STATE OF H.P. Vs NAVAL KUMAR ALIAS ROHIT KUMAR
Bench: J. CHELAMESWAR,ABHAY MANOHAR SAPRE
Case number: C.A. No.-001339-001339 / 2017
Diary number: 8796 / 2015
Advocates: VARINDER KUMAR SHARMA Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 1339 OF 2017 (ARISING OUT OF SLP (C) No.9471/2015)
State of Himachal Pradesh & Ors. ….Appellant(s)
VERSUS
Naval Kumar alias Rohit Kumar …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) Leave granted.
2) This appeal is filed against the final judgment
and order dated 09.01.2015 passed by the High
Court of Himachal Pradesh at Shimla in Civil Writ
Petition No. 475 of 2013 whereby the High Court
allowed the writ petition filed by the respondent
herein and awarded the compensation of
Rs.1,25,00,000/- under different heads for the
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injuries sustained by the respondent due to
negligence of the State.
3) We herein set out the facts, in brief, to
appreciate the issue involved in this appeal.
4) On 18.03.2012 at about 3.30 p.m., the
respondent-Naval Kumar alias Rohit Kumar, who
was 8 years old at the time of incident,
accompanied his mother to the fields to collect
“Saag” where he got electrocuted with a high tension
live wire (11 KV) commonly known as
Lahru-Chowari Line. He received grievous burn and
other injuries and became unconscious. On the
same day, FIR was registered at the instance of the
mother of the respondent.
5) The respondent was initially taken to Referal
Hospital Chowari for treatment. Thereafter he was
referred to Dr. Rajendra Prasad Medical Hospital,
Tanda, District Kangra, Himachal Pradesh. He was
operated on 25.03.2012 and his both arms were
amputated. He was admitted in Dr. Rajendra
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Prasad Medical Hospital, Tanda w.e.f. 18.03.2012 to
03.05.2012. The respondent suffered 100%
disability. During the course of hospitalization, the
family of the respondent had to incur expenses
exceeding Rs.2,00,000/- including medicines, taxi
charges, attendant charges, special diet charges etc.
The respondent has now become totally dependent
upon family members even for day-to-day activities
for his entire life. The respondent was throughout
brilliant student in his studies and had to
discontinue his studies after this unfortunate
incident.
6) The respondent, through his mother and
natural guardian, namely, Smt. Lata Devi, filed writ
petition being W.P. No. 475 of 2013 in the High
Court against the appellants herein claiming a
compensation of Rs.50,00,000/- under various
heads and also stated that they have incurred
Rs.2,00,000/- for medical expenses. The
respondent also prayed for a direction to the
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authorities to install and maintain all the electricity
wires, conductors, apparatus etc. strictly in
accordance with the Electricity Act, Rules,
Regulations etc. so that no such untoward incident
would take place in the future.
7) The High Court, by impugned judgment dated
09.01.2015, allowed the writ petition filed by the
respondent herein and awarded a compensation of
Rs.1,25,00,000/- under different heads to the
respondent.
8) Against the said judgment, the appellants have
filed this appeal by way of special leave before this
Court.
9) Heard Mr. J.S. Attri, learned senior counsel for
the appellants and Mr. Nishant Ramakanrao
Katneshwarkar, learned counsel for the respondent.
10) Learned counsel for the appellant-State of H.P.
while assailing the legality and correctness of the
impugned order urged that the High Court erred in
awarding Rs.1,25,00,000/- to the
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respondent-claimant by way of compensation for the
disabilities caused on account of electrocution
suffered by the respondent. It was his submission
that the award of compensation by the High Court
is on much higher side with no material evidence on
record in support thereof and further it is
essentially based on assumptions and
presumptions, which is not legally sustainable in
law.
11) Learned counsel also contended that though
the respondent unfortunately lost his both the arms
thereby suffered 100% permanent disability for his
whole life at such young age, yet having regard to
several relevant factors governing the issue, the
compensation awarded by the High Court appears
to be on higher side and, hence, it deserves to be
reduced so as to make it a reasonable one.
