Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 18, Cited by 0]

Delhi District Court

Sh. Paramjeet Singh (Husband Of ... vs Sh. Shivraj Singh on 21 July, 2018

MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri                         DOD: 21.07.2018 


      IN THE COURT OF SHRI VIDYA PRAKASH, PRESIDING OFFICER, 
       MOTOR ACCIDENT CLAIMS TRIBUNAL, ROHINI COURTS, DELHI

MAC Petition No. 5740/16 (Old MACP No. 296/15)

1.       Sh. Paramjeet Singh (Husband of deceased)
         S/o Late Sh. Bihari Lal 

2.       Ms. Kavita (Daughter of deceased)
         D/o Sh. Paramjeet Singh 

3.       Mr. Amit (Son of deceased)
         S/o Sh. Paramjeet Singh 

4.       Mr. Sumit (Son of deceased)
         S/o Sh. Paramjeet Singh 


         All R/o C­4/50, Sultanpuri, 
         Delhi.                                                                           .......Petitioners


                                                             VERSUS

1.       Sh. Shivraj Singh,
         S/o Late Sh. Phool Singh, 
         R/o Village Nagala Shimbhu Pukhta, 
         Post Katra, Tehsil Dataganj, 
         District Badaun, U.P. (Driver)

2.       Sh. Jitender Singh, 
         S/o Late Sh. Pyara Singh, 
         R/o C­66, Nav Jyoti Apartments, 
         Shalimar Garden Extension­2, 
         Sahibabad, Ghaziabad, 
         U.P.(Registered Owner)

3.       Cholamandalam MS General Insurance Co. Ltd.
         Plot No. 6, 1st Floor, 
         Near Metro Pillar No. 81, 
         Pusa Road, New Delhi(Insurance Co.)               ........Respondents

                                                              AND




Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.                                         Page 1 of 29  
 MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri                         DOD: 21.07.2018 


MAC Petition No. 5741/16 (Old MACP No. 297/15)

         Sh. Paramjeet Singh (Father of deceased)
         S/o Late Sh. Bihari Lal,
         R/o C­4/50, Sultanpuri, 
         Delhi.                                                                           .......Petitioners


                                                             VERSUS

1.       Sh. Shivraj Singh,
         S/o Late Sh. Phool Singh, 
         R/o Village Nagala Shimbhu Pukhta, 
         Post Katra, Tehsil Dataganj, 
         District Badaun, U.P. (Driver)

2.       Sh. Jitender Singh, 
         S/o Late Sh. Pyara Singh, 
         R/o C­66, Nav Jyoti Apartments, 
         Shalimar Garden Extension­2, 
         Sahibabad, Ghaziabad, 
         U.P.(Registered Owner)

3.       Cholamandalam MS General Insurance Co. Ltd.
         Plot No. 6, 1st Floor, 
         Near Metro Pillar No. 81, 
         Pusa Road, New Delhi(Insurance Co.)               ........Respondents

                                                              AND

MAC Petition No. 5739/16 (Old MACP No. 298/15)

         Sh. Lala Ram, 
         S/o Sh. Manohar Lal,
         R/o H.No. 143, Block P­1, 
         Gali No. 6, Sultanpuri, 
         Delhi.                                                                           .......Petitioners

                                                             VERSUS

1.       Sh. Shivraj Singh,
         S/o Late Sh. Phool Singh, 
         R/o Village Nagala Shimbhu Pukhta, 
         Post Katra, Tehsil Dataganj, 
         District Badaun, U.P. (Driver)



Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.                                         Page 2 of 29  
 MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri                DOD: 21.07.2018 


2.       Sh. Jitender Singh, 
         S/o Late Sh. Pyara Singh, 
         R/o C­66, Nav Jyoti Apartments, 
         Shalimar Garden Extension­2, 
         Sahibabad, Ghaziabad, 
         U.P.(Registered Owner)

3.       Cholamandalam MS General Insurance Co. Ltd.
         Plot No. 6, 1st Floor, 
         Near Metro Pillar No. 81, 
         Pusa Road, New Delhi(Insurance Co.)               ........Respondents

         APPEARENCES

                                         Ms. Kavita Tyagi, adv for petitioners. 
                                         Sh. K.R. Sharma, Adv for respondents no. 1 & 2. 
                                         Sh. V. K. Puri, adv for respondent no. 3. 

                   Petition under Section 166 and 140 of M.V. Act, 1988 
                   for grant of compensation

AWARD:­
1.                  Vide this common order, I shall dispose of all these claim petitions
with regard to fatal injuries sustained by Saroj Bala (MACP No. 5740/16) and
by   Ms.   Geeta   (MACP   No.   5741/16)   and   grievous   injuries   sustained   by
petitioner/injured Lala Ram (MACP No. 5739/16) in Motor Vehicular Accident
which  occurred  on  26.04.2015  at  about  1:15  pm   at  Outer  Ring,  about  500
meter   ahead   of   Mukundpur   Red   Light,   Delhi,   involving   Truck   bearing
registration   no.   HR74­7474   (alleged   offending   vehicle)   being   driven   in   rash
and negligent manner by its driver namely Shivraj Singh (R­1 herein).


2.                  All   these   claim   petitions   were   consolidated   for   the   purpose   of
recording   evidence   vide   order   dated   07.06.2017   passed   by   this   Claims
Tribunal   and   MACP   No.   5740/16   titled   as  "   Paramjeet   Singh   &   Ors.   Vs.
Shivraj   Singh   &   Ors"  was   treated   as   the   leading   case.   Accordingly,   the
evidence   was   led   on   behalf   of   both   the   sides   in   the   leading   case   for   the
purpose of all these matters.



Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.                                Page 3 of 29  
 MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri               DOD: 21.07.2018 


                                             FACTS OF THE CASES

3. According to DAR petition, Smt. Saroj Bala (since expired) and Ms. Geeta (since expired) were sitting on pillion seat of motorcycle bearing registration no. DL8S­NA­5165 while they were going from Sultanpuri towards Nirankari Sant Samagam, Burari, Delhi. The said motorcycle was being driven by injured Lala Ram and Saroj and Geeta were sitting as pillion rider on it. When   they   reached   at   Outer   Ring   Road,   about   500   meters   ahead   of Mukundpur Red Light, Delhi, one Truck bearing registration no. HR74­7474 which   was   being   driven   by   its   driver   at   very   high   speed   and   in   rash   and negligent manner, came from behind and hit against the aforesaid motorcycle. Due to the said forceful impact, Geeta and Saroj sustained fatal injuries and Lala Ram sustained grievous injuries. They were removed to Trauma Centre, Civil Line, where Smt. Saroj was declared dead. Later on, Geeta also expired. Lala Ram was medically examined vide MLC No. P203782. FIR No. 357/15 U/s 279/337/304A IPC was registered at PS. Jahangir Puri with regard to the accident in question. The said vehicle was found to be owned by respondent no.   2   and   it   was   insured   with   Cholamandalam   MS   General   Insurance Company Ltd /respondent no. 3 during the period in question. 

