-9 {§e;:">é3.:';£k':m', {hm %:.'}"::: gage? {sf "§f§}€;'. {f3i€{?€;"f.':1EE3€":{§? "Pia: ::éXaI3":pi::: if E'.%":<: %:*§€€Z€21S€t:'E, 3; b2:<%§1eE<>:1 <i.ie<; at 'aha': age sf" \.g"\ 5- C:3L1r 43 45 and his dezpencissms are his parem's, 212% of the pa:te'ni.s wcmid edsc} bé', reieV21I1if"----.

in the c:h0i(:€ of the muléipiier. But mistakes are limited (:a1<:u121t..i_()I1s only and not in other itemss. Wllaifi «;Jf'<)'p1rj>s€: ".j<c;3 empllasis is that 'the n__1£'I.}.t_.ipiie1"'_»r::ann0't.--, ' €X(?€€d E8 fgezars' p3_§i'1~Y:.h21$é §'§1£:f,.{>1%':v_T'§3;i's'Vis; the imprQv@men_t_;_ '-.Qve_r i:,hf3_ eafiiea' pOSi'f.iOE1 o1fd£1;21fi'1y'».,Mii,«.%should not exceed 18. 'Ne_I:h'Ci1§;h.~é2.. it;-- }3¢f.;essary to st_21t.£?.A_"tha1Ti; <;()j:jj3'(:<;'VL "~.L'legal positiion as i:-:s3.I;7:»11§d: ."_ 1' i'*ibL;*r12L1s are us-:i11g lligher "H1}f11t.ip'iIiE,r }51'ese1:1t. case where " " the :1m1ti'p1i<~:r of 24 '*- _whiC1': Court raised to 349 {.151-<>:'ék;)j§-' aéhcawing iaaék of awar<::::1e$s of ihe béi{€kgr£>11:1d of the mtgliépiier Sj,£ST€*E]E «" 'Err: ' }?)avi€:S' 021%.

1%. 'W5? had i:':<'§i{:21§€{?§ "$96: w{}u1£§ * "%":{>€: i:1i,er£er::: with. *s;E':e 21:n<H.:'m 3.wz1:'€§:3e:§. S§Tr"§€3.€: in am? a-waisé xfisiie. 'iihii mz.:Et:§.*g;§§€:r 2,2895% $5 <;é:3<;<:€s:ss§§'%:e; 2% ;<.:;2.%£;és_-sfi<>:{:.§ 5';'.§:2,=;£' 2: Vi-?i':€ .'i:>w m:,1i't,i;>§i<;t2m;i was; ziaséd gas; ihfi iossa of dfipendenssy, if WC were E6 to __--*::ct.ii2:§I f~ 'V' \\i am ' < < I . ' I _ W " ~' .' " ' E;'"§"'_§:i ~»¥$-- €iE*.4E.;"%§3:§£E*: {{2G{}E§§ ii} SQTC '?2l%f}§: 44