12) In reply, learned counsel for the respondent
supported the impugned order and contended that
it does not call for any interference. According to
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learned counsel, it is based on proper reasoning and
being just and reasonable, therefore, does not call
for any interference.
13) Having heard the learned counsel for the
parties and on perusal of the record of the case, we
find some force in the submissions urged by the
learned counsel for the appellant- State and, hence,
we are inclined to interfere in the impugned order
and, in consequence, reduce the compensation
awarded by the High Court to the extent indicated
infra.
14) The short question that arises for
consideration in this appeal is whether the High
Court, in the facts and circumstances of the case,
was justified in awarding Rs.1,25,00,000/- to the
respondent by way of compensation for the injuries
sustained by the respondent in an accident which
occurred on 18.03.2012?
15) The High Court held and, in our view, rightly
that the incident in question occurred due to
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negligence of the State and its authorities and hence
the State was vicariously liable to compensate the
respondent for the losses sustained by the
respondent. It may be mentioned that the State
rightly did not challenge this finding and hence we
need not go into its correctness. The High Court
further held and, in our view, rightly that having
regard to the family background of the respondent
and further respondent’s excellent performance as a
brilliant student in studies, he would have easily
earned Rs.30,000/- per month in his life. We find
no good ground to interfere in this finding of fact,
which, in our opinion, is based on proper material
on record.
16) The High Court, however, further awarded
Rs.10,00,000/- towards loss of companionship, life
amenities/pleasures, and happiness,
Rs.10,00,000/- for pain and suffering, mental
distress, trauma and discomfort and inconvenience,
Rs.10,00,000/- towards attendant/nursing
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expenses, and lastly, Rs.5,00,000/- for securing
artificial/robotic limbs and future medical expenses.
In our considered view, the award of compensation
under these 4 heads appears to be on very higher
side and is not supported by any evidence. It is, in
our view, based on assumptions and presumptions
to which we do not concur. In our view, entitlement
under these heads is one thing and the quantum of
grant of compensation under these heads is another
thing. In this case, as rightly urged by the learned
counsel for the appellant-State that lump sum
award of compensation under these heads is on
higher side and is not supported by any evidence. It
is, therefore, not legally sustainable.
17) In our considered view, taking into
consideration the facts and circumstances of the
case such as respondent's family background, his
age (8 years), nature of permanent disability
suffered by the respondent, his performance in
studies, the determination of monthly/yearly
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income made by the High Court, expenses incurred
and all the relevant factors, which are usually taken
into account in awarding compensation to the
victim, the respondent is held entitled for a total
lump sum compensation of Rs.90,00,000/- (Rs.
Ninety lacs) together with interest payable at the
rate of 6% p.a. in place of Rs.1,25,00,000/- awarded
by the High Court.
18) The award of Rs.90,00,000/- together with
interest payable at the rate of 6% p.a., in our view,
would fetch sufficient regular monthly income to the
respondent by way of interest alone, if the awarded
sum is deposited in the Bank and would thus take
care of respondent’s upbringing and other needs for
the rest of his life. The award of compensation
determined by us is just and reasonable
compensation payable to the respondent.
19) In view of foregoing discussion, the appeal
succeeds and is allowed in part. The impugned
order is modified to the extent indicated above by
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reducing the compensation awarded by the High
Court.
20) In other words, the compensation awarded by
the High Court is, accordingly, reduced from
Rs.1,25,000,00/- to Rs.90,00,000/- with interest
payable at the rate of 6% p.a. from the date of filing
of the writ petition.
21) Let the appellant-State deposit the entire
amount, as has been awarded by this Court, within
3 months from the date of receipt of the copy of this
judgment in the High Court or pay to the
respondent through his parents after proper
verification.
………...................................J. [J. CHELAMESWAR]
…...……..................................J. [ABHAY MANOHAR SAPRE]
New Delhi; February 02, 2017
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