Orissa High Court
The Chief Executive Officer Cesu ... vs Pabani Barik Dead Represented Through ... on 23 November, 2016
Author: A.K. Rath
Bench: A.K. Rath
HIGH COURT OF ORISSA: CUTTACK
R.S.A. No.123 of 2015
From the judgment and decree dated 29.01.2015 passed by Shri
P.K. Sasmal, 1st Addl. District Judge, Cuttack in R.F.A. No.71 of
2012 confirming the judgment and decree dated 9.1.2012 and
19.1.2012 respectively passed by Shri Biswajit Mohanty, Civil Judge
(Sr. Divin.), Second, Cuttack in C.S. (III) No.22 of 2009.
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The Chief Executive Officer,
CESU, Electrical Division,
IDCO Tower, 2nd Floor, Janpath,
Bhubaneswar and others ............... Appellants
---versus--
Pabani Barik (dead)
represented through his LR .................. Respondents
For Appellants : Mr. Bibudhendra Dash, Advocate
For Respondents : Mr. Biswajit Mohanty, Advocate
JUDGMENT
P R E S E N T:
THE HON'BLE DR. JUSTICE A.K. RATH
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Date of Hearing :10.11.2016 │Date of Judgment: 23.11.2016
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Dr. A.K. Rath, J.This is an appeal against the judgment and decree dated 29.01.2015 passed by the learned 1st Addl. District Judge, Cuttack in R.F.A. No.71 of 2012 confirming the judgment and decree dated 9.1.2012 and 19.1.2012 respectively passed by the learned 2 Civil Judge (Senior Division), Second, Cuttack in C.S. (III) No.22 of 2009.
2. The respondents are the unfortunate parents of one Baburam Barik, who died in electrocution. They instituted the suit for realization of Rs.5 lakhs with PI and FI towards compensation for the death of their son in electrocution. The case of the plaintiffs is that on 3.9.2009 at about 5.15 am while their son Baburam Barik was returning home, near Tanla river of Kulajalarpur, he came in contact with live electric wire, which was hanging at a low height. He succumbed to the injuries on the spot. The matter was reported to the Niali Police Station, whereafter U.D. Case No.02/09 was registered. The dead body was sent for autopsy. Post mortem was conducted at S.C.B. Medical College and Hospital, Cuttack. It is further stated that the defendants were guilty of non-maintenance of electric wire and the accident took place due to negligence on the part of the defendants. The victim was 33 years of age at the time of accident. He was the only earning member of his family. He was earning Rs.5000/- per month as a sugarcane cultivator.
3. Pursuant to issuance of summons, the defendant nos.2 and 3 entered appearance and filed written statement denying the assertions made in the plaint. Apart from challenging the maintainability of the suit for want of cause of action and non- 3 joinder of necessary parties, the defendants denied the allegations of non-maintenance of electric wire periodically. It is stated that they have no knowledge about the death of the victim due to electrocution. The local people on the alleged date assembled in the office of the defendants and created disturbance. The Tahasildar and Police Officer intervened in the matter and as per their advice, the defendants paid Rs.5,000/- to the plaintiffs. The defendant nos.1 and 4 were set exparte.
4. Stemming on the pleadings of the parties, learned trial court struck six issues, out of which, issue nos.3 to 5 are pivotal issues and the same are quoted hereunder.
"(3) Did the death of the victim take place due to electrocution ?
(4) Has the incident occurred on account of the negligence of the defendants ?
(5) Are the defendants liable to compensate in terms of money to the plaintiffs on account of the death of their son and if so, what is the quantum of compensation payable to them ?"
5. To substantiate the case, the plaintiffs had examined three witnesses and on their behalf ten documents had been exhibited. The defendants had examined one witness.
