Rajasthan High Court - Jaipur
Prabhu Singh vs M/S S N Mathur And Company And on 15 February, 2018
1 S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
jktLFkku mPp U;k;ky;] t;iqj ihB t;iqjA %% fu.kZ; %% S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
%% mifLFkr %% ekuuh; U;k;kf/kifr Jh egsUnz ekgs'ojh vihykFkhZ ds vf/koDrk Jh t;izdk'k xqIrk ,oa Jh jkgqyflagA izR;FkhZ la[;k&1 ds vf/koDrk Jh vfer /kouA izR;FkhZ chek dEiuh ds vf/koDrk Jh I;kjsykyA %% fu.kZ; %% 15-02-2018 %% U;k;ky; }kjk %% v/khuLFk U;k;ky;] eksVj xkM+h nq?kZVuk nkok vf/kdj.k ¼QkLV Vªsd la[;k&,d½] C;koj ftyk vtesj }kjk ekax i= la[;k&189@2005 ¼193@2001½ esa ikfjr fu.kZ; fnukad 27-05- 2006] ftlds rgr vihykFkhZ dh vksj ls izLrqr Dyse ;kfpdk fuLrkfjr dh tkdj nq?kZVuk esa vihykFkhZ ds dkfjr pksVksas ifj.kkeLo:i dqy 1]75]333@& :i;s {kfriwfrZ jkf'k fnykbZ xbZ] dks vi;kZIr ekurs gq, {kfriwfrZ jkf'k dks c<+k, tkus gsrq vihykFkhZ&Dyses.V dh vksj ls ;g vihy izLrqr dh xbZ gSA 2 S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
vihykFkhZ&Dyses.V us fo}ku v/khuLFk U;k;ky; ds le{k /kkjk 140@166 eksVj okgu vf/kfu;e ds rgr Dyse vkosnu izLrqr dj fnukad 04-10-2000 dks gqbZ eksVj nq?kZVuk esa Lo;a ds dkfjr pksVksa ds ifj.kkeLo:i {kfriwfrZ jkf'k izkIr djus ds Øe esa Dyse izkFkZuk&i= izLrqr dj fofHkUu enksa esa {kfriwfrZ jkf'k fnyk, tkus dh izkFkZuk dh xbZA fo}ku v/khuLFk U;k;ky; }kjk cuk;s x;s fook|dksa ds Øe esa nksuksa i{kksa ds rdZ lquus ,oa i=koyh ij miyC/k ekSf[kd ,oa nLrkosth lk{; ds vk/kkj ij vk{ksfir iapkV }kjk {kfriwfrZ jkf'k fnykbZ xbZ] ftlds fo:) vihykFkhZ dh vksj ls ;g vihy izLrqr dh xbZ gSA cgl lquh xbZA ;ksX; vf/koDrk vihykFkhZ dk dFku jgk fd v/khuLFk U;k;ky; }kjk vihykFkhZ&vkgr ds 'kjhj ij vkbZ pksVksa ds dze esa deZdkj {kfriwfrZ vf/kfu;e (The Employee's Compensation Act) ds izko/kkuksa ds rgr {kfriwfrZ jkf'k dk fu/kkZj.k fd;k x;k gS] og U;k;ksfpr ugha gSA mudk rdZ jgk fd v/khuLFk U;k;ky; esa Dyse vkosnu /kkjk 140@166 eksVj okgu vf/kfu;e ds rgr izLrqr fd;k x;k Fkk] rRi'pkr U;k;ky; dh vknsf'kdk fnukad 29-10-2002 ds rgr Dyse vkosnu dks /kkjk 163, eksVj okgu vf/kfu;e esa ifjofrZr fd;k x;k rFkk /kkjk 163, eksVj okgu vf/kfu;e ds izko/kkuksa dh jks'kuh esa {kfriwfrZ jkf'k dk fu/kkZj.k fd;k tkuk vko';d gS] u fd deZdkj {kfriwfrZ vf/kfu;e ds rgrA mudk var esa dFku jgk fd ek= pksVksa dh izd`fr o mudh fu;ksZX;rk dks r; djus ds mn~ns'; ls deZdkj {kfriwfrZ vf/kfu;e ds f'kM~;wy&1 dks en~nsutj j[kk tk ldrk gSA vr% v/khuLFk U;k;ky; ftl QkewZys ds vk/kkj ij {kfriwfrZ jkf'k dh x.kuk dh xbZ gS] mls vikLr djrs gq, /kkjk 163, eksVj okgu vf/kfu;e ds rgr {kfriwfrZ jkf'k fu/kkZfjr dh tk,A ;ksX;
3S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