4. It is averred in MACP No. 5740/16 that Smt. Saroj Bala was aged about   47   years   old   and   was   looking   after   all   the   household   work.   The petitioners are her husband and children. All the petitioners were dependent upon the deceased for their daily needs. A sum of Rs. 50,000/­ was spent on performing last rites of deceased. The petitioners have claimed compensation to   the   tune   of   Rs.   50,00,000/­   (under   pecuniary   as   well   as   non­   pecuniary heads) alongwith interest against all the respondents on the ground that they are jointly and severally liable to pay the compensation amount.

5. It is averred in MACP No. 5741/16 that Ms. Geeta was aged about 29 years old; she was doing private job and was earning Rs. 12,000/­ per month. The petitioner is her father. The petitioner was dependent upon the Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 4 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  income of deceased. A sum of Rs. 50,000/­ was spent on performing last rites of deceased. The petitioners have claimed compensation to the tune of Rs. 50,00,000/­   (under   pecuniary   as   well   as   non­   pecuniary   heads)   alongwith interest against all the respondents.

6. Respondents no.  1 & 2 i.e. driver and registered owner have filed separate   but   identical   WS   in   all   the   petitions,   wherein   they   have   raised preliminary objections that  the accident in question was caused due to sole negligence of driver of the motorcycle who was having two women on pillion seat and all the occupants of the motorcycle were not wearing helmets at the time of accident. It is claimed that driver of the motorcycle was also not having DL and he could not control his fast speed and got disbalanced, while he was trying to overtake the vehicle of respondent no.1 from left side after coming from behind and the respondent no. 1 did not  hit the motorcycle from behind. On merits, they have simply denied the averments made in the petitions and have prayed for dismissal of the petitions.

7. Respondents no.  3 i.e. insurance company has filed separate but identical WS in all the petitions, wherein it has raised preliminary objections that the petition is bad for non­joinder of owner and insurer of the motorcycle. It has claimed that three persons were riding on the motorcycle which is meant for two persons only and the driver of motorcycle was driving the motorcycle rashly and negligently. However, it has admitted that the aforesaid Truck was insured  with it, having  validity from 26.04.15  to  25.04.16. On merits, it  has denied the averments made in the DAR petitions and has prayed for dismissal of the petitions.

8.                     From pleading of the parties, the following issues were framed in MACP No. 5740/16 by Ld. Predecessor vide order dated 18.11.2015 :­ Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 5 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018 

1)  Whether the deceased Saroj Bala suffered fatal injuries   in   road   traffic   accident   on   26.04.2015   at about   13:15   hrs   at   Outer   Ring   Road,   ahead Mukundpur Red Light, towards Wazirabad, Delhi, within the jurisdiction of PS. Jahangir Puri due to rashness   and   negligence   on   the   part   of   Shivraj Singh who was driving truck bearing registration no.   HR­74­7479(sic­HR­74­7474),   owned   by Jitender Singh and insured with Cholamandalam MS General Insurance Ltd? OPP.

2)   Whether   the   injured(sic­petitioners)   is   entitled to   any   compensation   if   so   to   what   amount   and from whom? OPP.

  3)     Relief.

9.  From pleading of the parties, the following issues were framed in MACP No. 5739/16 by Ld. Predecessor vide order dated 18.11.2015 :­

1)     Whether   the   deceased   Geeta   suffered   fatal injuries   in   road   traffic   accident   on   26.04.2015   at about   13:15   hrs   at   Outer   Ring   Road,   ahead Mukundpur Red Light, towards Wazirabad, Delhi, within the jurisdiction of PS. Jahangir Puri due to rashness   and   negligence   on   the   part   of   Shivraj Singh who was driving truck bearing registration no.   HR­74­7479(sic­HR­74­7474),   owned   by Jitender Singh and insured with Cholamandalam MS General Insurance Ltd? OPP.

2)   Whether   the   injured(sic­petitioners)   is   entitled to   any   compensation   if   so   to   what   amount   and from whom? OPP.

3)     Relief.

10.  From pleading of the parties, the following issues were framed in MACP No. 5741/16 by Ld. Predecessor vide order dated 18.11.2015 :­ Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 6 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018 

1)  Whether the injured Lala Ram suffered injuries in   road   traffic   accident   on   26.04.2015   at   about 13:15 hrs at Outer Ring Road, ahead Mukundpur Red   Light,   towards   Wazirabad,   Delhi,   within   the jurisdiction of PS. Jahangir Puri due to rashness and negligence on the part of Shivraj Singh who was driving truck bearing registration no. HR­74­ 7479(sic­HR­74­7474),   owned   by   Jitender   Singh and   insured   with   Cholamandalam   MS   General Insurance Ltd? OPP.

2)   Whether   the   injured   is   entitled   to   any compensation   if   so   to   what   amount   and   from whom? OPP.

3)     Relief.

11. In order to establish their claim, the petitioners have examined two witnesses   i.e.  PW­1  Smt.   Saroj  (Husband   of  deceased   Saroj   and  father   of deceased   Geeta)   and   PW2   Sh.   Lala   Ram(alleged   eye   witness   as   well   as injured).  On the other hand, the respondents no. 1 & 2 have examined only one witness i.e. respondent no. 1 as R1W1 and closed their RE on 24.01.2018 through their counsel. However, the respondent no. 3/insurance company did not examine any witness towards its RE and closed the same on 24.01.18 through its counsel. 

12. I have  heard the arguments advanced  by Ld. Counsels for  the parties. Both the sides were directed to submit their respective submissions in Form IV A/IV B vide order dated 15.05.2018 but they have not submitted the same on record till date. My findings on the issues are as under:­ ISSUE NO. 1 ( IN ALL THE CASES)

13. For the purpose of this issue, the testimony of PW2 Sh. Lala Ram (injured in MACP No. 5739/16) is relevant. According to the claim set up by the petitioners   in   MACP   Nos.   5740/16   &   5741/16,   this   witness   was   riding   the Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 7 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  motorcycle no. DL8S­NA­5165, on which deceased Smt. Saroj and Ms. Geeta were sitting as pillion riders. He is also claimed to have sustained grievous injuries due to the accident in question.