6. Learned trial court came to hold that P.W.2 was an eye- witness to the occurrence. Though he was subjected to extensive cross-examination, but nothing was elicited from him. The inquest 4 report, Ext.4, dead body challan, Ext.5, post mortem report, Ext.6 support the plea of electrocution. Ext.4 and Ext.6 do lend support to the ocular testimony of P.W.2 regarding the cause of death. Ext.7, certified copy of the final report supports the plea of electrocution. It further held that Ext.4 to 7 are all public documents prepared by the public officers in due discharge of their public functions. Presumption of correctness attached thereto. In absence of materials contrary to the same, the contents available therein are correct. Further the very admission of the defendants in the pleadings and evidence with regard to payment of Rs.5,000/- to the family of the victim soon after the incident, strengthens the claim of the plaintiffs. Had there been no incident of electrocution, payment of compensation, however, small it may be, would not have been made by the department. Learned trial court came to a categorical conclusion that the son of the plaintiffs died due to electrocution on 3.9.2009 at 5.15 am on the public road near Tanla river at Kulajalarpur and answered issue no.3 in favour of the plaintiffs. It further held that due to the negligence of the Electricity Department, the victim came in contact with the live electric wire and died and answered issue nos.4 and 5 in affirmative. Thus the defendants cannot be absolved of their liability. Taking into account the monthly income of the deceased was Rs.3000/-, learned trial court applied multiplier and awarded Rs.4,12,500/- with interest @6% per annum from the date 5 of institution of the suit. The defendants appealed against the judgment and decree of the learned trial court. The respondent- plaintiffs filed cross-objection under Order 41 Rule 22 C.P.C. Learned lower appellate court concurred with the findings of the learned trial court with regard to the death of Baburam Barik in electrocution. But then, learned lower appellate court came to hold that the monthly income of the deceased was Rs.4,000/- and enhanced the compensation to Rs.5,37,000/- with interest @6.5% per annum.
7. The second appeal was admitted on the following substantial questions of law.
"(1) Whether the finding of the lower appellate court on issue no.3 as regards negligence is perverse being not in consonance with law?
(2) Whether the principle of law set at rest by the Hon'ble Apex Court as also this Court that in case of claim of compensation under the provision of M.V. Act since statute empowers the Tribunal to award just and proper compensation, it can award the compensation even exceeding what has been claimed, can be made applicable to a suit filed under the Fatal Accident Act in the Civil Court and can the Court pass a decree more than sum claimed on account of compensation ?
(3) Whether the lower appellate court is justified in modifying the decree for payment compensation by enhancing it from Rs.4,12,500/- to Rs.5,37,000/- in cross objection filed by the respondents-plaintiffs ?
(4) Whether the finding rendered by the courts below as regards the cause of death of the deceased is perverse ?"
8. Mr. Dash, learned counsel for the appellants submitted that the finding of the learned court below with regard to the 6 negligence for non-maintenance of electric wire is perverse. D.W.1 in his evidence has stated that there was no electric line on the spot, where the victim succumbed to the injuries. Thus, the defendants are not liable to pay any compensation. He further submitted that the provisions of Motor Vehicles Act do not apply in a suit filed in the civil court under the Fatal Accidents Act. The learned lower appellate court dehors its jurisdiction to enhance the compensation. He relied on the decisions in the case of Lakshmiji Sugar Mills Co. Ltd. Maholi vs. Banwari Lal Tandon, AIR 1959 Allahabad 546, M/s.J.K. Synthetics Ltd. vs. Income-tax Officer Central Circle-XVIII and others, 1988 TAX.L.R. 1529 and Gujarat State Road Transport Corporation, Ahmedabad vs. Ramanbhai Prabhatbhai and another, AIR 1987 SC 1690.
9. Per contra, Mr. Mohanty, learned counsel for the respondent no.2 submitted that both the courts came to hold that Baburam Barik, son of the plaintiffs, died due to electrocution. Defendants were negligent in maintaining the electric line and as such they are liable. There being no perversity in the finding of the courts below, the same is not liable to be interfered with.