vf/koDrk vihykFkhZ us Dyse vkosnu izLrqr djus dh fnukad ls C;kt fnyk;s tkus dh izkFkZuk dh gSA mijksDr rdksZa ds leFkZu esa mudh vksj ls fuEu U;k; n`"VkUrksa dk voyEc fy;k x;kA (2013) 9 SCC 54 Rajesh Vs. Rajbir ;ksX; vf/koDrkx.k izR;FkhZx.k us bu rdksZa dk fojks/k fd;kA leLr rF;ksa ij fopkj fd;k x;kA izdj.k dh rF;kRed fLFkfr ,oa nksuksa i{kksa dh vksj ls U;k;ky; ds le{k j[ks x;s rdksZa dh jks'kuh esa bl U;k;ky; ds le{k vihy ds fuLrkj.k gsrq fuEu fcUnq mRiUu gksrk gSA vk;k v/khuLFk U;k;ky; }kjk /kkjk 163, eksVj okgu vf/kfu;e ds dze esa izLrqr Dyse vkosnu esa LFkkbZ fu;ksZX;rk ds ckcr {kfriwfrZ jkf'k dh x.kuk deZdkj {kfriwfrZ vf/kfu;e ds rgr djus esa =qfV dkfjr dh xbZ gS\ ;ksX; vf/koDrk vihykFkhZ }kjk LFkkbZ fu;ksZX;rk (permanent disablement) ds izdj.k esa {kfriwfrZ jkf'k dh x.kuk djus ds QkewZys ds ckcr tks rdZ U;k;ky; ds le{k izLrqr fd;s x;s gSa] bl dze esa v/khuLFk U;k;ky; ds fu.kZ; ds voyksdu ls izdV gksrk gS fd v/khuLFk U;k;ky; us vihykFkhZ&vkgr dh izn'kZ&14 izek.ki= ds vuqlkj 80 izfr'kr LFkkbZ fu;ksZX;rk ekuh gS rFkk vihykFkhZ dk ?kVuk ds le; okgu dk pkyd gksuk o vihykFkhZ dk gkFk nq?kZVuk esa dV tkus ds ifj.kkeLo:i dk;Z djus esa vleFkZ gksuk ekudj deZdkj {kfriwfrZ vf/kfu;e ds izko/kkuksa ds vuqlkj lHkh rjg ds deZdkjksa dh vk; 2000@& :i;s ekfld ekuh tkdj vk; dk vk/kk Hkkx ?kVkus ij 1000@& :i;s izfrekg 4 S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
vk; ekurs gq, deZdkj {kfriwfrZ vf/kfu;e dh /kkjk 4 ds f'kM~;wy IV ds vuqlkj vko';d QSDVj ykxw dj {kfriwfrZ jkf'k dh x.kuk dh gSA bl dze esa tgkWa rd izLrqr rdksZa ds mijkUr mRiUu dkuwuh fLFkfr dk iz'u gS] /kkjk 163, eksVj okgu vf/kfu;e ds izko/kku vko';d o lqlaxr gksus ls fuEu izdkj gSa % 1[163A. Special provisions as to payment of compensation on structured formula basis.--(1) Notwithstanding anything contained in this Act or in any other law for the time being in force or instrument having the force of law, the owner of the motor vehicle or the authorised insurer shall be liable to pay in the case of death or permanent disablement due to accident arising out of the use of motor vehicle, compensation, as indicated in the Second Schedule, to the legal heirs or the victim, as the case may be.
Explanation.--For the purposes of this sub-section, "permanent disability" shall have the same meaning and extent as in the Workmen's Compensation Act, 1923 (8 of 1923).
(2) In any claim for compensation under sub-section (1), the claimant shall not be required to plead or establish that the death or permanent disablement in respect of which the claim has been made was due to any wrongful act or neglect or default of the owner of the vehicle or vehicles concerned or of any other person.
(3) The Central Government may, keeping in view the cost of living by notification in the Official Gazette, from time to time amend the Second Schedule. ] 5 S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
mijksDr izko/kku ds rgr f}rh; vuqlp w h (second schedule) dk lsD'ku 5 lqlaxr gksus ls fuEu izdkj gS %
5. Disability in non-fatal accidents:
The following compensation shall be payable in case of disability to the victim arising out of nonfatal accidents:
Loss of income, if any, for actual period of disablement not exceeding fifty-two weeks.
