Andhra Pradesh High Court - Amravati
The New India Assurance Co. Ltd., ... vs Syed Rahim, W.G.District And 3 Others on 18 December, 2023
BVLNC,J MACMA 1225 OF 2012 & 2494 OF 2011
Page 1 of 15 Dt: 18.12.2023
HON'BLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI
M.A.C.M.A.No.1225 OF 2012 & 2494 OF 2011
COMMON JUDGMENT:
The appeal in MACMA No.1225/2012 is preferred by the appellants/claimants challenging the award dated 12.05.2009 passed in M.V.O.P.No.506/2004 on the file of Motor Accidents Claims Tribunal-cum-V Addl.District Judge (F.T.C.), Eluru, wherein the Tribunal partly allowing the petition, awarded a compensation of Rs.2,10,000/- with interest @ 7.5% p.a. from the date of petition, till the date of realisation, for the death of Syed Akbar in a motor vehicle accident.
2. The appeal in MACMA No.2494/2011 is preferred by the 3rd respondent/Insurance Company, challenging the award dated 12.05.2009 passed in M.V.O.P.No.506/2004 on the file of Motor Accidents Claims Tribunal-cum-V Addl.District Judge (F.T.C.), Eluru.
3. For the sake of convenience, the parties are arrayed as parties before the learned Tribunal.
4. As seen from the record, the claim petition was filed U/s.166 of the Motor Vehicles Act, 1988 (for brevity "the Act") claiming BVLNC,J MACMA 1225 OF 2012 & 2494 OF 2011 Page 2 of 15 Dt: 18.12.2023 compensation of Rs.5,00,000/- on account of the death of Syed Akbar in a motor vehicle accident that occurred on 28.11.2003.
5. The facts of the case would show that on 28.11.2003 the deceased Syed Akbar was travelling on the motor cycle of Syed Abdul Razaak as pillion rider in their return journey from Eluru to Chinthalapudi; When the said motor cycle reached near Anjaneya Swamy Temple on Eluru - Chinthalapudi road at about 11.30 p.m., the 1st respondent drove the tractor bearing No.AP 37 AF 1838, with high speed, in a rash and negligent manner; dashed the motor cycle, as a result, Syed Akbar and Syed Razaak sustained multiple injuries and they were shifted to Global Hospital, Eluru; The Medical Officer declared Syed Akbar died. The said accident was registered as FIR in Cr.No.164/2003 of Pedapadu Police Station for the offence punishable U/s.304-A, 337 of Indian Penal Code against the driver of offending tractor; the deceased was aged about 20 years by the date of accident; He used to work as employee in a company in Hyderabad and earning Rs.3,600/- per month; The 1st respondent is the driver of offending tractor, the 2nd respondent is the owner of the offending tractor and the 3rd respondent is insurer of the offending tractor and all are jointly and severally liable to pay compensation to the claimants.
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6. Before the Tribunal, the 3rd respondent/Insurance Company filed counter while traversing the material averments with regard to proof of age, avocation, monthly earnings of the deceased, manner of accident, rash and negligence on the part of the driver of the offending vehicle, liability to pay compensation, contended that the driver of the motor cycle was not having valid driving licence and he drove the motor cycle in a rash and negligent manner and contributed to the accident.; There was no rashness or negligence on the part of driver of the offending tractor; The driver of offending tractor was not having valid and effective driving licence by the date of accident; The claim is excessive and the rate of interest is also excessive.
7. Before the learned Tribunal, the respondents No.1 and 2 remained exparte.
8. On the strength of the pleadings of both parties, the learned Tribunal framed the following issues:
1. Whether the deceased Syed Akbar died in a motor vehicle accident on 28.11.2003 due to rash and negligent driving of the Tractor bearing No.AP 37 AF 1838 driven by the 1st respondent?
2. What is the age and income of the deceased?
3. Whether the petitioners are entitled to claim compensation? If so, to what amount and from which of the respondents?
BVLNC,J MACMA 1225 OF 2012 & 2494 OF 2011
Page 4 of 15 Dt: 18.12.2023
4. To what relief?
9. To substantiate their claim, the claimants examined P.Ws-1 to 3 and placed Exs.A-1 to A-6. No oral or documentary evidence was adduced on behalf of the 3rd respondent; copy of insurance policy was marked as Ex.B-1 with consent.