14. In his evidence by way of affidavit(Ex. PW2/A), he has deposed on the lines of averments made in the DAR to the effect that he had received injuries on 26.04.2015 at about 1:15 PM at Outer Ring Road, about 500 meter ahead   of   Mukundpur   Red   Light,   while   going   towards   Nirankari   Samagam, Delhi.   He further deposed that at the time of accident, he was going on his motorcycle bearing registration no. DL8S­NA­5165 with Smt. Saroj Bala and Ms. Geeta who were sitting as pillion rider on the aforesaid motorcycle. When they were at Outer Ring Road, about 500 meters ahead of Mukundpur Red Light, the offending vehicle i.e. truck bearing registration no. HR74­7474 being driven by its driver in rash and negligent manner, came from behind and hit against their motorcycle.  As a result thereof, Smt. Saroj Bala and Ms. Geeta were severely injured and succumbed to the injuries sustained by them.  They were removed to Sushruta Trauma Centre. He had sustained abrasions on right elbow and right knee. He categorically deposed that the accident was caused   due   to   rash   and   negligent   driving   of   Truck   no.   HR74­7474   by respondent no. 1. FIR No. 357/15 was registered at PS. Jahangir Puri with regard to said accident. He has relied upon the following documents:­ Serial Description of Remarks No. documents

1. Copy of his voter I card Ex. PW2/1 2. Copy of his DL  Ex.PW2/2  3. Copy   of   RC   of   his Ex.PW2/3 motorcycle

4. Copies of his MLCs  Mark A

15. During his cross­examination on behalf R1 & R2, he deposed that all   of   them   were   wearing   helmets,   however   he   could   not   say   whether   the helmets  were  seized by  the  police or  not.  He volunteered that he  was not Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 8 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  aware   about   the   said   fact   as   he   was   hospitalized.   He   deposed   that   his motorcycle  was  about   2  feet  from  the   left   side  of   the   road.   He  denied  the suggestion that he was trying to overtake the aforesaid truck from left side of the road. He further deposed that he was driving his motorcycle at the speed of about 30­35 kmph. His statement was recorded by the police in the hospital. He admitted that he never visited the spot of accident after the accident. There were number of public persons present at the spot at the time of accident. There was divider on the road where the accident took place. He did not see the offending truck before the accident. He had only seen the offending truck when it hit him. He denied the suggestion that he was driving his motorcycle at very high speed due to which he could not control the same or lost his balance or that due to said reason, all of them fell down on the road. He further denied the suggestion that driver of the truck did not hit his motorcycle from behind. During his cross­examination on behalf of respondent no. 3, he denied the suggestion that due to triple riding on the motorcycle, the same got skipped and all of them fell down on the road. 

16. It is evident from  the testimony of PW2 Sh. Lala Ram that the respondents   could   not   impeach   his   testimony   through   litmus   test   of   cross­ examination and said witness is found to have successfully withstood the test of cross­examination. Even otherwise, the testimony of this witness inspires confidence as he himself is also shown to have sustained injuries due to the accident  and  FIR   in  the  present  case  has  been  registered   on  the  basis  of statement   of   this   witness.   Hence,   there   is   no   reason   to   disbelieve   his uncontroverted testimony on the point of accident in question being caused by respondent no. 1 while driving Truck No. HR74­7474 in rash and negligent manner.

17. As noted above, the respondent no. 1 has examined himself as R1W1 during the course of inquiry. In his evidence by way of affidavit (Ex R1W1/A), he deposed that the alleged accident was not caused due to rash Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 9 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  and negligent driving on his part and he has been falsely implicated in the present case. He further deposed that the accident in question was caused due   to   sole   negligence   of   driver   of   the   motorcycle   who   was   carrying   two women on the pillion seat and all the occupants of the motorcycle were not wearing helmets. He further deposed that the driver of the motorcycle was not having valid DL and he could not control his fast speed and got disbalanced while he  was trying to overtake his (R1W1) vehicle from  the left side after coming from behind at very fast speed. During his cross­examination on behalf petitioners, he denied the suggestion that after hitting the motorcycle of the victims, he had driven his truck ahead or that he was apprehended by the public persons at a distance of about 500 meters from the place of accident. He deposed that he himself had seen from side mirror of the truck that none of the occupants of the motorcycle was wearing the helmet. He had seen them from a distance of about 25 feet  or so  before the accident. He  denied the suggestion that the occupants of the motorcycle, were wearing helmets at the time of accident. He deposed that he could not tell the speed of the motorcycle of the victims as his attention was towards his own vehicle i.e. truck. He further deposed that the speed of his vehicle i.e. truck was about 35 kmph. He denied the suggestion that speed of the truck was 80 kmph at the time of accident. He further   denied   the   suggestion   that   left   side   corner   of   front   bumper   of   the aforesaid truck, was scratched due to the accident. He could not say if said portion   of   the   truck,   was   found   to   have   fresh   damages   at   the   time   of   its mechanical inspection. He denied the suggestion that he had hit the aforesaid truck against back side of the motorcycle of the victims or that he was driving the said truck in rash and negligent manner. He further denied the suggestion that the accident occurred due to his sole negligence or that there was no negligence   on   the   part   of   driver   of   the   motorcycle.   He   further   denied   the suggestion that the driver of the motorcycle did not try to overtake the truck as claimed or that the motorcycle was not being driven at fast speed or that the motorcycle was being driven at normal speed while accident took place. 

Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 10 of 29  

MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018 

18. It is quite apparent from the perusal of testimony of R1W1 that same is not reliable and the said respondent has tried to raise false defence during his chief examination in order to escape from legal punishment in the criminal   case   vide   FIR   No.   357/15   supra   registered   against   him   at   PS. Jahangir Puri as also from liability to pay the compensation amount. Same stands established from the fact that the defence raised by him in his WS as well   as   in   his   testimony   by   way   of   affidavit(Ex.   R1W1/A)   that   the   driver   of motorcycle was trying to overtake truck no. HR74­7474 from its left side and while coming from behind at very fast speed, get falsified from the copy of mechanical inspection report of the said truck, which clearly recites that there was fresh damage i.e. its left side corner of front bumper was found to be slightly scratched at the time of its mechanical inspection carried on 28.04.15 i.e.   just   after   one   day   from   the   date   of   accident.   Not   only   this,   copy   of mechanical   inspection   report   of   the   motorcycle   of   victims   would   show   that there were fresh damages, as already noted above, found at the time of its mechanical inspection. Said report would show that apart from other damages, its head light visor was found scratched and broken from right side. Had it been the  position where driver of motorcycle would not have rammed from the back   side   of   aforesaid   truck,   its   front   headlight   visor   would   not   have   been broken in the manner, as was found to be there in the mechanical inspection report. Same would clearly show that the said respondent has concocted a false story to avoid payment of compensation amount in these cases.