10. The plaintiffs' case is that on 3.9.2009 while their son was returning home at about 5.15 am, he came in contact with live electric wire hanging at a low height after being loosened from the 7 electric pole near Tanla river of Kulajalarpur and succumbed to the injuries on the spot. The accident took place due to negligence on the part of the defendants. Immediately after the accident, the matter was reported to the Niali Police Station, whereafter U.D. Case No.02/09 was registered. The dead body was sent for autopsy. The post mortem was conducted at S.C.B. Medical College and Hospital, Cuttack. P.W.2 was an eye-witness to the occurrence. Though he was subjected to extensive cross-examination, but nothing was elicited from him. Post mortem report, Ext.6 reveals that cause of death was due to electrocution. Immediately after the occurrence, the defendants paid an amount of Rs.5,000/- to the family of the victim. In view of the clinching material on record, the conclusion is irresistible that the son of the plaintiffs died due to electrocution.
11. This Court in the case of T. Bimala vs. Cuttack Municipal Corporation, Cuttack and others, 2015 (I) CLR-885 held thus:
"13.A person undertaking an activity involving hazardous or risky exposure to human life is liable under law of torts to compensate for the injury suffered by any other person, irrespective of any negligence or carelessness on the part of the managers of such undertakings. The basis of such liability is the foreseeable risk inherent in the very nature of such activity. The liability cast on such person is known, in law, as "strict liability".
14. The doctrine of strict liability has its origin in English Common Law when it was propounded in the celebrated case of Rylands v. Fletcher, 1868 Law Reports (3) HL 330, Justice Blackburn had observed thus:
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"The rule of law is that the person who, for his own purpose, brings on his land and collects and keeps there anything likely to do mischief if it escapes, must keep it at his peril, and if he does so he is prima facie answerable for all the damage which is the natural consequence of its escape."
15. There are seven exceptions formulated by means of case law to the said doctrine. One of the exceptions is that "Act of stranger i.e. if the escape was caused by the unforeceable act of a stranger, the rule does not apply". (Winfield on Tort, 15th Edn. Page 535).
16. The rule of strict liability has been approved and followed in many subsequent decisions in England and decisions of the apex Court are a legion to that effect. A Constitution Bench of the apex Court in Charan Lal Sahu v. Union of India, AIR 1990 SC 1480 and a Division Bench in Gujarat State Road Transport Corpn. V. Ramanbhai Prabhatbhai, AIR 1987 SC 1690 had followed with approval the principle in Rylands (supra). The same principle was reiterated in Kaushnuma Begum v. New India Assurance Co. Ltd., AIR 2001 SC 485.
xxx xxx xxx
19. In M.P. Electricity Board v. Shail Kumar and others, AIR 2002 SC 551, one Jogendra Singh, a workman in a factory, was returning from his factory on the night of 23.8.1997 riding on a bicycle. There was rain and hence the road was partially inundated with water. The cyclist did not notice the live wire on the road and hence he rode the vehicle over the wire which twitched and snatched him and he was instantaneously electrocuted. He fell down and died within minutes. When the action was brought by his widow and minor son, a plea was taken by the Board that one Hari Gaikwad had taken a wire from the main supply line in order to siphon the energy for his own use and the said act of pilferage was done clandestinely without even the notice of the Board and that the line got unfastened from the hook and it fell on the road over which the cycle ridden by the deceased slided resulting in the instantaneous electrocution. In paragraph 7, the apex Court held as follows:
"It is an admitted fact that the responsibility to supply electric energy in the particular locality was statutorily conferred on the Board. If the energy so transmitted causes injury or death of a human, being, who gets unknowingly trapped into if the primary liability to compensate the sufferer is that of the supplier of the electric energy. So long as the voltage of electricity transmitted through the wires is potentially of 9 dangerous dimension the managers of its supply have the added duty to take all safety measures to prevent escape of such energy or to see that the wire snapped would not remain live on the road as users of such road would be under peril. It is no defence on the part of the management of the Board that somebody committed mischief by siphoning such energy of his private property and that the electrocution was from such diverted line. It is the look out of the managers of the supply system to prevent such pilferage by installing necessary devices. At any rate, if any live wire got snapped and fell on the public road the electric current thereon should automatically have been disrupted. Authorities manning such dangerous commodities have extra duty to chalk out measures to prevent such mishaps."
