NUTAN RANI Vs GURMAIL SINGH (DEAD)
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.-006639-006639 / 2018
Diary number: 25672 / 2013
Advocates: USHA NANDINI. V Vs
1
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6639 OF 2018 (Arising out of SLP (C) No.28752 of 2013)
NUTAN RANI AND ANR ..APPELLANTS
VERSUS
GURMAIL SINGH AND ORS ..RESPONDENTS
J U D G M E N T
Dr D Y CHANDRACHUD, J
1 The appeal is from a judgment of the High Court of Punjab and Haryana
at Chandigarh dated 23 February 2011, in a first appeal against a decision of
the Motor Accident Claims Tribunal, Chandigarh.
2 The appellants are the heirs and legal representatives of Ashok Kumar
who died as a result of an accident on 31 March 1994. He was 30 years old at
the time of the accident and worked as a commission agent/salesman with a
firm in Ludhiana. The accident took place while he was travelling in a bus
REPORTABLE
2
belonging to the Chandigarh Transport Undertaking. While he was alighting
from the bus, it moved abruptly which caused him to fall. The fall resulted in
serious injuries and led to his death on the following day.
3 The heirs of the deceased filed a claim petition under Section 166 of the
Motor Vehicles Act, 1988 before the tribunal, to seek compensation of Rs.20
lakhs. The Tribunal held that negligence on the part of the bus driver was not
proved. However, an amount of Rs.50,000 was awarded towards no fault
liability together with interest at 12 per cent per annum.
4 In appeal, the High Court drew an adverse inference on account of the
non-examination of the bus driver and awarded a total compensation of
Rs 3,98,500. However, the rate of interest was reduced to 6 per cent per
annum. Aggrieved by the judgment of the High Court, the heirs are in appeal.
5 The learned counsel appearing on behalf of the appellants has assailed
the award of compensation by urging that:
i. No addition on account of future prospects was made;
ii. The High Court erred in deducting 1/3rd of the amount towards
personal expenditure without considering that the income of the
deceased was extremely low, at Rs. 3,000 per month. A person
earning a low income, who has a family to feed, would not spend 1/3rd
of his income towards his personal expenditure; and
3
iii. The rate of interest was reduced from 12% as awarded by the MACT
to 6% without adequate reason.
6 We find merit in the submission that the High Court erred in not granting
the benefit of future prospects in computing the income of the deceased. Having
due regard to the judgment delivered by the Constitution Bench of this Court in
National Insurance Company Ltd. v Pranay Sethi1, an addition towards
future prospects is warranted. The deduction of one-third towards personal
expenses is proper.
7 The decision of the Constitution Bench in Pranay Sethi (supra), warrants
an addition of 40 per cent on account of future prospects, having regard to the
age of the deceased. The total compensation payable to the appellants in terms
of the judgment in Pranay Sethi is computed below:
• Income : Rs 3,000/-
• Percentage increase towards future prospects : 40%
• 3000 x 40% = Rs 1,200/-
• Total income : Rs 4,200/-
• One-third deduction : Rs 1,400/-
• Income after deduction : Rs 2,800/-
• Annual income = Rs 2,800 x 12 = Rs 33,600/-
• Multiplier applied : 17 (since age of deceased was 30 years)
1 (2017)16 SCC 680
4
• Loss of dependency : Rs 33,600 x 17 = Rs 5,71,200/-
• Loss of consortium : Rs 40,000/-
• Loss of estate : Rs 15,000/-
• Funeral expenses : Rs 15,000/-
• Total compensation = Rs 6,41,200/-
8 Interest is allowed on the aforesaid amount at 9 per cent per annum from
the date of the petition until payment.
9 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; July 20, 2018