Gauhati High Court
MACApp./225/2018 on 11 February, 2022
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/9
GAHC010051222018
THE GAUHATI HIGH COURT
(The High Court of Assam, Nagaland, Mizoram and Arunachal Pradesh )
Case No: MACApp. 225/2018
Smt Ranjita Seal and 2 Ors...........Appellants/Petitioners
-Versus-
Lal Chand Sharma And 5 Ors.,...........Respondents
:: BEFORE ::
HON'BLE MRS. JUSTICE MALASRI NANDI For the Appellants/Petitioners : Mr. B.J. Mukherjee For the Respondents : Mr. R. Goswami.
Mr. A. Bhattacharyya
Date of Hearing : 05.01.2022
Date of delivery of
Judgment and Order : 11.02.2022
Page No.# 2/9
JUDGMENT & ORDER (CAV)
1. Heard Mr. B.J. Mukherjee, learned counsel appearing for the appellants/petitioners as well as Mr. R. Goswami and Mr. A. Bhattacharyya, learned counsels appearing for the respondents.
2. This appeal is directed against the Judgment and order dated 19.01.2018 filed by the appellants/claimants awarding compensation of Rs. 26,62,900/- (Rupees Twenty Six Lakhs Sixty Two Thousand Nine Hundred) only passed by the learned Member, MACT, Bongaigaon in MAC Case No. 97/2014.
3. The brief facts of the case is that on 03.04.2014 at about 7.20 A.M, while the husband of the claimant Santosh Kumar Seal (since deceased) was going from Bongaigaon to Guwahati along with a Grade-IV staff of his school in a Mahindra Xylo vehicle bearing no. AS-
01/AN-6903 and when they reached at Saljhar, another vehicle bearing no. AS-01/D-6320 (truck) driven by its driver in a rash and negligent manner knocked down the vehicle in which the husband of the claimant was travelling, as a result of which, the victim sustained grievous injuries on his person. Though, he was taken to the hospital immediately, but he succumbed to his injuries on the same day. After the accident, one case was registered vide Dudhnoi P.S. Case No. 48/2014 under Section 279/338/427/304(A) IPC. At the relevant time of the accident, the alleged offending vehicle was duly insured with ICICI Lombard General Insurance Co. Ltd.
4. The wife of the deceased filed one case before the MACT, Bongaigaon under Section 166 of M.V. Act, praying for compensation on account of death of her husband and after completion of trial, learned Tribunal had awarded compensation in favour of the claimants as Page No.# 3/9 aforesaid.
5. Being highly aggrieved and dissatisfied with the judgment and order passed by the learned Member, MACT, Bongaigaon, the appellants/claimants have preferred this appeal challenging the award of compensation on the point of wrong appreciation of law.
6. I have heard the argument advanced by the learned counsel of both sides and perused the record of MAC Case No. 97/2014 and the documents available in the record.
7. It appears that the factum of accident has not been disputed in this case. The appellants/claimants have preferred this appeal with a prayer to enhance the amount of compensation.
8. The learned counsel for the appellants has argued that the learned Member, MACT, Bongaigaon committed an error in calculating the income of the deceased after deduction of tax, inasmuch as, standard deduction of Rs. 2,00,000/- is made from the annual salary, in order to calculate income tax. In determining the dependency in MAC claims, said amount is not at all be deducted and the award as such, requires appropriate enhancement.
9. In support of his submission, learned counsel for the appellants has referred one case law- N. Jayasree and Others Vs. Cholamandalam MS General Insurance Company Ltd. reported in 2021 SCC online SC 967.
10. On the contrary, the learned counsel for the Insurance Company has argued that the Supreme Court does not appear to have totally ruled out the application of Split Multiplier and therefore, in any given case, if the facts of that case justify the application of split Multiplier the argument justifying the application of Split multiplier can be pressed into service.
11. The learned counsel has placed reliance on the following case laws on the point of his Page No.# 4/9 argument-
(i) Puttamma Vs. KL Narayana Reddy reported in (2014) ACJ 526,
(ii) K.R. Madhusudhan & Ors. Vs. Administrative Officer & Anr. reported in (2011) 4 SCC 689.