PLUS either of the following:--
(a) In case of permanent total disablement the amount payable shall be arrived at by multiplying the annual loss of income by the Multiplier applicable to the age on the date of determining the compensation, or
(b) In case of permanent partial disablement such percentage of compensation which would have been payable in the case of permanent total disablement as specified under item (a) above.
Injuries deemed to result in Permanent Total Disablement /Permanent Partial Disablement and percentage of loss of earning capacity shall be as per Schedule I under Workmen's Compensation Act, 1923.
mijksDrkuqlkj mYysf[kr izko/kkuksa dh jks'kuh esa ;g izdV gksrk gS fd /kkjk 163, eksVj okgu vf/kfu;e ds izko/kku eksVj okgu vf/kfu;e ds rgr nq?kZVuk esa gqbZ e`R;q ,oa LFkkbZ fu;ksZX;rk nksuksa gh fLFkfr esa ykxw gksrs gSa rFkk {kfriwfrZ jkf'k dk fu/kkZj.k f}rh; vuqlp w h ds vuqlkj fd;s tkus dk izko/kku fn;k x;k gSA nwljh vksj Li"Vhdj.k esa LFkkbZ fu;ksZX;rk dks fu/kkZfjr djus ds rjhds ds lkFk&lkFk Dyses.V dh xQyr o ykijokgh dks izekf.kr djus dh vko';drk ugha gksuk izdV fd;k gS rFkk /kkjk 163, eksVj okgu vf/kfu;e esa O;fDr dh e`R;q dh fLFkfr esa {kfriwfrZ jkf'k dh x.kuk gsrq /kkjk 163,¼1½ eksVj okgu vf/kfu;e esa izko/kku fn;k x;k gS rFkk e`R;q ,oa pksVksa ds dze esa lkekU;
6S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
uqdlku (General Damages) D;k gksxk] mlds ckcr izko/kku crk;k x;k gSA nwljh vksj f}rh; vuqlp w h ds Hkkx 5 esa xSj ?kkrd nq?kZVukvksa esa (non fatal accidents) LFkkbZ iw.kZ fu;ksZX;rk (permanent total disablement) ,oa LFkkbZ vkf'kad fu;ksZX;rk (permanent Partial disablement) ds izko/kku dk mYys[k gSA blh izdkj f}rh; vuqlp w h&6 ds rgr vk; izekf.kr ugha gksus ij dkYifud vk; ,oa dVkSrh dk izko/kku n'kkZ;k x;k gSA tgkWa rd orZeku izdj.k esa deZdkj {kfriwfrZ vf/kfu;e ds izko/kku ykxw gksus dk iz'u gS] /kkjk 163, eksVj okgu vf/kfu;e dh f}rh; vuqlp w h ds lsD'ku 5, esa LFkkbZ iw.kZ fu;ksZX;rk ds dze esa {kfriwfrZ jkf'k dk fu/kkZj.k fd;s tkus dk ,oa lsD'ku 5ch esa LFkkbZ vkaf'kd fu;ksZX;rk dh fLFkfr esa {kfriwfrZ jkf'k dk fu/kkZj.k fd;s tkus dk rFkk {kfr dh izd`fr iw.kZ ;k vkaf'kd (permanent or partial) dks vuqlwph&1 deZdkj {kfriwfrZ vf/kfu;e] 1923 ds rgr fu/kkZfjr djus dk izko/kku fn;k x;k gS rFkk deZdkj {kfriwfrZ vf/kfu;e dk vuqlp w h&1 fuEu izdkj gS % SCHEDULE I :
[See sections 2(1) and (4)] PART I :
LIST OF INJURIES DEEMED TO RESULT IN PERMANENT TOTAL DISABLEMENT 7 S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
Serial Description of Injury Percentage of
No. loss of earning
capacity
1. Loss of both hands or amputation at higher 100
sites
2. Loss of a hand and a foot 100
3. Double amputation through leg or thigh, or 100
amputation through leg or thigh on one side and loss of other foot
