Allahabad High Court
Ram Sewak And Anr. vs State Of U.P. And Anr. on 5 February, 1997
Equivalent citations: 1997ACJ1155, (1998)ILLJ113ALL
Author: R.K. Mahajan
Bench: R.K. Mahajan
JUDGMENT R.K. Mahajan, J.
1. The above two appeals have been directed against the judgment (award) dated September 6, 1983 passed by Sri H.C. Mittal, District Judge, Claims Tribunal, Jhansi in Claim Petition No. 6 of 1979. First Appeal from Order , No. 866 of 1983 has been filed by the claimant seeking the relief for decreeing the claim in tow against the respondents while First Appeal from Order No. 916 of 1983 was filed by the State of U. P. and another praying that the decree passed by the Court below be set aside and the claim petition be dismissed with costs.
2. Since both the appeals have arisen out of the same order, the same would be disposed of together by a common order. First Appeal from Order No. 866 of 1983 is a leading case.
3. The Motor Accident Claims Tribunal, Jhansi by virtue of the impugned order, has, granted compensation of Rs. 20,000/- to the claimants, who are father and mother of unfortunate deceased boy aged about 14 years, namely Udai Singh alias Udal Singh. A rider was also imposed that if the claim amount is paid within two months, the opposite parties shall not be liable to pay interest otherwise they will be liable to pay pendente lite and future interest at the rate of Rs. 6/- per cent per annum on Rs. 20,000/-
4. The brief facts of the case are as follows: -
5. The name of deceased boy is Udai Singh alias Udal Singh . He was aged about 14 years at the time of accident. He was a student of Class VIII at the relevant time in Adarsh Inter College, Moth, He was enjoying good health and was free from all diseases. It was alleged that on September 7, 1978 the deceased boy was coming from his field at about 6.00P.M. When he came and was standing near the Chabutra of Thakur Baba and was talking with Lakhan Singh, Sughar Singh etc., the Truck No. U.T. E.2430, Driven by Babdlu came there and dashed against Udai Singh alias Udal singh. The truck was alleged to be driven rashly and negligently. The boy died at the spot. The truck could not be stopped. The place of accident is village Bamhruli within the circle of police station Moth, district Jhansi. It appears that a report was lodged at police station 304-A I.P.C. and case was also registered which resulted in acquittal at the appellate stage. The accident was denied by the respondents.
6. The Tribunal believed the evidence adduced on behalf of the claimants i.e, the statement of Sughar Singh (P.W.2) who was present at the scene of occurrence and identified the accused. The Tribunal also believed the statement of Jai Ram (P.W.4.). He has deposed that he was present at the spot when the accident took place and the truck in question was driven rashly and negligently. From the appreciation of the evidence on record by the Court below, it is apparent that the road was straight and visible and the boy could be seen by the driver of coming truck. The boy was also identified by the witnesses. The Tribunal gave a finding of neg-lignet driving of the truck and the income of the deceased boy was assessed at Rs. 200A per month which he could have contributed for more than forty years. On these facts, the Tribunal has awarded compensation of Rs. 20,000/-to the claimants, who are father and mother of the deceased boy.
7. The learned counsel for the State has submitted that there was wrong identification of the accused and, in fact, tew of the witnesses have failed to identify him when they appeared before the identification parade. He further submitted that the finding of the appeallate Court in criminal case acquitting the accused is binding on the Tribunal on the aspect of rash and negligent driving. Another argument which he has advanced is that the compensation has been awarded wrongly and the State is not liable to pay the same. These arguments were advanced in cross- objection. The learned counsel for the claimants prayed for enhancement of compensation to Rs. 50,000/- He has further submitted that the Tribunal has appreciated the evidence regarding negligence correctly but has erred in assessing the compensation.
8. After considering the arguments of the learned counsel for the parties, I advance the following reasons to negative the submissions of the learned counsel for the State and to accept the submissions of the learned counsel for the claimants.
9. Firstly, the Tribunal has given the correct finding regarding the negligence on the part of the truck driver. It is in evidence that the road was straight. The deceased was a school boy and was coming at 6.00 P.M. and it is hardly a matter of any significance if some of the witnesses described the accident at 6.00 P.M. or 6.30 P.M. There are minor contradictions with regard to the time and they are bound to occur. The Tribunal has accepted the statements of the witnesses who were actually present and saw the accident and had personal knowledge of negligent driving. The driver is expected to be more vigilant and cautious in case young person, any young children are standing on the road. There is no evidence regarding the contributory negligence. I find no error or infirmity in the appreciation of evidence by the Court below and uphold the finding.
10.The argument advanced that the judgment of a Criminal Court in appeal acquitting the accused driver-respondent is also sufficient in this case to hold that there was no negligence in driving the vehicle. It is settled principle of law that the standard for adjudging the guilt of the accused in Criminal law is beyond reasonable doubt and in Civil cases, the Court can take into consideration for adjudging any issue that evidence is sufficient on mere preponderance oi probabilities. The legislature has provided different standards and as such the argument fails.
