VIMAL KANWAR Vs KISHORE DAN .
Bench: G.S. SINGHVI,SUDHANSU JYOTI MUKHOPADHAYA
Case number: C.A. No.-005513-005513 / 2012
Diary number: 37518 / 2011
Advocates: RAVINDRA S. GARIA Vs
R. N. PODDAR
Page 1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5513 OF 2012 (arising out of SLP(C)No.6367 of 2012)
VIMAL KANWAR & ORS. …. APPELLANT
VERSUS
KISHORE DAN & ORS. ….RESPONDENTS
J U D G M E N T
SUDHANSU JYOTI MUKHOPADHAYA, J.
The present appeal is filed against the judgment of
the Rajasthan High Court, Jaipur Bench in S.B. Civil
Misc. Appeal No. 1831 and 2071 of 2003. By the
impugned judgment dated 29th July, 2011, the Rajasthan
High Court upheld the compensation awarded by the Motor
Accident Claims Tribunal, Jaipur (hereinafter referred
to as the ‘Tribunal’) and observed as follows:
“13. In the situation, in the light of the above detail and analysis it appears that the learned tribunal’s basis of calculating amount of compensation might be erroneous but in totality determined, assessed and awarded total amount of compensation Rs.14,93,700/ is proper and justified, and there is no adequate basis for increasing or reducing it. Therefore, judgment dated 21.06.2003 by Motor Accident Claims Tribunal, Jaipur is affirmed and appeals by the appellants and Insurance Company are dismissed.”
1
Page 2
2. The factual matrix of the case is that on 14th
September, 1996 one Mr. Sajjan Singh Shekhawat was
sitting on his scooter which was parked on the side of
the road and was waiting for one Junior Engineer, N.
Hari Babu and another whom he had called for discussion.
At that time, the nonapplicant No.1, driver of the Jeep
No.RJ10C0833 came driving from the Railway Station
side with high speed, recklessly and negligently and hit
the scooter. Sajjan Singh along with his scooter came
under the Jeep and was dragged with the vehicle. Due to
this accident fatal injuries was caused to him and on
reaching the Hospital he expired. The scooter was also
damaged completely.
3. Appellant no. 1, the wife of the deceased was aged
about 24 years; appellant no. 2, the daughter was aged
about 2 years and appellant no. 3, the mother was
aged about 55 years at the time of death of the
deceased. They jointly filed an application to the Tribunal alleging that
negligent and rash driving by non-applicant no. 1 caused the death of Sajjan Singh and
claimed compensation of Rs.80,40,160/. It was brought
to the notice of the Tribunal that nonapplicant no. 1,
the jeep driver was in the employment of the non
2
Page 3
applicant no. 2 and the nonapplicant no. 3, the United
India Insurance Co. Ltd. was the insurer of the vehicle.
4. The nonapplicant No.3, Insurance Company on
appearance filed written statement and alleged that the
vehicle owner has violated the conditions of the
Insurance Policy by not informing them about the
accident. Further, according to the Insurance Company
the vehicle owner should prove the fact that at the time
of accident, the Jeep driver, nonapplicant No.1 was
holding a valid and effective driving licence.
5. Altogether five issues were framed by the Tribunal:
“1. Whether due to the vehicle in question Jeep No. RJ 10C 0833 being driven by driver, non applicant No.1 on 14.09.1996, in front of Assistant Engineer Office, PWD, within the jurisdiction of Police Station Churu, negligently and recklessness and caused accident and injuries due to which Sajjan Singh Shekhawat S/o Bhanwar Singh expired.
2. Whether above said vehicle driver at the time accident was in employment of nonapplicant No.2 and was working for his benefit and profit.
3. Whether the nonapplicant No.3, Insurance Company in view of the preliminary objections and preliminary statement in their reply, are relieved of their liability and if not what is the effect thereon.
4 Whether the applicant are entitled to get the claim amount or any other justified amount, and if yes which applicant is entitled to how much compensation and from which non applicant.
5. Relief.”.
3
Page 4
6. The first issue was answered by the Tribunal in an
affirmative manner. It was held that the reckless and
negligent driving of the driver of Jeep No.RJ 10C 0833
caused the accident which resulted in the death of
Sajjan Singh Shekhawat. Issue Nos. 2 and 3 were also
decided in favour of the applicants.
7. Issue Nos. 4 and 5 were related to the entitlement
of appellants towards the claims and the relief to be
granted. The Tribunal determined the compensation to
be granted in favour of the appellants at Rs.14,93,700/
jointly.
8. The actual salary of the deceased was reduced by
the Tribunal by deducting certain amounts towards
Provident Fund, Pension and Insurance. Without any
reason, the Tribunal also reduced the salary at Rs.
8,000/ per month though actual salary of the deceased
as per Last Pay Certificate (for short ‘LPC’) was Rs.