4. Loss of sight to such an extent as to render the 100 Claimant unable to perform any work for which eye-sight is essential 5 Very severe facial disfigurement 100 6 Absolute deafness 100 Part II LIST OF INJURIES DEEMED TO RESULT IN PERMANENT PARTIAL DISABLEMENT Amputation cases- upper limbs(either arm) 1 Amputation through shoulder joint 90 2 Amputation below shoulder with stump less 80 than[20.32Cms] from tip of acromion 3 Amputation form[20.30Cms]from tip of 70 acromion to less than[11.43Cms]below tip of olecranon 4 Loss of a hand or of the thumb and four fingers 60 of one hand or amputation from[11.43Cms]below tip 5 Loss of thumb 30 6 Loss of thumb and its meacarpal bone 40 8 S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.7 Loss of four fingers of one hand 50 8 Loss of theree fingers of one hand 30 9 Loss of two fingers of one hand 20 10 Loss of terminal phalansx of thumb 20
10A Guillotine amputation of tip of thumb wihtout 10 loss of bone Amputation cases- lower limbs 11 Amputation of both feet resulting in end bearing 90 stumps 12 Amputation through both feet proximal to the 80 metatarso phalangeal joint 13 Loss of aal toes of both feet through the 40 metatarso phalangeal joint 14 Loss of all toes of both feet proximal to the 30 proximal inter phalangeal joint 15 Loss of all toes of both feet distal to the proximal 20 inter phalalgeal joint 16 Amputation at hip 90 17 Amputation below hip with stump not exceeding 80 in legth measured from tip of great trenchanter 18 Amputation below hip with stump 70 exceeding[12.70Cms] in length measured from tip of great trenchanter but not beyond middle thigh 19 Amputation below middle thigh to 60 [8.89Cms]below knee 20 Amputation below knee with stump 50 sxceeding[8.89Cms] but not exceeding[12.70]Cms] 21 Amputation below knee with stump 50 exceeding[12.70Cms] 22 Amputatiom of one foot resulting in end bearing 50 9 S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
23 Amputation through one foot proximal to the 50 metatarso phalangeal joint 24 Loss of all toes of one foot through the metatarso 20 phalangeal joint Other Injuries 25 Loss of one eye without complications, the other 40 being normal 26 Loss of vision of one eye, wothout complications 30 or disfugurement of eye-ball the other being normal 26A Loss of partial vision of one eye 10 Loss of A-Fingeers of right or left hand Index finger 27 Whole 14 28 Two phalanges 11 29 One phalanx 9 30 Guillotine amputation of tip without loss of bone 5 MIddle fingers 31 Whole 12 32 Two phalanges 9 33 One phalanx 7 34 Guillotine amputation of tip without loss of bone 4 Ring or little fingers 35 Whole 7 10 S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
36 Two phalanges 6 37 One phalanx 538 Guillotine amputation of tip without loss of bone 2 B-Toes of right or left foot Great toe 39 Thorough metatarso phalangeal joint 14 40 Part, with some loss of bone 1 Any other toe 41 Through metatarso phalangeal joint 3 42 Part, with some loss of bone 1 Two toes of one foot, excluding great toe 43 Through metatarso phalangeal joint 5 44 Part, with some loss of bone 2 Three toes of one foot, excluding great toe 45 Through metatarso phalangeal joint 6 46 Part, with some loss of bone 3 Four toes of one foot, excluding great toe 47 Through metatarso phalangeal joint 9 48 Part with some loss of bone 3 11 S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