12. Learned counsel for the Insurance Company further submitted that where the multiplier applicable is higher than the number of years of service which the deceased had before superannuation, the contribution to the family (or loss of dependency) cannot obviously be calculated with reference to the salary income, for the entire period of multiplier.
13. The learned counsel for the Insurance company in support of his submission cited some case laws:-
(i) New India Assurance Co. Ltd. Vs. Shanta Lakshmi reported in (2006) ACJ 144,
(ii) Oriental Insurance Co. Ltd. Vs. Gunamoni Borah , reported in (2008) 3 GLT
733.
14. It is an admitted fact that the deceased Santosh Kumar Seal was working as principal I/C of Birjhora H.S. School, Bongaigaon, at the time of his death. As per Exhibit-9, salary certificate for the month of March, 2014, which shows that the monthly salary of the deceased Santosh Kumar Seal was Rs. 57,120/-. Exhibit-17, is the last pay certificate of the deceased which also reveals that the monthly salary was Rs. 57,120/- by showing the deduction GPF-3,000/-, GIS-300/- and Professional Tax-208/-.
15. To prove the salary of the deceased, one witness was examined by the claimants Page No.# 5/9 before the Tribunal Sri. Ganeswam Dev Sarma as PW-3. He deposed before the Tribunal that the deceased Santosh Kr. Seal was his predecessor who was serving as Principal in-charge of Birjhora Higher Secondary School and in the month of March, 2014 his gross salary was Rs. 57,120/-. He also exhibited last pay certificate of the deceased vide exhibit-17. In his cross-examination, PW-3 replied that he had not produced any document regarding income tax paid by the deceased.
16. Learned Member, MACT, Bongaigaon took the monthly salary of the deceased as Rs. 57,120/- less professional Tax-208/- i.e. Rs. 56,912/- and then annual income (salary) of the deceased Rs. 56,912/-X12=Rs=6,82,912/-.After that Rs. 2,00,000/- (Rupees Two Lakhs) was deducted from annual salary of the deceased as standard deduction which I do not understand how the learned Tribunal deducted the amount from the actual salary of the deceased as taxable income.
17. In the case of Vimal Kanwar and Ors. Vs. Kishore Dan and Ors., reported in 2013(7) SCC 476 the Hon'ble Supreme Court has clearly determined how the income tax of the deceased be assessed which is reproduced as follows in para 21 of the judgment:-
"21. The third issue is "whether the income tax is liable to be deducted for determination of compensation under the Motor Vehicles Act."
In the case of Sarla Verma and Anr. (supra), this Court held "generally the actual income of the deceased less income tax should be the starting point for calculating the compensation.
This Court further observed that "Where the annual income is in taxable range, the word "actual salary" should be read as "actual salary less tax''. Therefore, it is clear that if the annual income comes within the taxable range, income tax is required to be deducted for determination of the actual salary. But while deducting income-tax from salary, it is necessary Page No.# 6/9 to notice the nature of the income of the victim. If the victim is receiving income chargeable under the head "salaries" one should keep in mind that under Section 192(1) of the Income- tax Act, 1961, any person responsible for paying any income chargeable under the head "salaries" shall at the time of payment, deduct income-tax on estimated income of the employee's from "salaries" for that financial year. Such deduction is commonly known as tax deducted at source ('TDS' for short). When the employer fails in default to deduct the TDS from employee's salary, as it is his duty to deduct the TDS, then the penalty for non- deduction of TDS is prescribed under Section 201(1A) of the Income-tax Act, 1961.
Therefore, in case the income of the victim is only from "salary", the presumption would be that the employer under Section 192 (1) of the Income-tax Act, 1961 has deducted the tax at source from the employee's salary. In case, if an objection is raised by any party, the objector is required to prove by producing evidence such as LPC to suggest that the employer failed to deduct the TDS from the salary of the employee ."
18. Reverting back to the present case, it appears that none of the respondents brought to the notice of the Court that the income-tax payable by the deceased was not deducted at source by the employer-State Government. No such statement was made by PW-3 Ganeswam Dev Sarma, Principal in-charge of Birjhora H.S. School, Bongaigaon, who exhibited the last pay certificate vide exhibit-17 and salary certificate vide exhibit-9 respectively. The Tribunal failed to notice that the Income tax on the estimated income of the employee was not deducted from the salary of the employee during the said month or financial year.
