Punjab-Haryana High Court
Santosh Kumari Etc vs Purshotam Singh Etc on 4 December, 2014
FAO NO. 5352 of 2010 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO NO. 5352 of 2010 (O&M)
DECIDED ON : 04.12.2014
Santosh Kumari and others
...Appellants
versus
Purshotam Singh and others
...Respondents
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
Present : Ms. Ekta Thakur, Advocate for the appellants.
Mr. D.P.S.Randhawa, Advocate for respondent No.1.
*****
1. Whether Reporters of Local Newspapers may be allowed to
see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
AJAY TEWARI, J. (ORAL)
This appeal has been filed by the appellants-claimants for the enhancement of compensation.
The brief facts of this case are that on 6.09.2005 Rishi Kumar Sharma (since deceased) aged 19 years was coming as pillion rider upon Hero Honda bearing registration No.PB-10BF/5971 from the side of Morinda for going to his college at Kharar, driven by respondent No.2 on its correct left side and when they reached near Bhattis at about 1.30 p.m. respondent No.1 came driving Tractor No.PB-18- J/6256 from the side of Kharar at a high and rash speed and in a negligent manner and struck the above said motorcycle from behind as ASHISH 2014.12.10 10:43 I attest to the accuracy and authenticity of this document Chandigarh FAO NO. 5352 of 2010 2 a result of which, Rishi Kumar Sharma as well as the driver of the motorcycle fell down on the road and received multiple injuries, which proved fatal for deceased Rishi Kumar Sharm. After the accident, Rishi Kumar Sharma was taken to the Civil Hospital, Kharar where he was declared dead.
The Tribunal has awarded compensation of Rs.1,60,000/- alongwith interest @ 7% P.A. from the date of filing of the petition till its realisation.
At the very outset, the learned counsel for the appellants has pointed out that the learned trial Court erred in calculating the compensation and instead of Rs.1,60,000/- it should have been Rs.2,35,000/-. This fact has been accepted by the learned counsel for the respondent No.1 and consequently order this correction.
Learned counsel for the appellants has argued that the deceased was educated and brilliant student but Tribunal has erred in taking the income as Rs.15000/- per annum.
Learned counsel for the appellants has further argued that as per the law laid down in Rajesh and others v. Rajbir Singh and others reported as 2013(9) SCC 54, some amount has to be awarded on account of loss of love and affection.
Learned counsel for the appellants has further argued that some more amount has to be awarded under conventional heads since only an amount of Rs.10,000/- has been granted under this head and has relied upon the decision of the Hon'ble Supreme Court in Vimal Kanwar and others vs. Kishore Dan and others, (2013-3) PLR 776 and Amrit Bhanu Shali vs. National Insurance Co. Ltd., 2012(4)RCR(Civil) 343.
ASHISH 2014.12.10 10:43 I attest to the accuracy and authenticity of this document Chandigarh FAO NO. 5352 of 2010 3
Learned counsel for the appellants has further argued that the age of the father could not have been taken for the purpose of multiplier and has relied upon Sarla Verma Vs. DTC (2001) 6 SCC 121, P.S. Somanathan and other Vs. District Insurance Officer and another (2011) 3 SCC 566 and Amrit Bhanu Shali's case (supra), wherein the Hon'ble Supreme Court held that only the age of the deceased should be kept into consideration while fixing the multiplier.
Learned counsel for the respondent No.1 has countered this argument while relying upon U.P. State Transport Corporation and others Vs. Trilok Chandra and others (1996) 4 SCC 362, Ramesh Singla and others Vs. Satbir Singh and another 2008 (1) SCC 667 and Shakti Devi Vs. New India Insurance Company Ltd. And another 2010 (14) SCC 575, wherein the Hon'ble Supreme Court has laid down a different provision by stating that the multiplier should be applied after taking into consideration the age of the claimants.
In my opinion, while adopting a multiplier, the age of the deceased as well as the age group of the claimants is a valid consideration. The expectancy of life of deceased is to be taken into consideration to arrive at a conclusion as to for how many years he could have supported the claimants. So far as the claimants are concerned their age group is required to be considered to arrive at a conclusion as to for how many years they would have survived and could have enjoyed the dependency allowance of the deceased. Keeping in view the conflicting decisions of the Supreme Court and taking support from the decision of Division Bench of this Court in ASHISH 2014.12.10 10:43 I attest to the accuracy and authenticity of this document Chandigarh FAO NO. 5352 of 2010 4 United India Insurance Company Limited Vs. Raj Rani 1998 (1) ACJ 175, in my considered view, the age of the deceased as well as the age group of the claimants is required to be taken into consideration while adopting a multiplier for determining the dependency to award compensation to the claimant.
In the present case, the claimants are about 45 to 46 years. Consequently, even though for the deceased who was 19 years old there would be multiplier of 18 yet keeping in view the age of the claimants the multiplier of 16 is ordered.
Learned counsel for the appellants has relied upon Rekha Rani and another Vs. Ranjit Singh and another 2013 ACJ 2267 wherein this court has taken the notional income of a 19 years old engineering student as Rs.10,000/- per month.
In the present case the deceased was also a student of 2nd year of 3 years Diploma of Electrical Engineering. Thus, his notional income is taken as Rs.7,000/- per month.
I further increase the interest to 8% p.a. from the date of filing of the claim petition till the date of realization. The management would be as per the direction of the Tribunal.
Another plea taken by the learned counsel for respondent No.1 is that RW2 had mentioned in his statement that three people were riding on the motorcycle and therefore it is a case of contributory negligence.
Learned counsel for the appellant has argued that the respondent No.1 never appeared before the trial Court and was proceeded against ex-parte and never took any such plea. Further the statement of RW2 is essentially a self-exculpatory statement. The ASHISH 2014.12.10 10:43 I attest to the accuracy and authenticity of this document Chandigarh FAO NO. 5352 of 2010 5 same person RW2 had lodged the FIR wherein he had taken the plea that he was not driving the motorcycle. However, in the written statement he had taken the plea that the motorcycle was being driven by him and had never taken the plea that three persons were riding on the motorcycle.
In the circumstances, in my considered opinion, the statement made by RW2 can be of no avail to the respondent No.1.
Appeal stands disposed of in the above terms and the award is modified accordingly.
Since the main case has been decided the pending civil miscellaneous application, if any, also stands disposed of.
December 04, 2014 (AJAY TEWARI)
Manoj Bhutani/ashish JUDGE
ASHISH
2014.12.10 10:43
I attest to the accuracy and
authenticity of this document
Chandigarh