BHARTIBEN NAYABHA KER Vs SIDABHA PETHABHA MANKE
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-002697-002697 / 2018
Diary number: 742 / 2017
Advocates: PURVISH JITENDRA MALKAN Vs
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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO 2697 OF 2018
BHARTIBEN NAYABHA KER AND ORS ..Appellants
VERSUS
SIDABHA PETHABHA MANKE AND ORS ..Respondents
CORRIGENDUM
1 After the judgment was delivered on 5 April 2018, the matter has been
mentioned for correcting certain typographical mistakes in the judgment. We
accordingly correct the judgment dated 5 April 2018 to the following extent:
(i) The last sentence of paragraph 4 shall stand corrected to read as
follows:
“Second, it has been urged that there was no
justification for the High Court to reduce the award of
interest from 12% p.a. to 9% p.a.”
REPORTABLE
2
(ii) Paragraph 6 of the judgment shall stand substituted with the
following paragraph:
“We find no reason to interfere with the award of interest at 9%
p.a. by the High Court.”
...........................................CJI [DIPAK MISRA]
...........................................J [A M KHANWILKAR]
...........................................J [Dr D Y CHANDRACHUD]
New Delhi; April 06, 2018
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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO 2697 OF 2018 (Arising out of SLP(C)No 2927 of 2017)
BHARTIBEN NAYABHA KER AND ORS ..Appellants
VERSUS
SIDABHA PETHABHA MANKE AND ORS ..Respondents
J U D G M E N T
Dr D Y CHANDRACHUD, J
1 The present appeal arises from a judgment of a learned Single Judge
dated 15 March 2016, in a first appeal from the decision of the Motor Accident
Claims Tribunal (MACT), Jamnagar.
2 The appellants are heirs and legal representatives of Nayabha Mapbha
Ker who died as a result of a motor accident on 18 July 1993. He was
travelling in a jeep bearing Registration No GBI-7896 which was being driven
REPORTABLE
4
by the fourth respondent towards Mithapur. At about 3.00 am the first
respondent who was driving a truck bearing Registration No.GJ-10-T-747,
came from the opposite direction and dashed against the jeep. Nayabha was
seriously injured and died during the course of the accident. His heirs filed a
claim petition under Section 166 of the Motor Vehicles Act, 1988 before the
MACT, Jamnagar seeking compensation in the amount of Rs 13 lakhs. By its
award dated 19 July 1999 the Tribunal allowed the claim in the amount of Rs
7,78,000 together with interest at the rate of 12 % per annum. The appellants
filed a first appeal before the High Court of Gujarat. The High Court, by its
impugned judgment, allowed an additional amount of Rs 33,000 under the
head of loss of life, expenses and consortium but reduced the rate of interest
from 12 % p.a. to 9% p.a. Aggrieved by the judgment of the High Court, the
claimants are in appeal.
3 The deceased was 41 years old at the time of the accident. He had
acquired a B.A. and B.Ed. qualification. For seven years, he had served as
President of the Taluka Panchayat. The deceased owned agricultural land.
The Tribunal assessed the annual income of the deceased at Rs.81,000
comprised of his agricultural income and income from other sources. Applying
a multiplier of 12, the Tribunal computed an amount of Rs. 7.56 lakhs towards
the loss of dependency. A total amount of Rs 7.78 lakhs was awarded
inclusive of conventional heads. In appeal, the High Court came to the
conclusion that the total income would work out to Rs 92,000 out of which one
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fourth would be deducted for personal expenses. Applying a multiplier of 14,
the High Court awarded an additional amount of Rs 33,000. However, the
rate of interest has been reduced to 9% per annum.
4 Basically two submissions have been urged on behalf of the appellants.
First, it has been urged that the High Court did not allow for future prospects
for which provision has to be made in view of the law settled by a Constitution
Bench of this Court in National Insurance Company Limited v Pranay
Sethi1. Second, it has been urged that there was no justification for the High
Court to reduce the award of interest from 9% p.a. to 6% p.a.
5 The High Court has computed the total income of the deceased at Rs
91,800 (Rs 55,000 being the income from agriculture and Rs 36,800 being the
income from salary). In view of the decision of the Constitution Bench in
Pranay Sethi (supra), an addition of 25% is warranted, on account of future
prospects having regard to the age of the deceased. The total income, after
accounting for future prospects at 25% would work out to Rs 1,14,000 per
annum. An amount of one fourth would have to be reduced on account of
personal expenses. The net income would work out to Rs 85,500. Applying a
multiplier of 14 the total compensation would work out to Rs 11,97,000.
Adding a further amount of Rs 70,000 under conventional heads as stipulated
1 (2017) 13 SCALE 12
6
in the judgment in Pranay Sethi (supra), the total compensation payable
would work out to Rs 12,67,000.
6 We find no reason or justification for the High Court to reduce the award
of interest to 6% p.a.. The rate of interest of 9% p.a. fixed by the Tribunal is
restored.
7 The appeal is accordingly allowed by directing that the quantum of
compensation shall stand enhanced to Rs 12,67,000 on which interest shall
be payable at 9% p.a. from the date of the claim petition. There shall be no
order as to costs.
...........................................CJI [DIPAK MISRA]
...........................................J [A M KHANWILKAR]
...........................................J [Dr D Y CHANDRACHUD]
New Delhi; April 05, 2018