19. Moreover,  it   is   an   undisputed   fact   that   FIR   no.   357/15   u/s 279/337/304A IPC was registered at PS. Jahangir Puri with regard to accident in question. Copy of said FIR(which is part of DAR Ex. PW1/7 colly), would show that same was registered on the basis of statement of Sh. Lala Ram (PW2), wherein he has attributed the entire negligence on the part of driver of Truck in causing the accident in question. Furthermore, said FIR is shown to have been registered on 26.04.2015 i.e. on the date of accident itself. Thus, there is no possibility of false implication of respondent no. 1 and / or false Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 11 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  involvement of Truck No. HR74­7474 at the instance of the petitioners. 

20. The very fact that the police has filed charge­sheet  (which is part of DAR Ex. PW1/7 colly) before the Court of Magistrate claiming therein that it was due to rash and negligent driving of offending vehicle no. HR74­7474 by its driver namely Shivraj Singh/R­1 (accused in State case) that the accident in question   had   occurred,   due   to   which   Smt.   Saroj   Bala   and   Ms.   Geeta   had sustained  fatal   injuries   and   Lala  Ram   had   sustained  grievous  injuries,  also points out towards the rash and negligent driving of the aforesaid vehicle on the part of respondent no. 1. The aforesaid injured Lala Ram (PW2) has also been cited as prosecution witness in the list of witnesses filed with the said charge­sheet. 

21. Copies   of   MLCs  (which   are   part   of   DAR   Ex.   PW1/7   colly)  of deceased Smt. Saroj Bala and Ms. Geeta, would show that they had been removed to Sushruta Trauma Centre with alleged history of RTA on 26.04.15 at 1:35 pm. They are shown to have sustained multiple injuries as mentioned therein.   Not   only   this,   postmortem   was   got   conducted   on   the   bodies   of deceased Smt. Saroj Bala and Geeta.  Copies of PM Reports (which are also part of DAR Ex. PW1/7 colly) would show that cause of death of Saroj Bala is opined due to combined effect of hemorrhagic shock due to multiple visceral injuries and head injury produced by blunt force impact and cause of death of Geeta   is   opined   due   to   head   injury   produced   by   blunt   force   impact.     The injuries as mentioned in the relevant columns of external injuries of the reports, are   also   consistent   with   the   injuries   which   are   sustained   in   road   traffic accident. Again, there is no challenge to the aforesaid documents from the side of respondents including insurance company.

22. The MLC (which is part of DAR Ex. PW1/7) of injured Lala Ram prepared at Sushruta Trauma Centre, would further reveal that he had been removed  to  said  hospital   on  26.04.2015  at  1:35  pm   with  alleged  history  of Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 12 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  Road Traffic Accident (RTA). It is mentioned in MLC that he had sustained multiple injuries as mentioned therein. The said injuries are also consistent with the injuries which are sustained in motor vehicular accident. Again, there is no challenge to the aforesaid document from the side of respondents. 

23. Further, copy of mechanical  inspection report dated 28.04.2015 (which is also part of DAR Ex. PW1/7 colly) of Truck No. HR74­7474, would show   fresh   damages   i.e.   its   front   bumper   from   left   side   corner   was   found slightly   scratched.   Likewise,   copy   of   mechanical   inspection   report   dated 28.04.2015 (which is also part of DAR Ex. PW1/7 colly) of motorcycle bearing no. DL8S­NA­5165 of victims, would show that its right side body, legguard, handle and hand brake lever end were found scratched; its headlight visor was found scratched and broken from right side; its right side front foot rest was found scratched and bended.  Said documents have not been disputed by the respondents and corroborate the ocular testimony of PW2 Lala Ram to the extent that the aforesaid truck had hit the back portion of the motorcycle of the victims. Moreover,  the offending truck is shown to have been seized from the place of accident. This fact gets strengthened from the copy of seizure memo dated 26.04.15 (date of accident also being 26.04.15)(which is also part of DAR).

24. In view of the aforesaid discussion and the evidence which has come on record, it is held that the petitioners have been able to prove on the basis   of   pre   ponderence   of   probabilities  that   Saroj   Bala   and   Geeta   had sustained   fatal   injuries,   whereas   petitioner/injured   Lala   Ram   had   sustained injuries in the road accident which took place on 26.04.2015 at about 13.15 hrs at Outer Ring Road, 500 meter ahead from Mukundpur Red Light, Delhi, due to negligence on the part of driver of Truck No. HR74­7474. Thus, this issue is decided in favour of petitioners and against the respondents in all these claim petitions.

Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 13 of 29  

MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  ISSUE NO.2 

25. Section   168   of   the   Act   enjoins   the   Claims   Tribunal   to   hold   an inquiry   into   the   claim   to   make   an   award   determining   the   amount   of compensation which appears to  it to be just and reasonable.   It has to be borne in mind that the  compensation is not expected to be a windfall  or a bonanza nor it should be niggardly.

 Compensation in  MACP No. 5739/16(Injured Lala Ram)

26. PW2   Sh.   Lala   Ram   i.e.   injured   himself,   has   deposed   in   his evidence by way of affidavit(Ex. PW2/A) that after the accident, he was taken to   Sushruta   Trauma   Centre,  Delhi,  where   he   was   medically   examined.   He further deposed that he had sustained abrasions on right elbow and right knee and his treatment continued for about 15 days. He deposed to have spent about Rs. 10,000/­ on his treatment. None of the respondents cross­examined this witness on this aspect.   However, the petitioner/injured has failed to file any medical bill in respect of injuries sustained by him due to the accident in question.   Hence,   no   amount   is   being   awarded   to   the   petitioner   under   this head.

27. The   nature   of   injuries   sustained   by   petitioner   Lala   Ram   has already been noted above. He is not found to have sustained grievous injuries as per his medical treatment i.e. MLC (Mark A)brought on record.  Even during the course of arguments, counsel for petitioner fairly conceded that Lala Ram had sustained simple injury due to the accident. Keeping in view the medical treatment record of petitioner available on record, the discussion made herein above and the nature of injuries suffered by petitioner being simple, I hereby award   total   notional   amount   of   Rs.   15,000/­towards   pain   and   sufferings, special diet etc to him.

Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 14 of 29  

MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  Compensation Amount in MAC Petition No. 5740/16 LOSS OF DEPENDENCY     

28.     As  already  stated  above,  the  claimants  are  the  husband   and three children of deceased. PW1 Sh. Paramjeet Singh ( husband of deceased) has deposed in his evidence by way of affidavit (Ex. PW1/A) that deceased Saroj Bala was aged 47 years;   she was looking after the entire household work.   He further deposed that deceased was rendering all type of services and was taking good care of their house. He has relied upon the following documents:­ Sr. No. Description of documents Remarks

1. Copy of his Aadhaar Card  Ex PW1/1

2. Copy   of   Aadhar   Card   of Ex. PW1/2  deceased Saroj Bala 

3. Copy   of   Aadhar   Card   of Ex. PW1/3 deceased Geeta 

4. Copy   of   Aadhaar   Card   of Ex. PW1/4 Kavita 

5. Copy of Aadhaar Card of Amit Ex. PW1/5

6. Copy   of   Aadhaar   Card   of Ex. PW1/6 Sumit  7. Copy of DAR  Ex. PW1/7  During his cross examination on behalf of respondents no. 1 & 2, he denied the suggestion that he had not spent Rs. 50,000/­for performing last rites of the deceased.

29. Counsel   for   petitioners   fairly   conceded   during   the   course   of arguments that for want of cogent evidence being led with regard to monthly income of deceased, her monthly income should be taken as per Minimum Wages Act applicable during the period in question.

Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 15 of 29  

MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018 

30. Undisputedly, no document concerning educational qualification of deceased Smt. Saroj Bala has been placed on record. Hence,  her income has to be assessed as that of Non­Matriculate under Minimum Wages Act during the relevant period.  As on the date of accident i.e. 26.04.2015, the Wages of Non­Matriculate under Minimum Wages Act were Rs. 10,010/­per month.

31.   In   the   matter   titled   as  Royal   Sundaram   Alliance   Insurance Company Limited Vs. Manmeet Singh & Ors.", reported at 2012 ACJ 721 (Delhi),    it   has   been   held   by   Hon'ble   Delhi   High   Court   that   the   services rendered   by   a   housewife   can   not   be   counted;   cooking,   washing,   ironing clothes and stitching clothes (in some cases) for the husband and children, teaching and guiding children, working as a nurse whenever the husband and child/children are sick, are some of the major activities of a housewife. She has no fixed hours of work; she is always in attendance to take care of each and every need of the whole family at the cost of her personal comfort and health. The services rendered by a housewife may differ from case to case considering her qualification, financial strata and social status of the family to which she belongs.

32. Now,  the question arises as to how  much deduction  should be made   towards   personal   and   living   expenses   of   the   deceased   in   order   to compute the loss of dependency. Although, counsel for petitioners argued that there should not be any deduction towards personal and living expenses of deceased   as   held   in   Manmeet   Singh's   case   mentioned   supra   but   said submission is not tenable in view of recent pronouncement of our own High Court   in   the   matter   titled   as    "Reliance   General   Insurance   Co   Ltd.     Vs. Murgan & Ors." reported at 2016 (3) ACC 452.

33. PW1 has deposed in his evidence by way of affidavit ( Ex. PW1/A) that the age of deceased was 47 years at the time of accident. He has relied Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 16 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  upon copy of Aadhar Card ( which is part of Ex.PW1/2 colly.) of deceased Smt. Saroj Bala, wherein year of her birth is mentioned as 1969. The date of accident is 26.04.2015. Accordingly, the age of deceased is taken as 46 years at the time of accident. Hence, the multiplier of 13 would be applicable in view of recent pronouncement made by Constitutional Bench of Apex Court in the case titled as "National Insurance Company Ltd. Vs. Pranay Sethi & Ors.", passed in SLP(Civil) No. 25590/14 decided on 31.10.17.

34. Considering the fact that there are three dependents(there being no evidence that husband of deceased was also dependent upon her), there has   to   be   deduction   of   1/3rd   towards   personal   and   living   expenses   of   the deceased as held in the case of Pranay Sethi mentioned supra. There has to be addition of 25% towards element of future prospects in the monthly income of deceased(she being aged about 46 years  at the time of accident), in view of recent pronouncement made by Constitutional Bench of Apex Court in the case titled as "National Insurance Company Ltd. Vs. Pranay Sethi & Ors.", mentioned supra  as well as in view of recent decision of Hon'ble Delhi High Court  in   appeal   bearing   MAC   APP   No.   798/2011   titled   as  "Bajaj   Allianz General Insurance Company Ltd. Vs. Pooja & Ors", decided on 02.11.17. The   Minimum   Wages   of   Non   Matriculate   under   Minimum   Wages   Act applicable in Delhi as on 26.04.2015, were Rs.10,010/­ per month. Thus, the total of loss of dependency would come out to Rs. 13,01,300/­ (Rs. 10,010/­X 2/3 X 125/100 X 12 X 13).  Hence, a sum of Rs. 13,01,300/­ is awarded under this head in favour of the petitioners.

 LOSS OF LOVE & AFFECTION

35. After the celebrated judgment of "National Insurance Company Ltd. Vs. Pranay Sethi & Ors.", mentioned supra, Hon'ble Delhi High Court in appeal titled as "Bajaj Allianz General Insurance Company Ltd. Vs. Pooja &  Ors",  mentioned   supra,   has   been   pleased   to   observe   in  para   18   of   the Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 17 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  judgment that the constitution bench decision in Pranay Sethi (supra) does not recognize any other non­pecuniary head of damages. Hence, no amount of compensation is being awarded under this head.

LOSS OF CONSORTIUM

36. In view of celebrated judgment of "National Insurance Company Ltd. Vs. Pranay Sethi & Ors.",  mentioned supra  delivered by Constitutional Bench of Hon'ble Apex Court,  a sum of Rs. 40,000/­ is awarded in favour of petitioner no. 1 Sh. Paramjeet Singh (being husband of deceased) towards loss of consortium.

LOSS OF ESTATE & FUNERAL EXPENSES

37. In view of the facts and circumstances of the present case and in view of decision of Hon'ble Apex Court in the case of    "National Insurance Company  Ltd.  Vs. Pranay  Sethi  &  Ors."  mentioned  supra,  a sum  of  Rs. 15,000/­ each is awarded in favour of petitioners on account of loss of estate and funeral expenses.

The total compensation is assessed as under:­

1. Loss of dependency Rs. 13,01,300/­ 

2. Loss of Consortium Rs.      40,000/­

3. Loss of Estate & Funeral Expenses Rs.      30,000/­ Total Rs. 13,71,300/­ Rounded off to  Rs. 13,72,000/­               Compensation Amount in MAC Petition No. 5741/16 LOSS OF DEPENDENCY     

38.     As already stated above, the claimant is the father of deceased. PW1 Sh. Paramjeet Singh (father of deceased) has deposed in his evidence by way of affidavit (Ex. PW1/B) that deceased Geeta was aged 28 years old;

Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 18 of 29  

MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  she   was   doing   private   job   and   was   looking   after   the   household   work.     He further deposed that deceased was rendering invaluable services to the family and   was   helping   them   financially   also.   He   also   deposed   that   she   used   to contribute her 100% salary in the household works. He has relied upon the following documents:­ Sr. No. Description of documents Remarks

1. Copy   of   Election   I   Card   of Ex PW1/8 deceased Geeta  

2. Copy of his Election I Card  Ex. PW1/9 

39.   During his cross examination on behalf of respondent no.3, he admitted   that   he   had   not   filed   any   document   pertaining   to   income   of   his deceased daughter.

