Punjab-Haryana High Court
New India Assurance Company Ltd vs Smt. Santra Devi And Others on 28 January, 2011
Author: K. Kannan
Bench: K. Kannan
FAO No. 4421 of 2010 1
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
FAO No. 4421 of 2010
Date of decision January 28 , 2011
New India Assurance Company Ltd.
....... Appellant
Versus
Smt. Santra Devi and others
........Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:- Mr. Paul S. Saini, Advocate
for the appellant.
Mr. Ashit Malik, Advocate
Mr. G. S. Sidhu, Advocate
for the respondent.
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1. Whether reporters of local papers may be allowed to see the judgment ? No
2. To be referred to the reporters or not? No
3. Whether the judgment should be reported in the digest?No K. Kannan, J (oral).
1. The appeal is against compensation awarded at `7,35,000/- in a case of death of a 21 years old son to the claimants No. 1 and 2. Claimant Nos. 3 and 4 were sisters of the deceased. The deceased was a graduate and said to be earning by engaging private tuitions and also assisting his father in agriculture. Mother was 42 years of age and father was 43 years of age., In the manner of determination of compensation, the Tribunal took the income at `4,500/-, a deduction of 1/4th for personal expenses and adopted a multiplier of 15.
2. Learned counsel appearing on behalf of the Insurance Company who had the benefit of defence under Section 170 of FAO No. 4421 of 2010 2 the Motor Vehicles Act argues that in the presence of parents the sisters could not have been treated as dependents. The provision for 1/4th deduction for personal expenses was not appropriate for, there was prospect of marriage for a bachelor with a relative lower contribution, and Courts have suggested a higher percentage of deduction for personal expenses. Learned counsel seeks for reappraisal of the compensation in the light of the formula suggested by the Hon'ble Supreme Court in Sarla Verma Vs.Delhi Road Transport Corporation reported in (2009) 6 SC
121. He also contends that income taken for the deceased was on the higher side. I do not propose to make any modification relating to the income but I would provide for 50% deduction for personal expenses and take the contribution to the family at `2250/- and apply a multiplier of 14 to take the loss of dependency at `3,78,000/-. I will provide for an additional sum of `22,000/- towards conventional heads of claim like loss of affection for parents, loss of estate and funeral expenses and add to medical expenses which has been provided for `2,35,000/-. The compensation that has to be awarded will be `6,35,000/-. The award already passed by the Tribunal shall stand reduced as above. The apportionment of liability shall be in the same manner as found by the Tribunal through the award.
3. The award is modified and the appeal is allowed to the above extent. The amount of `25,000/- already deposited before this Court shall stand transmitted to the Tribunal and it shall be adjusted against the total liability as determined above. Any interim order which is already passed stand confirmed to this judgment.
(K. KANNAN) JUDGE January 28, 2011 archana