Gujarat High Court
Kajal Ronakkumar Dave vs Popatji Suraji Thakor(Deleted) on 5 October, 2018
Author: S.G. Shah
Bench: S.G. Shah
C/FA/2052/2015 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2052 of 2015
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE S.G. SHAH
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1 Whether Reporters of Local Papers may be allowed to
see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law
as to the interpretation of the Constitution of India or any
order made thereunder ?
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KAJAL RONAKKUMAR DAVE
Versus
POPATJI SURAJI THAKOR(DELETED)
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Appearance:
MR.HIREN M MODI(3732) for the PETITIONER(s) No. 1
DELETED(20) for the RESPONDENT(s) No. 1
MR PALAK H THAKKAR(3455) for the RESPONDENT(s) No. 5
MR SANDIP C SHAH(792) for the RESPONDENT(s) No. 3
RULE SERVED(64) for the RESPONDENT(s) No. 2,4
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 05/10/2018
ORAL JUDGMENT
1. Heard learned advocate Mr.Hiren Modi for the appellant, learned advocate Mr.Sandip C. Shah for the Page 1 of 12 C/FA/2052/2015 JUDGMENT respondent no.3 and learned advocate Mr.Palak H. Thakkar for the respondent no.5. Notice upon respondent nos. 2 and 4 can be dispensed with considering the decision of Hon'ble Supreme Court of India in case of A.Robert V/s. United Insurance Co. Ltd. reported in AIR 1999 SC 2977 read with Order 47 Rule 14(4) of the Code of Civil Procedure, though served but remain absent before the tribunal and issue raised by the claimant in this appeal for quantum of compensation. Compensation awarded in her favour for injury sustained by him in a vehicular accident. I also perused the record as well as Record and proceedings.
2. The appellant herein is a victim of the road accident which took place on 22.12.2001 when claimant was traveling with her husband as a pillion rider on Motor Cycle No.GJ-8 H-2940. They were traveling from Ambaji to Palanpur, when Truck No.GJ-12 U-9531 was lying on the road without any signal and road was oily at such place and therefore, motor cycle dashed with stationary truck which resulted into fracture of right femur bone for which operative treatment was provided but ultimately there was 55% disablement. The appellant- claimant was teaching music and dance by private Page 2 of 12 C/FA/2052/2015 JUDGMENT tuitions before such accident and was earning Rs.7200/- per month for livelihood of her family and therefore, because of such injuries, she has claimed an amount of Rs.10,00,000/- from owner and insurer of the offending truck. By impugned award dated 03.12.2013 in M.A.C.P. No.407 of 2002, the tribunal has awarded an amount of Rs.3,04,540/- with 8.5% interest to the appellant. Being aggrieved by such amount of compensation the appellant
- claimant has preferred this appeal when none of the opponent had challenged the award, it becomes clear that there is no dispute regarding nature of incident, its result and liability of insurance company in making payment to the claimant so as to indemnify the owner of the vehicle and therefore, all such details are not material to be reproduced herein.
3. So far as quantum of compensation awarded to the present appellant is concerned, the tribunal has considered monthly income of the appellant is Rs.1500/- per month and taken 27.5% disability for entire body and taking 18 as suitable multiplier, Rs.1,48,500/- towards future loss of income. The tribunal has also awarded Rs.50,000/- Pain, Shock and Suffering Rs.31,040/- Medical Expenses Page 3 of 12 C/FA/2052/2015 JUDGMENT Rs. 5000/- Attendant charges Rs. 5000/- Transportation charges Rs. 5000/- Special diets Rs.60,000/- Actual loss of income ======== Rs.3,04,540/- Total compensation
4. Thus, it is also quite clear and certain that the tribunal has erred in not awarding just and reasonable compensation on different heads by not considering the prospective income, by reducing percentage of disability abruptly and by not awarding just and reasonable compensation for different conventional heads like pain, shock and suffering, amenities of life etc. Therefore, there is a reason to modify the award suitably.
