Himachal Pradesh High Court
National Insurance Company Limited vs Dil Kumari And Others on 1 June, 2018
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CMPMO No. 166 of 2018 .
Decided on: 01.06.2018
National Insurance Company Limited ...Petitioner
Versus
Dil Kumari and others ...Respondents
Coram
r to
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting?
For the petitioner: Ms. Devyani Sharma, Advocate.
For the respondents: Mr. Vinay Kuthiala, Senior Advocate, with Mr. Diwan Singh Negi, Advocate, for respondent No. 6.
Vivek Singh Thakur, Judge. (Oral) Present petition has been filed against direction passed by the Commissioner under Employees' Compensation Act, Paonta Sahib, District Sirmaur, H.P. (hereinafter referred to as 'the Commissioner') in Execution Petition No. 56/2016 (22/10 of 2016), titled Dil Kumari and others versus National Insurance Company Ltd., filed by claimants/respondents No. 1 to 5 for ::: Downloaded on - 01/06/2018 23:04:05 :::HCHP 2 payment of balance amount of ₹ 47,248/ alongwith interest, which were not paid by the petitioner/Insurance Company to the .
claimants/respondents but were deducted as TDS for income tax on interest payable to the claimants/respondents on compensation awarded in their favour under Employees' Compensation Act and deposited with respondent No. 6 through Income Tax Officer, Nahan.
2. Facts of the case, in brief, are that the respondents/claimants filed a claim petition being Claim Petition No. 17ECA/2 of 2011/09 under Section 3 of the Workmen Compensation Act (now Employees' Compensation Act) for compensation on account of death of Shri Tikka Ram Tharu, who, while working as a conductor, died in an accident, dated 5th December, 2009. The Commissioner allowed the petition on 9 th December, 2014, by awarding a sum of ₹ 3,79,592.50/ alongwith 12% interest with effect from 5th January, 2010 till its deposit.
The petitionerinsurance company, being the insurer, was directed to indemnify the insured.
3. In pursuance to the award, the petitionerinsurance company deposited a sum of ₹ 5,68,586/ vide cheque No. 516815, dated 18th March, 2015 in the Court of the Commissioner after ::: Downloaded on - 01/06/2018 23:04:05 :::HCHP 3 deducting an amount of ₹ 47,248/ towards TDS (20%) on the interest component payable on the compensation amount, which .
was deducted by the petitionerinsurance company in compliance of Section194 (A)(IX) of the Income Tax Act, 1961. The tax was deposited with respondent No. 6Income Tax Officer (TDS), Nahan.
4. In execution petition preferred by the claimants/respondents for payment of balance amount of compensation, the Commissioner, vide impugned order, has directed to attach movable property of respondentpetitioner herein for realization of ₹ 75,017/ (₹ 47,248/ + interest).
5. Section 194A of Income Tax Act, 1961, clearly provides that any person, not being an individual or a Hindu undivided family, responsible for paying to a 'resident' any income by way of interest, other than income by way of interest on securities, shall deduct income tax on such income at the time of payment thereof in cash or by issue of cheque or by any other mode. Compensation awarded under Motor Vehicles Act or Employees' Compensation Act in lieu of death of a person or bodily injury suffered in a vehicular accident, is a damage and not an income and cannot be treated as taxable income.
::: Downloaded on - 01/06/2018 23:04:05 :::HCHP 46. It is well settled that interest awarded by the Motor Accident Claims Tribunal on a compensation is also a part of .
compensation upon which income tax is not chargeable as also held by the Division Bench of this Court in Court on its own motion vs. The H.P. State Cooperative Bank Ltd. and others, reported in 2014 (Suppl.) Him.L.R. (DB) 2575 and reiterated in CWP No. 460 of 2014, titled Shiv Ram Sharma vs. Union of India and others, and other connected matters vide decision dated 3rd June, 2015. The same principle will be applicable in the present case also.
7. Therefore, in view of abovesaid decision, deduction of income tax by petitioner/Insurance Company on the interest accrued/awarded on the compensation deposited by the petitioner/Insurance Company is illegal and is contrary to the law of land.
8. In view of above discussion, this petition is disposed of directing respondent No. 6Income Tax Officer, Nahan to refund the TDS to the petitioner/Insurance Company within ten weeks from date of receiving information thereof, which shall be supplied by petitioner/Insurance Company within two weeks ::: Downloaded on - 01/06/2018 23:04:05 :::HCHP 5 from today, as per Rules applicable and petitioner company is also directed to make payment of balance amount of .
compensation, i.e. ₹ 75,017/, within four weeks from the date of receipt of refund from Income Tax Officer, failing which petitioner company shall also be liable to pay interest @ 9% per annum on the said amount with effect from 1 st February, 2018, till payment/deposit.
9. Petition is disposed of in aforesaid terms. Interim order, dated 14th May, 2018, passed in CMP No. 4311 of 2018 also stands vacated in above terms. The Commissioner is directed to proceed further accordingly. No order as to costs.
Copy dasti.
(Vivek Singh Thakur) Judge June 01, 2018 ( rajni ) ::: Downloaded on - 01/06/2018 23:04:05 :::HCHP