(emphasis laid)
20. The principle of res ipsa loquitur is well known. It is explained in a very illustrative passage in Clerk & Lindsell on Torts, 16th Edn., pp. 568-569, which reads as follows:
"Doctrine of res ipsa loquitur. The onus of proof, which lies on a party alleging negligence is, as pointed out, that he should establish his case by a pre-ponderance of probabilities. This he will normally have to do by proving that the other party acted carelessly. Such evidence is not always forthcoming. It is possible, however, in certain cases for him to rely on the mere fact that something happened as affording prima facie evidence of want of due care on the other's part: 'res ipsa loquitur is a principle which helps him to do so'. In effect, therefore, reliance on it is a confession by the plaintiff that he has no affirmative evidence of negligence. The classic statement of the circumstances in which he is able to do so is by Erle, C.J.:
'There must be reasonable evidence of negligence. But where the thing is shown to be under the management of the defendant or his servants, and the accident is such as in the ordinary course of things does not happen if those who have the management use proper care, it affords reasonable evidence, in the absence of explanation by the defendants, that the accident arose from want of care.' It is no more than a rule of evidence and states no principle of law. "This convenient and succinct formula", said Morris, L.J., "possesses no magic qualities; nor has it any added virtue, other than that of brevity, merely because it is expressed in Latin". It is only a convenient label to apply to 10 a set of circumstances in which a plaintiff proves a case so as to call for a rebuttal from the defendant, without having to allege and prove any specific act or omission on the part of the defendant. He merely proves a result, not any particular act or omission producing the result. The court hears only the plaintiff's side of the story, and if this makes it more probable than not that the occurrence was caused by the negligence of the defendant, the doctrine res ipsa loquitur is said to apply, and the plaintiff will be entitled to succeed unless the defendant by evidence rebuts that probability. It is not necessary for res ipsa loquitur to be specifically pleaded."
12. As held above, a person undertaking an activity involving hazardous or risky exposure to human life is liable under law of torts to compensate for the injury suffered by any other person, irrespective of any negligence or carelessness on the part of the managers of such undertakings. The basis of such liability is the foreseeable risk inherent in the very nature of such activity. Authorities manning such dangerous commodities have extra duty to chalk out measures to prevent such mishaps. The opposite parties can not shirk their responsibility on trivial grounds. For the lackadaisical attitude exhibited by the opposite parties, a valuable life was lost.
13. On taking a holistic view of the matter, this Court is of the view that Baburam Barik died due to electrocution. Rightly both the courts have held that defendants were negligent in maintaining the electric wire. Accordingly the substantial question of law nos.1 and 4 are answered.
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14. In Managing Director, Western Electricity Supply Co. of Orissa Ltd. and another vs. Smt. Kunti Sa and another, AIR 2005 Orissa 188, this Court held that while calculating the quantum of compensation in a case under the Indian Fatal Accident Act, 1955, the approach of the Court should be to arrive at a just compensation and no strict principle of mathematics can be applied for the said conclusion.
15. The manner and method of assessment of compensation has not been enumerated in any of the provisions of Indian Fatal Accident Act, 1955. While assessing the compensation, the courts can place reliance on the decisions of the apex Court rendered under the Motor Vehicles Act.
16. In Kerala SRTC vs. Susamma Thomas, (1994) 2 SCC 176, the apex Court held that multiplier method is logically sound and legally well established. In Sarla Verma (Smt.) and others vs. Delhi Transport Corporation and another, (2009) 6 SCC 121, the apex Court went in-depth into the matter and formulated the principles for determining the compensation to bring uniformity and consistency. The apex Court held that the multiplier to be used should be as mentioned in column no.(4) of the table of the said decision.