correct, the multipiicand and use the ctcarreet multiplier, the compensatiorz would work our to nazar about the same figurcé. '1'h<3r<-zfcaréz, while. agreeing with the learned advocate for the appe_}?_:2ii'1t;»,..'_' ;. 4' we are disinclined to interfere Y2-fi{i:...t11.Aé* figure 0? c0mper1_s21t'i0;i*i 1;}1e.r:zfGI5é:, V' hcfld that the mbun;:3.;c.;¢::'}: gm;
an error in the cfifi<';i_ge c>ft}§e;: Vrr1tév:I'f:ZiAp.i1£:.ifVV and EEHOVJ the e1p'p(--$é1E._V'»:t.L) _f;ha{ 1'f;§ut we do not v, '_ the {.a ;3C<~3.<'3v V bf 'ihe case, in'U5rt'éf':s:" 1%. v"q§§a:1t.1;m af c:0m_pe:1satf16f1I;' £:()st,s."
S11b$e:e§1uen.i;,fy' : s.§;vai::1'a3._'-Qther judgments which are repo1"tied=:a11d a1so"'v.§,'c-vérgil' Jotiher 03.3635 not rézpcméied as si',:;;:.<;f:d" 2:;b<}'s:e to 'bet: pran{}m1:':ed* » .é'§_i1.:e':f.'i'riE<>}< Cha.:1d:':21'-S juc§g;§m_em., ii} Ramesh S'm4gh'$. . {7"¢§;_ss'{;2 fizfiir E,@r<:§&*s1f:.:§3$ by :¥319e:'rri:1gg; ta} ihe g-2e:~mf¢.s;':::;:_§:f:; r€p{)§:"'f{.€:{i ii": gxégw zmma ASSURA'NCE $3. '§}E§ZP'.%L .¢...{'j}§E{ESl¥~EE§§"§A§ SON! ~v55;~» UK'E'E'E§ EEQEEEA ENSEEQXNCE CQ. 45 LTD. [{2004:)E3 SCC 3851 and SYED IEBRAHIA/,i'S CASE {supra} pI'GC€3£:'}d€d to held that because 0f the short comings in the Second Schedule, the Schedule hag used as a guide. It is reievam. to refer to which read under:
4. have 3 C()}f§Sid€I'3.UO1') to 1::h§:s€ €i£;r;"1€,'<3r1t:io::5§é AV are of the opiniourg, devoid of any Hm?-it::>: _ --Ct>r;sidéf'mg .i:1i1e law laid d0iv¥"ijin'--.N§:§§% uE'3*1V§Ei%i'Vz%.sst1ra'r1c:£3 Co. Ltd. kL¢':na1~:.a¢ mos; 710 sec 720]',"«?:.jE: >:s=._ ciszii" 0110106 of ._ 'i:€;_:.'C?:v;<:'{.(:rf:11ine3d by the age of " "«i:Eaimar1t.s whi_{:§1s:ver is-2 hfg*'he3f. - A"Afl::i1itt.eci13r, the age 01" tbs:
_V_f21th' é1'«w.23.:; 55 ysezrgm The qmeaziata; ef age: nevaxz' <::'{>ppz2d up 'be-zczume not: the <:(>:1te:1i,£{3:1 missgi 8256:":
~ '_ jZji*;éf{}r€;': ihfi '§":'i2:.E C{>uf:°"€', 9:" b€§{)¥;'€£i LES, "E'ak§:1g {he saga: is be 55 fgears. in am: éépizéizséx :E's_e <":<}m;""€;ss Egzaéizéw h2?z*s;§;% :19? c{>mm§'?{.*{:{3d 2133;" §.E.Eé%g;;21E§é:§s in ezppigzéng iihér 46 muitipiier of 8 since the father was running 56"" year of his life.
E' the 2% Schedule 01' the Act (:c)Hr_1_'t, €-:.3Vd:=%d. % that the deceased bei1f1'g"213L3m_1'£"_.16.éji4'§_7x ' A years of age. 9. H1L1}T'.it}1i€i.{_"()iV; {TE}. <5r. '1'«? should have biéen gr.%mt%:dV.
uncioubtadiy tru<: 'L'L<}:_1'.é1i:_ 63;A was br0ug:h't,.¢' b d0k" to slmrtem the VVp€1'i::d:7§sf The bzircfe-:3 to or fault:
Qf: ._.par't: <}.fuVcEr_i}?eIj ai§id'"0ther allied 168 were really ' ctgiriébefsiqfiic.' ' ,_a:(1r§i time c(3n_ss Liming.

'"IT11€:1*r:fVG:.ft~ 'fi>a';'t of Saciai jusiiceq. 3. us3:_St.e:r: {;=J.a1é; i11i.rod.11<:ed via Se(:t.i<m E88:4.A~---.--.--I;*z-'hereiii Such burden was '«..a;:-frgided and thereby 2: speed}-* remeciy pE:::v§de{i, Téxe reiief u/S; E6343;

' , }.'§":as bicagi heid :30: '€.{} bfi .:1:d§ii:,%.ena§ hm. a;Eéé3r3:1at,€. 'i'h::*. S{1§'}{fdL'%.§€ ;}r02»-*§_dé3{i E':a.s;e %";:'»=,.€.:':": 'i§1Z'i'*:£i{§1'}£%.,§°f:': :§.:i${';'%.2.s-:~;§,a::%::§ in arzzyiamss §}7:"£}TE{}ii§W;{.'.<3?i'}'§€ti1'§1Sé; Girisshbhaj :n<t§:,§{E§ng_§ §_'}€:=.€p2:E Semi vs. §;'n§.$:.e{i indie:

3. The learned counsel 1'e*13-*ir_3gf";:»«:.:VV'~.. 47

£:1suraI1c£: Co. Ltd. [(2004) 5 SCC 385}.

212" Schtiduifs to be used not zfeferring is age of K-"iCf.i}'f1 but aiso » A' fatztors; re1ev21ni therefor.

questions of 'facts emd""'12mz '_i_;;1t ' A accident Cases times by 1'eEyi;dg««.._V0n '-:1£af.}1e::fié1€;ix:.211 equaiions. in f21€:'V{*§.1:V§1' '{JR<> z-gd L '*m1o1;

Chandra {(1%99=::s} :é.e;.::2:]}; Ahmedi, J, (3.5% ghe Cn1ef';I:::s.:1.c§: has 'I"r'ansport . '~Corp'c 3f'a;iTi.r§£1 V» " " - ._ var in the has" held that the 'Séiledtiiiié, (§'a:j"-0n33}"'b'e'used as a guide.