40. During the course of arguments, counsel for petitioner vehemently argued that since deceased Geeta was contributing 100% of her salary in the household work as deposed by PW1, loss of dependency should be computed while   awarding   compensation   in   this   case.   It   was   further   argued   that   the respondents have not led any evidence in rebuttal and thus, it is a fit case where   appropriate   compensation   calculated   on   the   basis   of   laid   down parameters in the catena of decisions delivered by Hon'ble Apex Court as well as   by   various   Hon'ble   High   Courts,   should   be   awarded   in   favour   of   the claimant.

41. On the other hand, counsel  for insurance company  vehemently argued that since the only claimant is the father of deceased and claimant was not financially dependent upon deceased at the time of accident, loss of estate should be awarded in this case. He further submitted that while calculating loss of estate, 15% of the notional income of deceased should be considered as her savings as deceased was unmarried at the time of accident and would have spent maximum amount on her personal and living expenses.

Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 19 of 29  

MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  42 Now,   the   first   question   which   arises   for   consideration   is   as   to whether   the   claimant   is   entitled   to   loss   of   dependency   or   loss   of   estate. This question came up for consideration on several occasions before our own High Court as well as before various other High Courts. In the matter titled as "A Manavalagan Vs. A.  Krishnamurthy & Ors.", I (2005) ACC 304(DB), Hon'ble   Division   Bench   of   Karnataka   High   Court   has   summarized   the principles   enunciated   on   this   issue   in   para   19   of   the   judgment. Same reads as under:­ "xxxxxx

(i)   The   law   contemplates   two   categories   of damages   on   the   death   of   a   person.   The   first   is   the pecuniary loss sustained by the dependant members of his family as   result of such death. The second is the  loss   caused   to  the   estate  of   the   deceased   as  a result of such death. In the first category, the action is brought by the legal representatives, as trustees for the   dependants   beneficially   entitled.   In   the   second category,   the   action   is   brought   by   the   legal representatives,   on   behalf   of   the   estate   of   the deceased   and   the   compensation,   when   recovered, forms   part   of   the   assets   of   the   estate.   In   the   first category of cases, the Tribunal in exercise of power under section 168 of the Act, can specify the persons to   whom   compensation   should   be   paid   and   also specify   how   it   should   be   distributed(Note:   for example, if the dependants of a deceased Hindu are a widow   aged   35   years   and   mother   aged   75   years, irrespective   of   the   fact   that   they   succeed   equally under   the   Hindu   Succession   Act,   the   Tribunal   may award a larger share to the widow and a smaller share to the mother, as the widow is likely to live longer). But,   in   the   second   category   of   cases,   no   such adjustments   or   alternation   of   shares   is   permissible and he entire amount has to be awarded to the benefit of the estate. Even if the Tribunal wants to specify the sharing of the compensation amount, it may have to divide   the   amount   strictly   in   accordance   with   the personal   law   governing   succession,   as   the   amount awarded   and   recovered   forms   part   of   the   estate   of deceased. 

Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 20 of 29  

MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018 

(ii) Where the claim is by the depdendants, the basis   for   award   of   compensation   is   the   loss   of dependency, that is loss of what was contributed by the   deceased   to   such   claimants.   A   conventional amount is awarded towards loss of expectation of life, under the head of loss to estate. 

(iii) Where the claim by the legal representatives of   the   deceased   who   were   not   dependants   of   the deceased, then the basis for award of compensation is the loss to the estate, that is the loss of savings by the   deceased.   A   conventional   sum   for   loss   of expectation of life is added. 

(iv) The procedure for determination of loss to estate   is   broadly   the   same   as   the   procedure   for determination of the loss of dependency. Both involve ascertaining   the   multiplicand   and   capitalising   it   by multiplying    it  by an appropriate multiplier. But,  the significant   difference   is   in   the   figure   arrived   at   as multiplicand   in   cases   where   the   claimants   who   are dependants   claim   loss   to   estate.   The   annual contribution to the family constitutes the multiplicand in   the   case   of   loss   of   dependency,   whereas   the annual   savings   of   the   deceased   becomes   the multiplicand in the case of loss to estate. The method of selection of multiplier is however the same in both cases. 

            xxxxxxx"

43. The aforesaid legal position has been reiterated by Hon'ble Delhi High Court in the celebrated decision of "Keith Rowe Vs. Prashant Sagar & Ors.", II(2010) ACC 64  as well as by Hon'ble Karnataka High Court in the case   titled   as  "Jacob   Vs.   Managing   Director,   Karnataka   State   Road Transport Corporation", 2018 ACJ 91.

44  Having considered the facts of the present case on the touchstone of the principles discussed in the above referred decisions, it is quite crystal clear   that   the   claimant   shall   be   entitled   to   loss   to   estate   and   not   loss   of dependency, in view of the reason that the claimant has failed to lead any cogent or definite evidence to show that he was financially dependent upon Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 21 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  the earnings of deceased Geeta at the time of accident. It is an undisputed fact that deceased Geeta was unmarried at the time of accident but it is nowhere the case of claimant that he was financially dependent upon her income. His entire testimony is completely silent on this aspect.

45 This   brings   me   down   to   the   next   question   as   to   how   much percentage of the income of deceased should be taken as the amount which would   have   been   saved   by   deceased,   in   order   to   calculate   loss   to   estate. Although, counsel for insurance company requested for taking only 15% of her notional income towards her part of savings but I am not convinced with the said   contention.   No   doubt,   a   bachelor   has   a   tendency   to   spent   more   on him/her but at the same time, it is relevant to note that deceased Geeta was aged about 28 years at the time of accident and she was already engaged with injured Lala Ram @ Raju. This fact can be gathered from the contents of FIR No.   357/15   supra,   which   is   shown   to   have   been   registered   with   regard   to accident in question on the statement of injured Lala Ram himself, wherein he has claimed that Geeta was his fiance. This fact has nowhere been disputed or   controverted   from   the   side   of   respondents   throughout   the   inquiry.   Even otherwise,   it   is   a   matter   of   common   knowledge   that   female   child   is   more courteous and responsible child as compared to male child and she always has   more   sense   of   responsibility   towards   household   work.   Moreover, deceased, as already noted above, being aged 28 years old at the time of accident, was matured enough to have that much sense of responsibility that she should have saved maximum amount of her earnings for her better future as well as for betterment of her family as a whole. This is more so when soon she was going to be married in near future and was knowing that she would be requiring handsome amount for said purpose. Hence, I am of the considered opinion that deceased Geeta would have definitely been saving atleast 50% of her monthly income towards the savings.

Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 22 of 29  

MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018 

46. For   want   of   cogent   evidence   regarding   monthly   income   of deceased Ms. Geeta being available on record, her monthly income has to be assessed   as  that  of   Non­Matriculate  under   Minimum   Wages  Act  applicable during the period in question in view of Royal Sundaram Alliance Insurance Company   Limited   Vs.   Manmeet   Singh   &   Ors.",    mentioned   supra.   The certificate dated 29.05.15 as also the verified copy of admission register of deceased from Government Sarvodya Kanya Vidyalaya, Sultanpuri, are filed alongwith DAR. According to said documents, the date of birth of deceased is 13.02.1985. Hence, the age of deceased Geeta was 30 years 2 months and 13 days at the time of accident. Hence, the multiplier of 17 would be applicable in this case.   The minimum wages of Non­Matriculate were Rs. 10,010/­ per month as on the date of accident which is 26.04.2015.  Thus, the total loss to estate   would   come   out   to   Rs.   10,21,020/­   (Rs.10,010/­   X   1/2   X   12   X   17). Hence, a sum of Rs. 10,21,020/­ is awarded under this head in favour of the petitioner.

FUNERAL EXPENSES

47. In view of the facts and circumstances of the present case and in view of decision of Hon'ble Apex Court in the case of    "National Insurance Company Ltd. Vs. Pranay Sethi & Ors."  mentioned supra, a sum of   Rs. 15,000/­ is awarded in favour of petitioner on account of funeral expenses.

The total compensation is assessed as under:­

2. Loss to estate  Rs. 10,21,020/­

3. Funeral Expenses Rs. 15,000/­                            Total  Rs. 10,36,020/­                  Rounded Off to  Rs. 10,36,100/­

48. This   brings   me   down   to   the   next   question   as   to   which   of   the respondents is liable to pay the compensation amount. Counsel for insurance Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 23 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  company tried to avoid the liability of insurance company on the ground that since there was triple riding on motorcycle bearing registration No. DL8S­NA­ 5165 at the time of accident, same constitutes violation of Section 128 M.V Act and thus, there is contributory negligence on the part of pillion riders and the driver of the said motorcycle. Hence, appropriate amount should be deducted from the compensation amount. 

49. No doubt, it is an admitted position on record that three persons were travelling on motorcycle bearing registration No. DL8S­NA­5165 at the time of accident. However, it does not ipso­facto lead to any inference that there was any contributory negligence on the part of persons riding on the said motorcycle, in the occurrence of accident in question. While deciding issue no. 1 in the preceding paras, it has already been held that the accident in question was caused solely due to rash and negligent driving on the part of truck no. HR74­7474.

50. The plain reading of Section 128 of M.V. Act, would show that it casts a duty on driver of two wheeled motor vehicle not to carry more than one person in addition to himself/herself on such vehicle. Rule 123 of Road Safety Rules is also relevant in this regard but at the same time, it is relevant to note that these provisions are made as safety measures for driver and pillion rider and breach thereof may amount to 'negligence'  but such negligence will not amount to  'contributory negligence'  on the part of pillion rider or  'composite negligence' on the part of driver of the motorcycle, unless such negligence was partly the immediate cause of the accident or damage suffered by the pillion rider. In other words, if the damage in the accident  has not been caused partly on   account   of   violation   of   Section   128   of   M.V.   Act   by   pillion   rider   of   the motorcycle, the pillion rider is not guilty of contributory negligence and there would be no composite negligence on the part of its driver. There is another aspect  of the matter.  The  driving  of three  persons on  the  motorcycle, may constitute   violation   of   traffic   rules   but   it   does   not   ipso­facto   establish   that Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 24 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  motorcycle  was  being  driven  rashly  or   negligently  or   that   it  was  out   of   the control  of  its driver.  While taking  this view,  I am  fortified  by the  judgments rendered   in   cases   titled   as  "Uttar   Pradesh   State   Road   Transport Corporation Vs. Sabra & Ors", MAC APP. 107/2017, decided on 18.09.17 by   Hon'ble   Delhi   High   Court,     "Devi   Singh   Vs.   Vikram   Singh   &   Ors", 2008(1)   Transport   And   Accidents   Cases   (T.A.C.)   696(M.P.),   "National Insurance   Company   Limited   Vs.   Vimla   &   Ors.",   II(2017)   ACC   307(DB) (All.), "New India Assurance Co. Ltd. Vs. Jaswinder Kaur & Ors.", 2016 ACJ 936(P&H), "Oriental Insurance Company Limited Vs. Rajesh Devi & Ors.", II (2017) ACC 746 (DB)(All.), "Bimla Devi Vs. Surjeet Singh & Ors.", 2018   ACJ   945   (P   &   H),   "Bharma   Kallappa   Murashetti   &   Ors.   Vs. Karamjeet Kaur & Anr." 2017 ACJ 1758 (Karnt.).

51. Now   turning   back   to   the   facts   of   the   present   case.   The respondents have failed to establish during the course of inquiry that either driver of motorcycle or any of his pillion riders, had contributed in any manner to the occurrence of accident or that any kind of overt fact on behalf of either of them, led to the accident in question. Hence, I am of the considered opinion that there was no breach in the terms and conditions of the insurance policy on the part of insured. Hence, the insurance company is not entitled to recovery rights against the owner/insured.  Issue no. 2 is decided accordingly.

 ISSUE NO. 3 RELIEF

52. In  view  of   my  findings  on   issues   no.  1   &   2,  I   award   a  sum   of Rs. 15,000/­ in MAC Petition No. 5739/16, a sum of Rs. 13,72,000/­ (including interim award amount if any) in MAC Petition No. 5740/16 and a sum of Rs. 10,36,100/­   (including   interim   award   amount   if   any)   in   MAC   Petition   No. 5741/16 alongwith interest @ 9% per annum w.e.f. date of filing of petitions i.e. 02.06.15 in favour of petitioner(s) and against the respondents no. 1 & 2 jointly and severally. (Reliance placed on judgment  "Oriental Insurance Company Ltd. Vs.  Sangeeta Devi &  Ors bearing  MAC. APP. 165/2011  decided on Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 25 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  22.02.2016).  Issue no. 3 is decided accordingly.