11. It may be discussed in broad perspective features regarding the assessment of compensation. In the Motor Vehicles Act, the word written is 'just' compensation. The loss of a son cannot be compensated by awarding compensation. In the past there was a conservative view but now a liberal trend is visible in judicial pre-cendents and the Supreme Court has also awarded compensation in lacs where the death of a child took place on the legal omission or the legal duties of the public functionaries of the State to the dependents. In India, we are still following the multiplier method in awarding damages. On the basis of English Law, recently the legislature, under the theory of 'no fault no liability' has increased Rs. 50,000/- in case of death by way of amendment Act. In Rialways and other Acts, the compensation as also the liability of Air- lines increased. It depends on so many factors,. Normally, the expectation of lire of a child is much more than that of an adult and the legal representatives of the deceased child are entitled to compensation for loss of expectation of life and some of the High Courts, i.e., the Kerala High Court in the case of Ayyavu v. Gopinath, 1991 ACJ 718 (Ker), the deceased was a boy of 5 years and the High Court enhanced the Tribunal's award of Rs. 10,000/- to Rs. 48,000/-. In awarding compensation, the Supreme Court in the case of Gobald Motor Service Ltd. v. R.M.K. Veluswami, 1958-65 ACJ 179 S. C. has observed that in a case where the life of a child is lost in a motor accident, the norms usually adopted for estimating the damages in other cases may not be squarely applicable. It is difficult for a Court to depend on the actual extent of the pecuniary loss to the aggrieved party. It may depend on a data which cannot be ascertained accurately but necessarily by an estimate or even partly a conjecture. Shortly stated, the general principle is that the pecuniary loss can be ascertained only by bal-ancing on the one hand, the loss to the claimants of future pecuniary benefit, and, on the other, any pecuniary advantage which from whatever sources comes to them by reason of the death, that is,the balance of loss and gain to a depend- ent by the death must be ascertained.
12. A suitable multiplier is to be decided by taking into consideration the number of years of the dependency of the various dependents, the number of years by which life of the deceased was cut short and the various imponderable factors, such as early natural death of the deceased, his becoming incapable of supporting the dependents due to illness or any other natural handicap or calamity, the prospects of the remarriage of the widow, the coming up of the age of the dependents and their developing their independent sources of income as well as the pecuniary benefits which might accrue to the dependents on account of the death of person concerned. Life expectancy of the deceased or the beneficiaries, whichever is shorter, has to be taken into consideration while adopting multiplier. The choice of multiplier depends upon the age of the deceased. In England ,the Courts are taking the multiplier ranging from 12 to 19 years but in India, the limitation goes upto 25 years or beyond.
13. Regrading the compensation, it may be mentioned that the claimant's son was aged about 14 years at the time of accident. He hailed from agriculturist family. The average living age in U.P. is 70 years. Now-a-days, due to the advancement of medical science, the Indian life has increased and it can safely be held that the expectancy of life has increased. The age of Ram Sewak, father of the deceased boy, was about 38 years and the age of his wife must be less than his age. Taking into the social condition of the family i.e. back ground of agricultural family and the boy is expected to help in agricultural operations and by the time he has completed education or even he had left after matric, he was expected to earn not less than Rs. 400/- to 500/- per month even working as a labourer or helper in the fields. Even though the boy has not started earning, even then he would work in agricultural field and in that way, he earns more than Rs. 250/- per month at any rate. Taking the multiplier theory, which has not been done in this case, is a safe and well tested theory as held by the Apex Court as valid and followed in so many judgments.The multiplier in this case considering the young age of the boy and also the age of the parents,is not less than in any case 22. It means that he was to contribute Rs. 3,000/ per annum which comes to 22 x 3000/=66,000.At least Rs. 10,000/- be awarded as conventional amount due to loss of expectancy of life. Thus the claimants- parents are entitled in total to Rs. 76000/- but the claim has been restricted to Rs. 50,000/- only which, in my view, isajust claim.
14. In the result, F.A.F.O. No. 866 of 1983 filed by the claimant - appellants succeeds and is allowed. The claim petition stands decreed in toto to the extent of Rs. 50,000/- as claimed in equal shares. This Court vide its interim order dated August 10, 1984 has releasedRs. 10,000/-on furnishing security and stayed the payment of remaining compensation. In case the amount has not been deposited earlier, the entire amount be deposited by the respondents within one month of the receipt of this order and in case it is not deposited, the claimant appellant will be entitled to get the interest. The claimant appellants are also entitled to the interest at the rate of 12% per annum from the date of the award. The amount be deposited in a F.D.R. jointly in the name of both the claimant appellants for a period of three years in a scheduled nationalised bank of India and the recurring interest be paid by the bank to the claimants. No loan can be raised without the permission of the District judge, Jhansi. The amount be sent to the District Judge concerned by the respondents and the claimants can withdraw out of it on a social need basis to the satisfaction of the District Judge. As the case is pending since long, I order that the District Judge, Jhansi may grant Rs. 10,000/-to the claimants to meet their immediate needs.
15. First Appeal From Order No. 916 of 1983, State of U.P.and Anr. v. Ram Sewak and Anr., fails and is dismissed.
The costs of the appeal is assessed at Rs. 500/-, payable to the claimant-appellants.