mijksDr foospu dh jks'kuh esa ;fn Dyse vkosnu eksVj okgu vf/kfu;e ds rgr izLrqr fd;k x;k gS rks deZdkj {kfriwfrZ vf/kfu;e ds izko/kkuksa dh jks'kuh esa ;gh ns[kk tkuk gS fd ek= pksVksa dh izd`fr ds dze esa pksV LFkkbZ iw.kZ fu;ksZX;rk dh Js.kh esa vkrh gS ;k LFkkbZ vkaf'kd fu;ksZX;rk dh Js.kh esa vkrh gS rFkk tgkWa fpfdRld }kjk izek.ki= tkjh ugha fd;k x;k gS] ogkWa fdl gn rd LFkkbZ fu;ksZX;rk ekuh tk,] dk gokyk fn;k x;k gSA v/khuLFk U;k;ky; }kjk leLr izdj.k dks deZdkj {kfriwfrZ vf/kfu;e dh ifjf/k esa vkus ds rF; dks /;ku esa j[krs gq, r; fd;k gSA bl U;k;ky; dh jk; esa LFkkbZ iw.kZ fu;ksZX;rk ;k LFkkbZ vkaf'kd fu;ksZX;rk nksuksa gh fLFkfr esa eksVj okgu vf/kfu;e dh /kkjk 163, ds izko/kkuksa ds rgr ftl gn rd LFkkbZ fu;ksX;rk izekf.kr gqbZ gS] ml dze esa vkgr dh vk; dks en~nsutj j[krs gq, {kfriwfrZ jkf'k dh x.kuk fd;k tkuk vko';d o U;k;ksfpr gSA vr% orZeku izdj.k esa deZdkj {kfriwfrZ vf/kfu;e ds izko/kkuksa ds rgr {kfriwfrZ jkf'k dh x.kuk fd;k tkuk U;k;ksfpr ugha gSA ,slh fLFkfr esa v/khuLFk U;k;ky; dk fook/kd la[;k&2 ds dze esa vkgr ds 'kjhj ij vkbZ LFkkbZ fu;ksZX;rk ds dze esa {kfriwfrZ jkf'k dh x.kuk djus dk tks QkewZyk viuk;k x;k gS] ml fofu'p; rd v/khuLFk U;k;ky; dk fu"d"kZ vikLr fd;s tkus ;ksX; gSA vr% eksVj okgu vf/kfu;e dh /kkjk 163, ds izko/kkuksa dh jks'kuh esa fpfdRld }kjk 80 izfr'kr LFkkbZ fu;ksX;rk ds izek.ki= ds vk/kkj ij] ?kVuk fnukad 04-10-2000 dh gksus ,oa vkgr dk pkyd gksus ds ifj.kkeLo:i rRle; izpfyr dq'ky Jfed dh vk; dks en~nsutj j[krs gq, 68@& :i;s izfrfnu dh vk; ekurs gq, fuEu izdkj {kfriwfrZ jkf'k dh x.kuk dh tkrh gSA 12 S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
68x30x12=24,480/- (yearly income) 24,480x17(multiple)=4,16,160/-
4,16,160x80%(PD)=3,32,928/-
vr% bl U;k;ky; }kjk vk; dh {kfr dh en esa 3]32]928@& :i;s dh {kfriwfrZ jkf'k fu/kkZfjr dh tkrh gSA v/khuLFk U;k;ky; }kjk esfMdy fcy ds :i esa fnykbZ xbZ jkf'k 2397@& :i;s ds dze esa dksbZ foijhr rF; i=koyh ij ugha gksus ls mDr jkf'k dks ;Fkkor j[kk tkrk gSA mijksDrkuqlkj bl U;k;ky; }kjk vk; dh {kfr dh en esa 3]32]928@& ,oa esfMdy fcy ds :i esa 2397@& :i;s dqy 3]35]325@& :i;s dh {kfriwfrZ jkf'k fu/kkZfjr dh tkrh gSA ifj.kker% v/khuLFk U;k;ky; }kjk vihykFkhZ&Dyses.V dks fnykbZ xbZ vokMZ jkf'k 1]75]333@& :i;s] esa mijksDrkuqlkj 1]59]992@& :i;s dh c<+ksRrjh djrs gq, dqy vokMZ jkf'k 3]35]325@& :i;s fu/kkZfjr dh tkrh gSA iwoZ esa vnk dh xbZ vokMZ jkf'k dqy vokMZ jkf'k esa lek;ksftr gksxhA ;ksX; vf/koDrk vihykFkhZ dh vksj ls C;kt ds dze esa izLrqr mDr U;k; n`"VkUr Rajesh Vs. Rajbir, esa izfrikfnr fl)kUrksa dh jks'kuh esa c<+h gqbZ {kfriwfrZ jkf'k ij C;kt nj] C;kt izkIr djus dh frfFk rFkk {kfriwfrZ jkf'k ds vkuqifrd forj.k ds dze esa leLr 'krZsa v/khuLFk U;k;ky; ds vkns'kkuqlkj izHkkoh jgsaxhA 13 S.B. Civil Misc. Appeal No. 4781/2008 Prabhu Singh Vs. M/s. S.N. Mathur & Co. & Anr.
rnuqlkj vihy fuLrkfjr dh tkdj v/khuLFk U;k;ky; ds fu.kZ; esa {kfriwfrZ jkf'k ds dze esa mijksDrkuqlkj la'kks/ku fd;k tkrk gSA ¼egsUnz ekgs'ojh½ U;k;kf/kifr Fkkokuh@& mijksDr fu.kZ;@vkns'k Hkkjr ljdkj dk jkti= la[;k&1] fnukad 02 tuojh] 1999 esa izdkf'kr x`g ea=ky;] jktHkk"kk foHkkx ds ladYi@uksfVfQds'ku ds rgr lacfa /kr Hkk"kk ¼fgUnh½ esa [kqys U;k;ky; eas fy[kk;k x;kA