10. The learned Tribunal, taking into consideration of the evidence of P.Ws-1 to 3, coupled with Exs.A-1 to A-6, held that the accident took place due to the rash and negligent driving of the driver of offending tractor bearing No.AP 37 AF 1838, and further, taking into consideration the evidence of P.Ws-1 to 3, corroborated by Exs.A-1 to A-6, awarded a compensation of Rs.2,10,000/- with interest @ 7.5% p.a. from the date of petition, till the date of realisation, against the respondents No.1 and 2 jointly and severally, and directed the 3 rd respondent/Insurance Company firstly to deposit the amount and recover the same from the 2nd respondent later.
11. Sri B.V.Krishna Reddy, learned counsel for appellants/claimants in MACMA No.1225/2012 would submit that the deceased was aged 20 years at the time of accident; he was working under P.W-3 at Jeedimetla, Hyderabad, and receiving salary of Rs.3,600/- per month;
but the learned tribunal did not appreciate the evidence of P.W-3 and BVLNC,J MACMA 1225 OF 2012 & 2494 OF 2011 Page 5 of 15 Dt: 18.12.2023 fixed the income of deceased notionally at Rs.2,000/- per month which is on lower side; and further, the claimants are entitled to compensation under conventional heads as per judgments of Hon'ble Apex Court in Sarla Verma's case, Praney Sethi's case and Magma General Insurance Company Limited Case.
12. He would further submit that the learned Tribunal erroneously fixed the multiplier '13', instead of fixing the multiplier basing on the age of the deceased as 20 years at the time of accident, and therefore, the multiplier be fixed as per judgment of Hon'ble Apex Court in Sarla Verma's case as '18', and compensation has to be assessed accordingly.
13. Sri Naresh Birapaneni, learned counsel for Insurance Company, who is appellant in MACMA 2494/2011 would submit that the learned Tribunal considering the evidence of P.W-3, observed that he did not place any record to show that the deceased was working under him at the relevant point in time, and in those circumstances, the learned Tribunal ignored the evidence of P.W-3 and fixed the income notionally at Rs.2,000/- per month, which is reasonable in the circumstances of the case, and therefore, there are no grounds to interfere with the finding of the learned Tribunal on that aspect.
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14. He would further submit that the driver of the offending vehicle had no driving licence at the time of accident, and in that view of the matter, the Insurance Company is not liable to indemnify the owner of the offending vehicle, and if the Court directs the Insurance Company to pay the amount and it may be permitted to recover the same from the owner of the offending vehicle.
15. In the light of the above contentions raised in both the appeals, the points that would arise for consideration in both the appeals are as under:
1. Whether the order and decree passed by the learned Tribunal warrants interference of this Court?
2. To what relief?
16. POINT No.1:
The case of the claimants is that on 28.11.2003 the deceased Syed Akbar was travelling on the motor cycle of Syed Abdul Razaak as pillion rider in their return journey from Eluru to Chinthalapudi. When the said motor cycle reached near Anjaneya Swamy Temple on Eluru - Chinthalapudi road at about 11.30 p.m., the 1st respondent drove his tractor bearing No.AP 37 AF 1838, with high speed, in a rash and negligent manner and dashed against the motor cycle. As a result, Syed Akbar and Syed Razaak sustained multiple injuries and they BVLNC,J MACMA 1225 OF 2012 & 2494 OF 2011 Page 7 of 15 Dt: 18.12.2023 were shifted to Global Hospital, Eluru. The Medical Officer declared Syed Akbar died.
17. The claimants to establish the accident and that it was occurred due to rash and negligence of the offending tractor No.AP 37 AF 1838, examined P.Ws-1 and 2 and filed Exs.A-1 to A-6.
18. Basing on the said evidence, the leaned Tribunal held that the accident was occurred due to rash and negligence of the driver of the offending vehicle. P.W-2 is eye witness to the accident. His evidence would establish that the accident was occurred due to rash and negligence of the driver of the offending vehicle. His testimony before the learned Tribunal was corroborated by the opinion of the police, who filed police report (charge sheet). In those circumstances, which probable the plea of the claimants that the accident was occurred due to rash and negligence of the driver of the offending tractor, this Court do not find any ground to interfere with the finding of the learned Tribunal on that aspect.