19. Learned Tribunal ought to have asked the person who exhibited the last pay certificate to bring Form-16, which is definitely available in the office of the employer of any Government employee but no such initiative was taken by the Tribunal for production of such documents to prove the actual salary of the deceased. In absence of such evidence, it is presumed that the salary paid to the deceased as per Last Pay Certificate was paid in accordance with law i.e. by deducting the income tax on the estimated income of the Page No.# 7/9 deceased for that month or the financial year.
20. In view of the finding as cited in the case of Vimal Kanwar and Ors. Vs. Kishore Dan and Ors. (supra) the presumption will be that employer State Government at the time of payment of salary deducted income-tax on the estimated income of the deceased employee from the salary and in absence of any evidence in the present case, I hold that the salary as shown in the Last Pay Certificate i.e. Rs. 57,120/- less professional tax Rs. 208/- =56,912/- should be accepted. So income of the deceased is taken as Rs. 56,912/-. As Hon'ble Supreme Court has rendered guidelines on the assessment of the income tax on salaried person, under such circumstances, I am of the view that submission of learned counsel of the Insurance Company on split multiplier and other factor cannot be taken into consideration in this case.
21 As per P.M. report, the age of the deceased was 59 years at the time of his death. As such, the multiplier would be 9 as per the case of Sarla Verma Vs. DTC reported in (2009) 6 SCC 121.
22. The Hon'ble Apex Court in the case of National Insurance Company Vs. Pranay Sethi and Ors. reported in SLP (Civil) No. 25590 of 2014 has held that while determining the income, an addition of 50% of actual salary to the income of the deceased towards future prospects, where the deceased had a permanent job and was below the age of 40 years, should be made. The addition should be 30%, if the age of the deceased was between 40 to 50 years. In case the deceased was between the age of 50 to 60 years, the addition should be 15%.
23. In the present case, age of the deceased was 59 years when the accident took place.
Page No.# 8/9 Hence, 15% be added to the established income of the deceased i.e. Rs. 56,912/-+15%=Rs. 56,912/-+Rs. 8536/-=Rs. 65,448/-.
24. In the case in hand, the deceased Santosh Kr. Seal left behind his wife, one son and one daughter at the time of his death. As such, the standard deduction towards personal and living expenses is applicable as stated in the case of Sarla Verma (Supra). Since there is three numbers of dependents, so 1/3 rd income is required to be deducted with the presumption that had the deceased been alive he could have spent 2/3 rd for his personal and living expenses.
25. In view of the above discussion,, the computation of compensation is awarded as follows:-
(a) Annual income of the deceased=Rs. 65,448/-X12=7,85,376/-
(b) After deducting 1/3rd from the income of the deceased the amount comes to Rs. 5,23,584/-.
(c) After multiplied with multiplier the amount comes to Rs. 5,23,584 X 9= Rs. 47,12,256/-.
(d) Funeral Expenses= Rs. 15,000/-
(e) Loss of Consortium=Rs. 40,000/-
(f) Loss of Estate =Rs. 15,000/-
Total =Rs. 47,82,256/- (Rupees Forty Seven Lakhs Eighty Two Thousand
Two Hundred Fifty Six) only.
26. In the result, the appeal is allowed with aforesaid modification awarding Rs.
47,82,256/-(Rupees Forty Seven Lakhs Eighty Two Thousand Two Hundred Fifty Six) only with interest thereon @6% per annum from the date of filing of the case till full & final realisation. ICICI Lombard General Insurance Company is directed to discharge the liability of the award within a period of 30(thirty) days from the date of receipt of the order. The amount already Page No.# 9/9 paid be deducted accordingly.
27. ICICI Lombard General Insurance Company is directed to make payment of the excess amount of compensation to the savings account of the claimant/wife Ranjita Seal through NEFT. She is directed to furnish her Bank details of any nationalised Bank to the Insurance Company for necessary payment.
28. Send down the LCR along with a copy of this judgment.
JUDGE Comparing Assistant