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17. The learned trial court held that the deceased was earning Rs.3000/- per month, whereas the learned lower appellate court enhanced to Rs.4000/-. The reasons assigned by the learned lower appellate court cannot be said to be perfunctory. Taking into account the age of the deceased, learned lower appellate court applied multiplier '16' and enhanced the compensation to Rs.5,37,000/-.
18. The next question arises as to whether the learned lower appellate court can enhance the compensation than the amount as claimed by the plaintiffs. Mr. Mohanty, learned counsel for the respondent no.2 submitted that the plaintiffs confined their prayer to the amount claimed.
19. The Constitution Bench of the apex Court in the case of Panna Lal vs. State of Bombay and others, AIR 1963 SC 1516 held:
"Even a bare reading of Order 41 Rule 33 is sufficient to convince any one that the wide wording, was intended to empower the appellate court to make whatever order it thinks fit, not only as between the appellant and the respondent but also as between a respondent and a respondent. It empowers the appellate court not only to give or refuse relief to the appellant by allowing or dismissing the appeal but also to give such other relief to any of the respondent as "the case may require." In the present case, if there was no impediment in law the High Court could therefore, though allowing the appeal of the State by dismissing the plaintiff's suits against it, give the plaintiff a decree against any or all the other defendants who were parties to the appeal as respondents. While the very words of the section make this position abundantly clear the illustration puts the position beyond argument."13
20. In Mahant Dhangir and another vs. Shri Madan Mohan and others, AIR 1988 SC 54, the apex Court in paragraph 15 held:
"But that does not mean, that the Math should be left without remedy against the judgment of learned single judge. If the cross-objection filed under R. 22 of O.41, CPC was not maintainable against the co-respondent, the Court could consider it under R. 33 of O.41, CPC. R. 22 and R. 33 are not mutually exclusive. They are closely related with each other. If objection cannot be urged under R. 22 against co-respondent, R. 33 could take over and come to the rescue of the objector. The appellate court could exercise the power under R.33 even if the appeal is only against a part of the decree of the lower court. The appellate court could exercise that power in favour of all or any of the respondents although such respondent may not have filed any appeal or objection. The sweep of the power under R.33 is wide enough to determine any question not only between the appellant and respondent, but also between respondent and co- respondents. The appellate court could pass any decree or order which ought to have been passed in the circumstances of the case. The appellate court could also pass such other decree or order as the case may require. The words "as the case may require" used in R.33 of O.41 have been put in wide terms to enable the appellate court to pass any order or decree to meet the ends of justice. What then should be the constraint? We do not find many. We are not giving any liberal interpretation. The rule itself is liberal enough. The only constraint that we could see may be these: That the parties before the lower court should be there before the appellate court. The question raised must properly arise out of the judgment of the lower court. If these two requirements are there, the appellate Court could consider any objection against any part of the judgment or decree of the lower court. It may be urged by any party to the appeal. It is true that the power of the appellate court under R.33 is discretionary. But it is a proper exercise of judicial discretion to determine all questions urged in order to render complete justice between the parties. The Court should not refuse to exercise that discretion on mere technicalities."
21. In view of the authoritative pronouncement of the apex Court in the case of Panna Lal (supra) and Mahant Dhangir and another (supra), the inescapable conclusion is that the appellate court can enhance the compensation amount. Accordingly, the 14 substantial question of law enumerated in ground nos.2 and 3 are answered in affirmative.
22. On a bare reading of the decisions in the cases Lakshmiji Sugar Mills Co. Ltd. Maholi (supra) and M/s.J.K. Synthetics Ltd. (supra), it is evident that the case was decided on different context. The same are distinguishable on facts. In Ramanbhai Prabhatbhai and another (supra), the question involved in the case as to whether a brother of a person who dies in a motor vehicle accident can claim compensation in a proceeding instituted before the Motor Accident Claims Tribunal. The same is also distinguishable on facts.
23. As a sequel to the above discussion, the second appeal is dismissed. No costs.
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Dr. A.K. Rath,J.
Orissa High Court, Cuttack The 23rd November, 2016/Basanta