19. The claimants to establish the income of the deceased at the time of accident examined P.W-3. The claimants in their petition pleaded that the deceased was working at Hyderabad and earning Rs.3,600/- per month at the time of accident. However, the claimants BVLNC,J MACMA 1225 OF 2012 & 2494 OF 2011 Page 8 of 15 Dt: 18.12.2023 in their petition did not plead that the deceased was working under P.W-3 as Supervisor and earning Rs.3,600/- per month. It is true that P.W-3 admitted before the learned Tribunal that he did not file any documents showing that he deducted provident fund and other deductions from the salary of the deceased at the relevant point in time. In those circumstances, the learned Tribunal did not accept his evidence and held that the there is no evidence to say that deceased was working under P.W-3 as Supervisor and earning Rs.3,600/- per month. However, the evidence of P.W-1 would show that the deceased was working at Hyderabad at the time of accident. However, pleading and evidence would show that he was working at Hyderabad. Considering the place of work and other circumstances, the income of the deceased can be fixed notionally at Rs.3,000/- per month, instead of Rs.2,000/- per month fixed by the learned Tribunal.
20. The age of the deceased is 20 years at the time of accident. But the learned Tribunal applied the multiplier basing on the age of parents at '13'. In the light of judgment of Hon'ble Apex Court in Sarla Verma's case, the age of the deceased be taken into consideration for applying multiplier to arrive loss of dependency. Therefore, the proper multiplier to be applied in this case is '18'. Hence, the loss of dependency b recalculated accordingly.
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21. Admittedly, the deceased was an unmarried person. Hence, half of the income be deducted towards his personal expenses as per judgment of Hon'ble Apex Court in the case of Sarla Verma and another Vs. Delhi Road Transport Corporation and others 1. Thus, the monthly income of the deceased will be Rs.3,000 - 1,500 = Rs.1,500/- per month. The annual income of the deceased will be Rs.1,500 x 12 = Rs.18,000/- per annum. Therefore, the loss of dependency is Rs.18,000 x 18 = Rs.3,24,000/-.
22. The claimants are entitled to compensation towards future prospects at 40% on Rs.3,24,000/- in view of the judgment of Hon'ble Apex Court in the case of National Insurance Company Limited Vs. Pranay Sethi and others2 on the established income, and aged below 40 years. The same comes to Rs.3,24,000x40/100 =Rs.1,29,600/-. Therefore, the amount entitled by the claimants towards loss of future prospects is Rs.1,29,600/-.
23. The claimants are entitled for Rs.15,000/- towards loss of estate and Rs.15,000/- towards funeral expenses, total Rs.30,000/-, as per 1 2009 ACJ 1298 2 (2017) 16 SCC 680 BVLNC,J MACMA 1225 OF 2012 & 2494 OF 2011 Page 10 of 15 Dt: 18.12.2023 the judgment of the Hon'ble Apex Court in the case of National Insurance Company Limited Vs. Pranay Sethi and others,
24. The claimants are being the parents of unmarried son, are entitled to filial consortium at Rs.40,000/- each, total Rs.80,000/- in view of the judgment of the Hon'ble Apex Court in the case of Magma General Insurance Company Limited Vs. Nanu Ram @ Chuhru Ram and others3, wherein Pranay Sethi's case was also referred and considered by the Hon'ble Apex Court for awarding filial consortium.
25. In the light of above discussion, the total compensation entitled by the claimants would be Rs.3,24,000 + 1,29,600 + 1,10,000 = Rs.5,63,600/- towards just compensation, instead of Rs.2,10,000/-, awarded by the learned Tribunal. In that view of the matter, the finding of the learned Tribunal warrants interference of this Court.
26. The claimants are entitled to interest on the compensation amount of Rs.5,63,600/- as per section 171 of M.V.Act, 1988. The learned Tribunal awarded interest at 7.5% p.a. from the date of petition, till the date of realisation. Considering the date of accident and prevailing rate of interest, this Court do not find any ground to interfere with the rate of interest awarded by the Tribunal at 7.5% p.a., 3 2018 ACJ 2782 BVLNC,J MACMA 1225 OF 2012 & 2494 OF 2011 Page 11 of 15 Dt: 18.12.2023 from the date of petition, till the date of deposit, in view of the Apex Court judgement in National Insurance Company Limited Vs. Mannat Johal4.