5. It is also contended that claimant has studied and obtained a degree of B.A. in music from Gandharv Mahavidhayalaya and when she was providing tuition for dance and music and attending cultural programs in reputed schools of city, she was earning Rs.7200/- whereas tribunal has considered only as Rs.2500/- as monthly income and that since accidental injuries has make it difficult for her to continue with her earning activity as a dance and music tutor, practically, she has lost her total earnings and therefore, disability should be Page 4 of 12 C/FA/2052/2015 JUDGMENT considered as 100%. To prove her income, petitioner has examined one witness her student at Exh.59 who has categorically deposed on oath before the tribunal that she was getting tuition from the appellant for which she was paying Rs.600/- to the claimant. She has also produced on record certificate regarding her involvement in the culture programs by Matushree Kunvarbai Mahila Uchchhatar Madhymik Kanya Vidhalaya of Palanpur. Thereby, considering the vocation of claimant being music and dance tutor even if we may not consider 100% disablement and thereby, 100% loss of income, it would be just and proper to consider actual disablement being 55% for loss of earnings capacity also because claimant was not only dance tutor but she was tutor for dance and music both. Therefore, though she could not be able to perform dance, she can certainly guide students and continue to work as music tutor.
6. Even if we may not disturb the presumption of the tribunal so far as monthly income is concerned, now it is well settled, pursuant to decision of full bench of judgment of Hon'ble Supreme Court of India in the case of National Insurance Company Limited V/s. Pranay Sethi and Others reported in (2017) 16 SCC 680 Page 5 of 12 C/FA/2052/2015 JUDGMENT that tribunal shall consider prospective income of the claimant when they are young or atleast earning on the date of incident. Similarly considering the several other decisions, award for conventional heads should be just and reasonable rather than indicative when only Rs.50,000/- is awarded for pain, shock and suffering. Thereby, considering the actual income of the appellant as Rs.3000/- per month only, though it is submitted that it should be Rs.7200/- per month, as per the Pranay Sethi (Supra) there should be consideration of 50% prospective income. Thereby, average earning capacity of the claimant would be Rs.4500/-.
7. Therefore, appellant is entitled to compensation under the future loss of income considering Rs.4500/- as average monthly earning capacity and 55% disability which would result into Rs.2475/- as monthly loss of earnings, thereby, applying 18 as suitable multiplier, total amount for loss of future income would come to Rs.5,34,600/- (55% of Rs.4500/-=Rs.2475/-, Rs.2475/- X12X18).
8. Learned advocate for the appellant is relying upon the decision in the case of Jakir Hussein V/s. Sabir and Page 6 of 12 C/FA/2052/2015 JUDGMENT others reported in (2015) 7 SCC 252 wherein Supreme Court has considered 100% loss of functional ability even in absence of physical disability and Rs.4500/- as monthly income. However, it cannot be ignored that all such cases to be looked into with referrence to facts and circumstance of each case and therefore, so far as income and disability are concerned, it is to be considered based upon available evidence and as per the decision in particular case on such issue.
9. As against that, respondent - insurance company has supported award submitting that the Tribunal has awarded just and reasonable compensation. However, when insurance company is not challenging the award may be because of considering marginal difference in award. Thus, it is so argued by the learned advocate for the insurance company.
10. In above background, if we peruse the decision relied upon by the claimant, it becomes clear that in the case of Rekha Jain Vs. National Insurance Company reported in 2013 8 SCC 389 of Supreme Court has even in the absence of evidence of income of model (actress) considered Rs.5,00,000/- as yearly income of Page 7 of 12 C/FA/2052/2015 JUDGMENT the victim, award of Rs. 10,00,000/- towards loss of future earning and total Rs.79,66,000/- considering that disfigurement of face of celebrity would result into 100% disablement having regard to nature of vocation and functional disability sustained. However, while making calculation, Supreme Court has taken 50% of income only as a loss of future earning. Supreme Court has also observed as under:-
"It is well settled principle that in granting compensation for personal injury, the injured has to be compensated (1)for pain and suffering; (2) for loss of amenities; (3) shortened expectation of life, if any; (4) loss of earnings or loss of earning capacity or in some cases for both; and (5) medical treatment and other special damages in personal loss in addition to what is awarded by the tribunal and Supreme Court."
10.1 In Syed Sadiq V/s. Divisional Manager, United India Insurance Company reported in 2014 (2) SCC 735, Supreme Court has held that claimant being vegetable vendors involved in unorganized sector doing his own business, were not expected to produce documents to prove their monthly income and that claimant might have to change his artificial leg from Page 8 of 12 C/FA/2052/2015 JUDGMENT time to time and therefore, was entitle for medical cost and incidental expenses with future prospect of income. Thereby Apex Court has considered 85% disablement and increased 50% of income as a future prospects and awarded total Rs.21,65,100/- by adding following amount of compensation in addition to what is awarded by the tribunal and High Court.