APPORTIONMENT 

53. Statements of petitioners/injured in terms  of Clause 27 MCTAP were recorded. Having regard to the facts and circumstances of the case and in view of their statements, it is hereby ordered that the entire compensation amount in  MACP  No. 5739/16, shall  immediately released to claimant  Lala Ram through his saving bank account no. 37255457826 with SBI, Rajdhani Enclave, Delhi­34,  having IFSC Code. SBIN0017983.

54. However, out of total compensation amount in MAC Petition No. 5740/16,  the  petitioner no.  1  Sh. Parmjeet  Singh  shall  be  entitled  to share amount   of   Rs.   5,72,000/­   (Rupees   Five   Lac   Seventy   Two   Thousand   Only) alongwith   proportionate   interest,   the   petitioner   no.   2   Ms.   Kavita   shall   be entitled to share amount of Rs. 3,00,000/­ (Rupees Three Lac Only) alongwith proportionate   interest,   petitioner   no.   3   Mr.   Amit   shall   be   entitled   to   share amount of Rs. 2,50,000/­ (Rupees Two Lac Fifty Thousand Only) alongwith proportionate interest and petitioner no. 4 Mr. Sumit shall be entitled to share amount of Rs. 2,50,000/­ (Rupees Two Lac Fifty Thousand Only) alongwith proportionate interest.

55. Out of share amount of petitioner no. 1, a sum of Rs. 75,000/­ (Rupees Seventy Five Thousand Only), shall be immediately released to him through his saving bank account no. 3707765819 with State Bank of India, Sultanpuri, Delhi, having IFSC Code. SBIN0004846 and remaining amount alongwith interest amount are directed to be kept in the form of FDRs in the multiples   of   Rs.   50,000/­   each  for   a   period   of  six  months,   twelve  months, eighteen months and so on and so forth.

Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 26 of 29  

MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018 

56. Out   of   share   amounts   of   petitioners   no.   2   to   4,   a   sum   of   Rs. 25,000/­   each(Rupees   Twenty   Five   Thousand   Only)     shall   be   immediately released to them through their  saving bank account no. 30675396965 (of Ms. Kavita), 33699218735 (of Mr. Amit) and 33699237350 (of Mr. Sumit), with State Bank of India, B Block, Sultanpur, Delhi, having IFSC Code. SBIN0004846 and remaining amount alongwith interest amount are directed to be kept in the form of FDRs in the multiples of Rs. 50,000/­ each for a period of   six   months,   twelve   months,   eighteen   months   and   so   on   and   so   forth. However,   it   shall   be   open   for   claimant   Ms.   Kavita   to   get   further   amount released at the time of her marriage.

57. In   MACP   No.   5741/16,   after   considering   the   facts   and circumstances of the case and in view of the statement of claimant, it is hereby ordered   that   out   of   total   compensation   amount,    a   sum   of   Rs.   1,25,000/­ (Rupees One Lac Twenty Five Thousand Only), shall be immediately released to him through his saving bank account no. 3707765819 with State Bank of India, Sultanpuri, Delhi, having IFSC Code. SBIN0004846  and remaining amount alongwith interest amount are directed to be kept in the form of FDRs in the multiples of Rs. 50,000/­ each for a period of six months, twelve months, eighteen months and so on and so forth.

58. All the FDRs to be prepared as per aforesaid directions, shall be subject to the following conditions:­ (I) Original fixed deposit receipts be retained by the bank in safe custody. However,   a   passbook   of   the   FDRs   alongwith   photocopies   of   the   FDRs   be given to claimants/petitioners. At the time of maturity, the fixed deposit amount shall   be   automatically   credited   in   the   savings   bank   accounts   of   the Claimants/petitioners.

(ii) The maturity amount(s) of the FDR(s) shall be credited to the savings bank accounts of the claimant(s) in a nationalized bank near the place of their residence.

Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 27 of 29  

MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018 

(iii) No cheque book/Debit Card be issued to the claimant(s) in respect of the savings bank accounts in which the award amount is to be sent/credited, without   permission   of   the   Court.   However,   in   case   the   debit   card   and/or cheque book have already been issued, the bank shall cancel the same before the disbursement of the award amount.  

(iv)  No   loan,   advance   or   withdrawal   be   allowed   on   the   fixed   deposit(s) without permission of the Court.

(v) The Bank shall not permit any joint name(s) to be added in the savings bank accounts or fixed deposit accounts of the victims.

(vi) Half   yearly   statement   of   account   be   filed   by   the   Bank  before  the Tribunal.

59. During   the   course   of   hearing   final   arguments,   claimants   were examined in order to ascertain as to whether they were entitled to exemption from deduction of TDS or not. All the claimants made statement on oath that they were entitled to exemption from deduction of TDS and also furnished their respective Forms No. 15G on record. 

60. Respondent no. 3, being insurer of offending vehicle  is  directed to deposit the award amount with SBI, Rohini Courts branch within 30 days as per   above   order,   failing   which   insurance   company   shall   be   liable   to   pay interest @ 12%  p.a for the period of delay.  Concerned Manager, SBI, Rohini Court   Branch   is   directed   to   transfer   the   respective   amounts(directed   to   be released   immediately   to   all   the   claimants),   in   their   aforesaid   saving   bank accounts mentioned supra, on completing necessary formalities as per rules. He be further directed to keep the said amount in fixed deposit in its own name till   the   claimants   approach   the   bank   for   disbursement   so   that   the   award amount   starts   earning   interest   from   the   date   of   clearance   of   the   cheques. Copy of this award be given dasti to claimants. Copy of this award be also given dasti alongwith Form nos. 15G furnished by claimants (after retaining their copies on record) to counsel for insurance company for compliance.  Copy of this award alongwith one photograph each, specimen signatures, copy of bank passbooks and  copy of  residence proof  of both the Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.   Page 28 of 29   MACP Nos. 5739/16, 5740/16 & 5741/16, FIR No. 357/15; PS.Jahangir Puri  DOD: 21.07.2018  petitioners, be sent to Nodal Officer of SBI, Rohini Court, Branch, Delhi for information   and   necessary   compliance.  Form   V   in   terms   of   MCTAP   is annexed herewith as Annexure­A. Copy of order be also sent to concerned M.M and DLSA as per clause 31 and 32 of MCTAP.



Announced in the open
Court on 21.07.2018                                                       (VIDYA PRAKASH)
                                                                          Judge MACT­2 (North)
                                                                          Rohini Courts, Delhi




Paramjeet Singh & Ors ,  Lala Ram Vs. Shivraj Singh & Ors.                             Page 29 of 29