27. The Hon'ble Apex Court in the case of Mona Baghel and others Vs. Sajjan Singh Yadaav and others5, held that in the matter of compensation, the amount actually due and payable is to be awarded despite the claimant having sought for a lesser amount and the claim petition being valued at a lesser value. The law is well settled that in the matter of compensation, the amount actually due and payable is to be awarded despite the claimant having sought for a lesser amount and the claim petition being valued at a lesser value. Therefore, though the claimant sought for a lesser amount, and the claim petition being valued at lesser value for Rs.5,00,000/-, the amount actually due and payable to be awarded is Rs.5,63,600/-. In that view of the matter, the award passed by the learned Tribunal is liable to be set aside.
28. In view of the above judgment of the Hon'ble Apex Court case, the Court shall award just compensation, even if it exceeds the amount claimed by the claimants, subject to payment of court fee. In 4 2019 ACJ 1849 (SC) 5 2022 LiveLaw (SC) 734 BVLNC,J MACMA 1225 OF 2012 & 2494 OF 2011 Page 12 of 15 Dt: 18.12.2023 that view of the matter, this Court is of the considered opinion that the appellants are entitled to Rs.5,63,600/- towards just compensation.
29. In view of the contention of the Insurance Company that the driver of the offending tractor bearing AP 37 AF 1838 was not having valid driving licence at the time of accident, the tribunal ordered that the Insurance Company shall first pay the compensation amount to the claimants and can recover the same later from the owner of the offending vehicle by filing necessary application in the same proceedings.
30. Considering the facts and circumstances of the case, the appeal filed by the claimants be allowed by setting aside the award and decree passed by the learned Tribunal. Accordingly, the point is answered.
31. POINT No.2: To what relief?
In the light of finding on point No.1, the appeal in MACMA 1225/2012 is liable to be allowed, by setting aside the award and decree dated 12.05.2009 passed in M.V.O.P.No.506/2004 on the file of Motor Accidents Claims Tribunal-cum-V Addl.District Judge (F.T.C.), Eluru, and the Appeal in MACMA 2494/2011 is liable to be dismissed.
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32. In the result, the appeal in MACMA 2494/2011 is dismissed. The appeal in MACMA 1225/2012 is allowed, by setting aside the award and decree dated 12.05.2009 passed in M.V.O.P.No.506/2004 on the file of Motor Accidents Claims Tribunal-cum-V Addl.District Judge (F.T.C.), Eluru, holding that the appellants/claimants are entitled to a compensation of Rs.5,63,600/- (Rupees Five Lakhs, Sixty Three Thousand and Six Hundred only) with interest @ 7.5% p.a. from the date of petition, till the date of deposit, instead of Rs.2,10,000/- as awarded by the learned Tribunal, against the respondents No.1 and 2 jointly and severally. There shall be no order as to costs.
33. The 3rd respondent/Insurance Company shall first pay the compensation amount of Rs.5,63,600/- (Rupees Five Lakhs, Sixty Three Thousand and Six Hundred only), along with accrued interest thereon, within eight (08) weeks from the date of judgment, and can recover the same later from the 2nd respondent by filing necessary application in the same proceedings, as per law.
34. On such deposit, the Appellants/claimants being the parents of the deceased are entitled to an amount of Rs.2,81,800/- (Rupees Two Lakhs, Eight One Thousand and Eight Hundred only) each, and they are permitted to withdraw the said amount along with accrued interest thereon.
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35. The appellants/claimants are directed to pay the required court fee before the Tribunal, as per Rule 475(2) of A.P.M.V.Rules 1989, within one month from the date of receipt of certified copy of judgment.
As a sequel, miscellaneous applications pending, if any, shall stand closed.
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B.V.L.N. CHAKRAVARTHI, J
18.12.2023
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BVLNC,J MACMA 1225 OF 2012 & 2494 OF 2011
Page 15 of 15 Dt: 18.12.2023
HON'BLE SRI JUSTICE B.V.L.N.CHAKRAVARTHI
M.A.C.M.A.No.1225 OF 2012 & 2494 OF 2011
18th December, 2023
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