Rs. 50,000/- Cost of artificial leg Rs. 75,000/- Pain and suffering Rs. 50,000/- Loss of marriage prospectus Rs. 75,000/- Loss of amenities: Rs.1,00,000/- Medical and incidental cost Rs. 25,000/- Cost of litigation
10.2 In Sanjay Kumar Vs. Ashok Kumar and others reported in 2014 (5) SCC 330, Supreme Court has awarded Rs.14,59,100/- for the amputation of right leg above knee considering 70% as loss of earning capacity. Wherein, now Apex Court has awarded Rs.1,50,000/- for pain, shock and suffering in addition to Rs.1,00,000/- for loss of amenities of life, Rs.75,000/- for loss of expectation and Rs.25,000/- for cost of litigation.
10.3 In K.Janardhan Vs. United India Insurance Co. Ltd. Anr. reported in 2008 (8) SCC 518 Page 9 of 12 C/FA/2052/2015 JUDGMENT Supreme Court has considered that amputation of the right leg upto knee joint would result into 100% disability and thereby, restored the judgment and award of commissioner by setting aside the judgment of the High Court, reducing the compensation under Workmen's compensation Act, 1923.
10.4 In Mohan Soni Vs. Ram Avtar Tomar and others reported in 2012 (2) SCC 267, Supreme Court has in case of amputation of leg below knee enhanced the amount of compensation awarded by the tribunal considering that earning capacity of the victim, may be as high as 100% but in no case, it would be less than 90%.
10.5 In Pratap Narain Singh DEO Vs. Srinivas Sabata and ANR. reported in AIR 1976 222 , the four judges of Supreme Court has upheld the reason of the commissioner under Workmen's Compensation Act that by loss of left hand above the elbow would render victim unfit for the work of carpenter which cannot be done by one hand and thereby he was at 100% loss of earning capacity.
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C/FA/2052/2015 JUDGMENT 10.6 In R.D. Hattangadi Vs. Pest Control (India) Pvt. Ltd. And others reported in 1995 (1)SCC 551, Supreme Court has awarded the amount of Rs.35,00,000/- because of paraplegia below the waist suffered by claimant which is considered as 100% disability wherein Rs.1,50,000/- was awarded for pain, shock and sufferings in addition to Rs.1,50,000/- for loss of amenities of life.
11. In view of above facts and circumstances, there is need to modify the impugned award by awarding just and reasonable compensation. In view of above cited cases, which becomes a law of land, it cannot be said that claimant was earning from agriculture may not have better prospect and may not be entitled to better amenities in her life. Therefore, when tribunal has failed to consider appropriate income of the claimant and not awarded just and reasonable compensation on different heads, it would be appropriate to reconsider the quantum by taking Rs.4500/- as earning at the time of incident and 40% as prospective income. So far as disability is concerned, though claimant has pleaded to consider it as 100% because of fracture, since claimant is enable to do some work by sitting on floor, let Page 11 of 12 C/FA/2052/2015 JUDGMENT disability be considered as 55%, which would result into total compensation of Rs.5,34,600/- for further loss of income. Thereby total amount would be Rs.8,29,600/- as under:-
Rs.75,000/- Pain and suffering
Rs.75,000/- Loss of amenities
Rs.40,000/- Medical Expenses
Rs.10,000/- Transportation
Rs.10,000/- Special Diet
Rs.10,000/- Attendance
Rs.75,000/- Actual loss of Income
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Rs.8,29,600/- Total compensation
12. Therefore, appeal is partly allowed whereby now impugned award is to be modified so as to confirm that claimant is entitled to an amount Rs.8,29,600/- towards compensation with 8.5% interest from the date of application for its payment from the opponents jointly and severally as per the award. Rest of the findings in the impugned award and operative order regarding inter-se liability and investment shall remain in force as it is. Thereby, appeal is partly allowed.
13. R & P to be send back to the concerned trial Court.
(S.G. SHAH, J) VARSHA DESAI Page 12 of 12