Rajasthan High Court - Jaipur
United India Insurance Co Ltd vs Smt Dakku Devi And Ors on 30 October, 2017
1
jktLFkku mPp U;k;ky; t;iqj ihB] t;iqj
vkns'k
S.B. CIVIL MISC. APPEAL NO. 4246/2017
United India Insurance Company Limited, Regional Office,
Sahara Chambers, Tonk Road, Jaipur, Through Its
Constituted Attorney
----Appellant/Non-Claimant
Versus
1. Smt. Dakku Devi W/o Late Shri Mangi Lal Chaudhary,
Aged About 35 Years, R/o Nayla, Tehsil Jamwa Ramgarh,
District Jaipur
2. Ganpat Ram S/o Late Shri Mangi Lal Chaudhary, Aged
About 10 Years, R/o Nayla, Tehsil Jamwa Ramgarh, District
Jaipur
3. Rakesh Ram S/o Late Shri Mangi Lal Chaudhary (Minor
Through Guardian Mother Dakku Devi), Aged About 8
Years, R/o Nayla, Tehsil Jamwa Ramgarh, District Jaipur
4. Pooja D/o Late Shri Mangi Lal Chaudhary (Minor Through
Guardian Mother Dakku Devi), Aged About 6 Years, R/o
Nayla, Tehsil Jamwa Ramgarh, District Jaipur
5. Varjoo Devi W/o Cheema Ram, Aged About 55 Years, R/o
Nayla, Tehsil Jamwa Ramgarh, District Jaipur
6. Cheema Ram S/o Kana Ram, Aged About 58 Years, R/o
Nayla, Tehsil Jamwa Ramgarh, District Jaipur.
----Claimants/Respondents
7. Jiya Ram S/o Bheema Ram, by Caste Jat, R/o Jaton Ka Bas, Jhawar, District Jodhpur (Driver of Vehicle No. RJ-19- PB-1715)
8. Ajit Chaudhary S/o Shri Madho Singh, R/o Bhammor, Rivi Jone, Jodhpur (Owner of Vehicle No. RJ-19-PB-1715) Non-Claimants/Respondents.
vkns'k fnukad % 30-10-2017 2 ekuuh; U;k;kf/kifr Jh cuokjhyky 'kekZ Jh jktiky pkS/kjh] vf/koDrk&vihykFkhZ dh vksj lsA vihykFkhZ chek dEiuh us ;g vihy fo}ku v/khuLFk vf/kdj.k fof'k"B U;k;k/kh'k fizafVax ,oa LVs'kujh xcu izdj.k ,oa eksVj nq?kZVuk nkok U;k;kf/kdj.k] t;iqj] ftyk&t;iqj }kjk izdj.k al[;k 21@2017 ¼iqjkuk uEcj 168@2014½ ¼Jherh nkdwnsoh o vU; cuke th;kjke oxS0½ esa ikfjr vkyksP; fu.kZ;@iapkV fnukad 13-06-2017] ftlds }kjk fd fo}ku v/khuLFk vf/kdj.k us izR;FkhZ&DysesaV~l ds i{k esa 10]37]000@& :i;s dk iapkV ikfjr dj mDr jkf'k ij izkFkZuk i= is'k djus dh frfFk 30-04-2014 ls rkolwyh 7-5 izfr'kr okf"kZd lk/kkj.k C;kt dh nj ls C;kt Hkh fnyk;s tkus vkns'k ikfjr fd;k gS] ls O;fFkr gksdj is'k dh gSA chek dEiuh dh vksj ls fo}ku vf/koDrk vihykFkhZ us fuosnu fd;k gS fd v/khuLFk vf/kdj.k us Hkfo"; dh izR;k'kk dh gkfu ds laca/k esa 2]50]000@& :i;s fnyk;s gSa] tks mfpr ugha gSa D;ksafd ;g ekeyk loksZPp U;k;ky; dh o`gn ihB ls le{k yafcr gSA vr% blh LVst rd vihy Lohdkj dh tkdj Hkkoh izR;k'kk ds :i esa fnyk;h x;h