" iihat the selection of '*--__II11.;itVip1i'é;A},9 €.fé§i1'r£0t. in 9:11 Cases be soieiy depeVr':i<i'en{'.' 011 the age: 9f the deczeased. "-if 21 yoiifig mm': is kfiied in the azceicienii , ie3;vi:1g behind aged pa.:'e}3$;.s whe max}; V ' .:"§clii=iV ssura-'*§%.:€: iarzgég €':":0'ug-_£}3 £9 nlazch '¥£¥i§§'1 . 'E*1igi"3. muiiépiier g:>1'{>&ré{§<3c§. bf; me: 2?"

S<ihe{fi,:§€., 1:31:31': %:3n€=. Cgmré 33.2153 :0 <}f§:?;e§ szaith E':.;;,;;E: muE€;ipi::§::':° zmié %:»2:§:a;2::s::é% Same with §'Er1€: $§1<>§'£, life €X§}€E€f€i8iI§€;?}f sf {he céajmarsfta. That. pI'€i{7iE§€:'§:gf has; 48 happened in this Case. Age of the p£1I'E,'1"1'E,S was heid as a relevant, fa<::'t0r 121 case ofmiriofs death in r'ecem de<:is.3'.c)n in OI"i€:'.I1f.aI insure1;1C€ C0. Ltd, Syec}. Ibrahim & Ors. [JT 2007 (11) SC In our Considered opinion, below righfiy sfiruck t,h'<--é7S'a;ici'_I:i.a1.e1:fi§ée.'ff

32. Submquent 1:)' _4_this '- _j'L'1::igm¢..ri1. a}:1o't:,h é::" V Division Bench judggnlcnf. r<«:}"év:«_1' :').€*i_0:{1 i:E":{§?pV€>i1i1t4§ was in the case of NA'r10NAL CO. HLVf 1'I). --~\r'S~ GURUMAL-LAMMA {2Qo9 -Aéa §%}2e3'5t)j';1'..':_ --'-in this Case, paras- 8".W9 'eujii 12?-:;i1"<:'"gcéfevarif'which read as under:

stri€:t() Serlsu is not case of fated acciderfi.
T1;iEw.{V§%j. vL1i?fi3:k)§§€E" w<:>u1<:i be aqapiicabié-: arziy 31} case cf disabi.1*Z'{,y in :_1011~€'a.*€,21§ 4V?;1g<_>§'};r;i<*z"s€.ss as wauid agpear ffrxma the :.C%%§§.'§£:1§ N96 :3? "aha S€:<:@:";{i S<:t:§1e€};uEé::.
"V "T§'1t,1s§ 9%-'€211 if {he ;:pp§i<:z1{.i0z1. Sf z:*::.f:E*:"'§;w;3Ei.s::" ES i;{_§n<3re{§ in {he ;_:s'."{'€s:;€;;'§?: z:as§=:=% ;--'a:::d §E'E{f:f.3'E'f§§E 0%' thés ¢:i{:3<t<;-':;1sss;»:a:.§ 't::1E~:en is he Rss.3g3GQf4 yer r§?:<m%;E"L fizz:
8.ffl{}L1}Y1f, sf c<>mpe:1sai.i::n": paayzibie \\\VfWN J?"
49

wc:au1<:'E be somewh at structured formula, the que's;i;ig$_i1.V determinmion of ctanmensation by app1i"'c?.e1E:i:)ii'0f j'£}_d§Ci&£1 " A' mind which is 0:h€;j.>viseA'z1e:<x3sS':1r3;:[._f<n7W 21 prc)(:e€di11g 211"isiH1'1g;'V <3j;V1t. cfif' ' "(313.ViVf§"I1 pet,if.i():": fiigéf 66 §$§4?(3'LfV11ci not arise- 1f_iT:>1'i1rzz§1 ..p m__ceeding uzldfir Act. is amaurfi. of :C.QI1<1:_{5:3r1sé1'£'i«:)_i'1'A.' 'L-ejs~-' sp:2i€i£i_ed in the not rerquirezd to "apply'{E16:*:1'i1_2[1j,i'p3iei" except in 21 C8.S('3 of LiI1j:,'1riE-33 éizxid vcfisabilities.

