Indian Kanoon - Search engine for Indian Law

Supreme Court of India

Santosh Devi vs Mahaveer Singh . on 9 August, 2018

Equivalent citations: AIR 2018 SUPREME COURT 3787, 2018 (9) SCC 146, (2018) 2 WLC(SC)CVL 373, (2018) 3 ACC 914, (2018) 72 OCR 146, (2018) 4 RECCIVR 38, 2019 (1) SCC (CRI) 361, (2018) 9 SCALE 465, (2018) 4 ACJ 2436, (2018) 6 BOM CR 252, (2018) 3 CURCC 345, (2018) 130 ALL LR 782, (2018) 189 ALLINDCAS 122 (SC), (2018) 3 TAC 675, AIRONLINE 2018 SC 125

Author: D Y Chandrachud

Bench: D Y Chandrachud, A M Khanwilkar, Dipak Misra

                                                           1

                                                                                  REPORTABLE


                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION

                                      CIVIL APPEAL NO.7279 OF 2018
                                  (Arising out of SLP (C) No.17164 of 2016)


          SANTOSH DEVI AND ORS                                               ..APPELLANTS


                                                      VERSUS


          MAHAVEER SINGH AND ORS                                             ..RESPONDENTS


                                                  JUDGMENT

Dr D Y CHANDRACHUD, J 1 The present appeal arises from a judgment of a learned Single Judge of the Punjab and Haryana High Court at Chandigarh in a first appeal against an award of the Motor Accident Claims Tribunal, Hissar.

2 The appellants are the wife and children of Puran Chand, who met with a road accident on 30 December 1992. A government Jeep, bearing Registration No. HYH- 100 dashed into his moped, bearing Registration No. HR-20-A-7236. Puran Chand sustained grievous injuries and died.

Digitally signed by CHETAN KUMAR Date: 2018.08.09 11:20:15 IST Reason:  2 3 The appellants filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 before the MACT, seeking compensation of Rs. 10 lakhs. The MACT found that the Jeep was being driven rashly and negligently by the first Respondent on the wrong side of the road. The deceased was aged 38 years at the time of his death and was in the business of selling desi ghee and namkin bhujia. The appellants claimed that the monthly income of the deceased was Rs. 3,500. The MACT, however, held that the deceased was working in a small village; his shop bore no name; he was not paying tax, hence his income was assessed at Rs. 1,200 per month. Accordingly, the appellants were awarded an amount of Rs. 1,15,200 after applying a multiplier of 12, along with interest at 15 per cent per annum.

4 In appeal, the High Court applied a multiplier of 15 and increased the compensation to Rs. 1,85,000. However, interest was reduced to 8 per cent per annum.

5 The learned counsel appearing on behalf of the appellants assailed the judgment of the High Court on the following grounds:

i. The High Court ought to have applied a multiplier of 16 since the deceased was 38 years of age;

ii. The High Court should not have made a deduction of more than 10% for personal expenses;

iii. The High Court and the MACT erred in determining the income of the deceased at Rs. 1,200 per month whereas the deceased was earning  3 Rs. 3,500 per month out of which, an amount of Rs. 3,000 was being spent for household expenditure;

iv. Accordingly, an amount of Rs. 16,34,600 should have been awarded to the appellants.

6 Having considered the record, we are of the view that the assessment of income by the MACT at Rs 1,200 per month is on the lower side. Taking a realistic view, the income should have been assessed at Rs 2,500 per month having due regard to the nature of the business, the date of accident and all the circumstances of the case. The deceased was 38 years old and hence the correct multiplier would be 16. Following the decision of the Constitution Bench in National Insurance Company Limited v Pranay Sethi1, an amount of 40 per cent is required to be added towards future prospects. Accordingly, the quantum of compensation is recomputed as follows:

• Monthly income : Rs 2,500 • Annual income : Rs 30,000 • Deduction of one-third for personal expenses : Rs 10,000 • Net annual income : Rs 20,000 • Future prospects at 40% : Rs 8,000 • Total income : Rs 28,000 • Multiplier : 16 1 2017)16 SCC 680  4 • Total compensation for loss of dependency : Rs 4,48,000 • Addition for conventional heads in terms of Pranay Sethi: Rs 75,000 • Total compensation : Rs 5,23,000

7 The appellants would be entitled to interest at the rate of 9 per cent per annum from the date of the petition until payment. 8 The appeal is allowed in the above terms. There shall be no order as to costs.

...........................................CJI [DIPAK MISRA] ...........................................J [A M KHANWILKAR] ...........................................J [Dr D Y CHANDRACHUD] New Delhi;

August 09, 2018