jkf'k 2]50]000@& :i;s ds laca/k esa ikfjr vkyksP; fu.kZ; dks vikLr fd;k tkosA vihykFkhZ vf/koDrk us vius rdksaZ ds leFkZu esa Bhogireddi Varalakshmi & Ors. vs. Mani Muthupandi & Ors. MACD 2017(2) ,oa bl U;k;ky; dh led{k ihB }kjk ,dyihB nhokuh fofo/k vihy la[;k 2347@2017 jk/ks';ke o vU; cuke vkseizdk'k o vU; esa ikfjr fu.kZ; fnukad 28-08-2017 dk voyEcu fy;k gSA lquk x;kA Bhogireddi Varalakshmi & Ors. vs. Mani Muthupandi & Ors. ¼mijksDr½ ds izdj.k esa ekuuh; loksZPp U;k;ky; us ekeyk yafcr j[krs gq, o`gn ihB ds fu.kZ; ds ckn iqu% lwphc) djus dk vkns'k fn;k gS rFkk bl U;k;ky; dh led{k ihB us jk/ks';ke o vU; cuke vkseizdk'k o vU; ¼mijksDr½ ds izdj.k esa National Insurance Co. vs. Puspha SLP (Civil) No. 8058/2014 & 2015 ACJ 1239 Shashi Kala and Ors. vs. Ganga lakshmamma ds fu.kZ; ds v/;k/khu lqjf{kr j[krs gq, vkns'k ikfjr fd;k gSA bl U;k;ky; dh led{k ihB us ,dyihB nhokuh fofo/k vihy 3 la[;k 511@2000 Hkwjkjke o vU; cuke eksguyky o vU; fu.kZ; fnukad 14-07-2016 esa vfHkfu/kkZfjr fd;k gS fd& "Irrespective of the pendency of the matter before the Larger Bench of the Hon'ble Supreme Court regarding the grant of future prospects, looking to the fact that even after the matter was referred to the Larger Bench, subsequent judgment of Hon'ble Supreme Court in the case of Munnalal Jain vs. Vipin Kumar Sharma & Ors. 2015 ACJ 1985, after noticing judgment in the case of Reshma Kumari & Ors. vs. Madan Mohan & Anr. 2013 ACJ 1253, relying on the judgment in the case of Rajesh & Ors. vs. Rajbir Singh & Ors. 2013 ACJ 1403, awarded compensation towards future porspects in the case of self- employed person, the appellants are entitled to future prospects @ 50% of the amount.
Rknuqlkj bl U;k;ky; dh led{k ihB us tSlk fd Bhogireddi Varalakshmi & Ors. vs. Mani Muthupandi & Ors. ¼mijksDr½ dk izdj.k ekuuh; loksZPp U;k;ky; dh o`gn ihB ds le{k yafcr gS] fQj Hkh Hkkoh izR;k'kk ds :i esa jkf'k fnyk;h gS rFkk bl U;k;ky; dh led{k ihB us vf/koDrk vihykFkhZ }kjk izLrqr U;kf;d n`"VkUr jk/ks';ke o vU; cuke vkseizdk'k o vU; ¼mijksDr½ ls iwoZ fnukad 14-07-2016 dks gh mijksDr izdkj ls Hkkoh izR;k'kk ls :i esa jkf'k fnyk;h gS] dks e/;utj j[krs gq, Hkkoh izR;k'kk dh jkf'k esa gLr{ksi fd;s tkus dk dksbZ vk/kkj ugha ik;k tkrk gSA rnuqlkj vihykFkhZ chek dEiuh dh vksj ls izLrqr bl vihy esa dksbZ lkj ugha ik;k tkrk gS vkSj ;g vihy lkjghu gksus ds dkj.k laf{kIr :i ls vLohdkj dh tkrh gSA ¼cuokjh yky 'kekZ½ U;k;kf/kifr feRry@78