'§,v.....},¥'i:zr§ian1€nt in ig ymg CEQWE: {he a,::'1~:3;11':t: of ::*::>mp€.:1sat.i{;an ix: ilhfi' Second as imiicesieii h€reE:2"E:§é;éfe:'<x in 'gf wi.:'--;<§0m, §§'<}v§{i£3§E far ;>21jm":€:':'é <33?' E§(}I":€'§f3 :a;£;2.<3u:":"t. wézizih ghzmki bi? §Z'€?&1§€€§ '£10 be "£:h€% E"I1i3§1§.E'£"§Z.§EE'E, E?" E::::<:é<; éfiéia} <i:<}§f;:§£éé3§"a'é;.i<)z': E2153 'f"22.s::"%, 'ghazz 22 §}€::':+s<>':'?{:% p<::te§1é.iaE:;i'jy '£10 85:1?!) 193 highézsi, wimizz he:

between V_ Rs.6,84,000/~ and Rs.?,eo,000/- '-
the S<--:<:0nd Scheduie prevideg p;1We:;:.%;« _ (sf _ ' " ' xm ' *a1Vi::1u1rfi?-;
S0 is; betweezz 25 and 30 years azmd that is why in case of p€F§I1E{'f1€I_?§J_:"-,_ *. disabfiity muitipiier of 18 has spectified. The xgery fact, that ev.eMr_1""§n'7: t.13i{_-:~». x "
deceasfid had an incof:rié of-
per year, he being ageii 21b_ o':ii T54 would receive a s«I.:1m €15 RS.60';0{.}Q/_- but if his imtame --
annum, .'"}:..;;_s Kiegavlj u"-.'{1eirs zmd representativérs' ré{:é:ix{< :"' sum ef Rs.8,AOQ,OOQ'f--*';--f1t1"t1f';,e :i2:2.s'vé"'.{3f 21 11017: <:a3:j'r1i1;:ig§_V p e;:sci;{1",V ':'1'{)i.i5r1e1l income iRs.E5,000 per ' _.1'iZV;._§i1--~3§£::%w of file: aforementioned 'iii'nding;.g_ we of the opinion thafii it is I:1ot.""-11;eHCessa1*_§f for us ':0 *c.aE<:€: ime .4C:@._:3sid€r21ti0:1, the d€CiSi{}I'1S cited at °f.::. §3ar sugge&st,'i_z1g thai in 21 CTLZESS af <;i$at.h 0%' an u1}m.arrE:2<i ;_:s<:%:'.s::=:}1"';. zuxé v;h£3;'re;3§I1 the <tEa.f:ma};1€,§e Zi§'€i the p2:r<:%m:é:=:~ <3? 'zE':€: aiazrezzgzétgi '::':f:_:": zzgge 0%' é:E':@ &e<é€21§:-sad sgiaaié be ir§°€:*:'§i-"r:-»'2:1;f:'§'. faésmz" Ebsx"

4-I==\.-«>'( 51 applying tlm m1.1lt:iplier specéifiecl in tlm s€sc0:1ci sc3h<--:.d1.:l<3."

Their l.ord_sl'1ips at para 12 were not }"Ef*.f€I'I'iI1g t.<31_;i:;y principle in the <:a$e of cleaih of urmaarriecl p_¢':*'-SC211 his pare13t.s being the claimants to 88L}? "

cf the d€(f{-3E:1S€3d or the of the £::laim::1.131tS'llXvaS'*-r€'lé"<:;1n.§T.A for dizciding the multiplier s'péL2.ii'1c:(fi';1 S.<:$h::{sfi.1;_lel _}AS a matter of fact; according____fii:. _1:helr "La1fdsl1iig:)s_. the Second Schedule w0u3:d.7 I10l ga;pj3ly.lji.Q"fa.i'.21l ac«::iden{.s. But, however, *i:lf1<-3 3r;'(3t:<~3-- ["3,p:p§331_cEeV(l u lj§'(§ the Second SChE3Cl1:l1€'. i1'1l'cl£(:.at,ei:_'a:i;li'eb.¥ise. lr~l<-3nc:e, the claimants carzncst, 'zirgzle its-,__"G:;i1"u.mallamm21's <:a$<£:l their LOYCl$l1vi:§}S hé1\:.€:jlz;ti'd dtsvvlé the law 'mat'. S€'3COI1C§. Séihffdlilfi V'21}}pV§'£<:s:"{:} f'aij.21.l ac:?:c.i_ci<~::ms.=,; and {he mul1::.i;>§le:* E:l?:er9i:*g is Auapl?-l3~E»%¢%A&i;§7};'i:Y3.% J as' 'ii la} be n<}'z'i<:e<l lihéil, in i:§*1_s::>, {::as3§% :3? 'l'ril.<>l§ "iE:a:1{i:'é{$ §:.\E:§$§..'i8 §E1s%l:" l_,{§l'<%$Z%:.§'§:;;§ 2,a>'<:=.:=a*. <l&€s;%;*§::§.:':_§_:i§.;g 2:
é;::'::séeAwh€;"€~: £.il':.e €;..~l23.£:1": g}e%it:.i@:": wzzsg mmlsz" S€:<éi;.i:i>:1 1&6 £2? 52 the Act, but when the question of multiplier t.e___be applied came up, their Lordships had an discuss in detail the implication of apffiyingt V' multipiier as indicated in the Se:eei§t;1«Sc§3ec£V2'tIevvievsfi of the deficits factualiy fotmd severai other cases, this eameeéfifip fat e.Q1*13id'erVé1t4iefi xbut however ail those ciecisigns wei"e nt_byv '£1'..{O Hotrfblevdudges of the Apex Ceurt. it :5 Vaisetmtetl $'f:3t't{"{,t_£*3{Vik that when the Ceurts are with; S«§efikt§'f£.}Qf1'VVf'EtFh€r€ dif;fe1'em judgments ief -are there the Court eouid 1V*e1ytV1ip:fi:1 ef;;..¢'ea.r1iefmjudgments, if the Court thinks the: {:o:1t're%erfsy"..I;§e;fQ%V.e it was direetiy answered in the ear1iei'}._i_fLid.grf:eIit;..a;<1§~it need net place reiianee on the }ue'tg'r::e'fit. he Larger Bench deeieien of ear 'C-:':r:1:"t...in Gvtifiianna "\£'ad§'s ease me fieubt age 7cEf§_s*-siemes._E§e§:%Eiie'at.te§; ef Seeeed Sehefiuie "by <:er1ssté;e1":Eng egg re§}ert§'_"ef'§,E:e §;e:~:etme flemmittee isiitétz referenee te See%«ie:tV.'_'§§-$3: and Seeemt; Seeefitaée ef the Aet, Et refers this fate} geetdents wherein the age ef the fieeeaeeé is '?
J') ' / 53 i:1dicated as the c:riteri<:>r1 to ewrix-*<3 at the <::on3pe:1sa'i.ic>n. in View 01' the {aw laid down in the S"i'A'.E'E OF UK:1P»r'-fiiffifi SYNTHETICS ANI) CHEMICALS LTE). AN{)V...._A_NtR; 'V;~ ["1991.(4} SCC E39} , the law d{)".VI{1 in H Case: couid be "(taken as the Eaw reficiereéjé pgjr":i:1::tLi:*i'1;1.rIi'., and not 21 binding preCedent.. 'E'}1i>_r.1 \§.f<;..i1e1i-*<-3 flit": éziisfz' RAMESH SENGH which is .e:i13f_§:ady di's<:u$s;i:"§'uAéibbvég it: detail which judgement. sf th\"§ k'X§j€X C(}iiY.i'. the principie laid down in' ééiiiiegf rVi_ e;t_i':si011'V:*}i' Apex Court. by ii1"IF€3€' I~+I_0n'b1e' in CHANI)RA'S Case 15:3; jtxdgzifieiat of the flxree I-£01:1'b1e_ Judgeskaf 'L;1rge'_f this Csurt in QURUANNA VAD§'E3 {sasé} V-.A's"i'he ,A;3ex Cmizft. has reiterated the Eaw « "1;;2f1«;<':{' £15435" 3; 2rR:i;C §e; C:HANm2A"$ casae. in RAMESH we haid éihaii {he Eaw Said c§0*w":": in GU'RU£gN?€.:'5i X-"Ai}E'S {T.'£iE='>€i 'Q33; {fie Lezrgei' Btifiéiih 0? {his . §Tf'i{:-s;_;:"*:: %'::=; imp§<--:{§§:y :}a?%;%':° §'i.23€3'.{E :;1:'1{§ E};£'f{Ti{}§°€§§E'1§§:E:J £31 vim}: ef "'25:: "é1b<}:4-*e <"§:i.s;{:u$$si<>1: rgmezi 3"{:2:s;{>:2§::g%§3 am: find E,E*12zi;. {ha V' "flaw Eaki {iovm in 'E'riE<}k Cha.ndra"S C2186 2:¢i§;%2 regard is Second Schedule with reference to Section 163A of the Ac': which was reaffirmed in the Case of Ramesh case governs 'the field.
We answer the reference acCV'Ci*>d'i1:g1y--.A .y « f%E§S@§]