8,920/. Out of such reduced salary of Rs. 8,000/, the
Tribunal further deducted a sum of Rs.1,000/ per month
towards Provident Fund, Pension and Insurance and
thereby considered the actual salary of deceased to
be Rs.7,000/ per month. An amount of Rs. 4500/ was
added to it towards future income and, thereby the net
4
Page 5
income of deceased was assessed at 11,500/ per month
(Rs.7,000/ + Rs.4,500/).
9. Admittedly, Sajjan Singh died at the age of 28
years and 7 ½ months . He was in the services of the
State Government posted as an Assistant Engineer. In
the normal course, he would have continued in the
services of the State Government upto February, 2026,
until attaining 58 years or upto February, 2028,
until attaining 60 years. As per the decision of this
Court in the case of Sarla Verma & Ors. v. Delhi
Transport Corporation & Anr. (2009) 6 SCC 121, Sajjan
Singh having died at the age of 28 years 7 ½ months,
the multiplier of 17 is applicable in calculating the
compensation. But the Tribunal applied the lower
multiplier of 15 on the ground that the wife would be
getting family pension and would get job on the
compassionate ground and the daughter, aged about 2
years would get married in future.
10. Though the High Court noticed the aforesaid mistake
it upheld the compensation. A notional deduction of
income tax was made by the High Court from the salary of
the deceased apart from the deduction of annual pension
and came to the conclusion that the award passed by the
5
Page 6
Tribunal was just and proper as apparent from paragraph
11 of the judgment which reads as under:
“11. If calculate according to the rate of tax in the year 1996, we find that in the assessment year 199697 on Rs.40,000/ no tax was payable. On further income of Rs.20,000/, 20% was payable, on further income of Rs.60,000/, 30% of income was taxed. 1/3rd of the salary or Rs.15,000/ which ever was less was standard deduction. Accordingly deducting Rs.15,000/ as standard deduction taking into account the savings and on applying rebate of Rs.12,000/ under Section 80C of the Income Tax Act, the amount which remains, on that Rs.5812/ is payable as tax. Thus, deducting taxable amount out of income is Rs.1,01,228/. The appellant Vimal Kanwar has herself stated that after death of her husband she receives Rs.1460/ per month as pension. The pension received on death of husband should also be deducted. Thus, on deducting annual pension of Rs.17,520/ the income is Rs.1,83,708/ per annum. According to Sarla Verma judgment increasing 50% for future prospects the amount becomes Rs.1,25,562/ per annum, out of this deducting 1/3rd for personal expenses of the deceased and applying multiplier of 17 according to age of the deceased this amount is Rs.14,23,036/. The tribunal on account of being deprived of income the deceased has granted Rs.14,78,700/ to the deceased.”
11. The High Court noticed that the Tribunal wrongly
applied the multiplier of 15 but refused to interfere
with the award on the following grounds:
“12. IT is correct, that despite the revise LPC being on record and showing salary to be Rs.8920/ the tribunal has accepted salary to be Rs.8000/ only out of this on account of GPF and State Insurance Rs.1000/ has been deducted and monthly income is assessed as Rs.7,000/. Thereafter, taking into account increasing income in future etc. Rs.4500/ has been added and monthly income is assessed
6
Page 7
to be Rs.11500/ this assessment according to evidence on record and established law, does not appear to be proper. It is also worth mentioning that the tribunal for granting compensation to the appellants has taken unit method has basis but while doing so the amount that the deceased would have spent on his personal expenses which is deductable as per judgment of the Hon’ble Supreme Court in the Sarla Verma case and other cases has not been deducted, because of which the dependency is not properly assessed. Thereafter, the multiplier of 15 applied by the tribunal also does not seen to be in accordance to law. It is also worth mentioning that assessing amount in the said manner the tribunal had not deducted the payable income tax and the amount of pension received by Smt. Vimal Kanwar due to death of deceased. Similarly, while assessing dependency deduction for GPF and State Insurance, addition of Rs.4,500/ in monthly income and multiplier of 15 etc. is not in accordance with law. But it is worth mentioning that taking income of the deceased at the time of the accident is Rs.8,920/, deducting payable income tax and amount of pension received by the wife of the deceased, the amount on account of loss of income to be given to the appellant comes to Rs.14,23,036/. It appears that the tribunal on account of loss of income has granted Rs.14,78,700/ and for all the remaining heads a total of Rs.15,000/ only, which is definitely too less. All the three appellants should be granted proper compensation under heads of cooperation from the deceased, loss of love and affection and service, protection, last rites, lost of estate and on doing this the situation that emerges is that, the total amount of Rs.14,93,700/ awarded by tribunal as compensation is justified and therefore, any interference in the amount of awarded compensation is not proper desirable or necessary.”
7
Page 8
12. Two appeals, one preferred by the appellants
claimants and another by the Insurance Company, were
dismissed by the High Court by common impugned judgment
dated 29th July, 2011.
13. From the facts and circumstances of the case, the
grievance of the appellants can be summarized as
follows:
(i) No amount can be deducted towards Provident
Fund, Pension and Insurance amount from the actual
salary of the victim for calculating compensation.
(ii) In the absence of any evidence, the Court
suo motu cannot deduct any amount towards income tax
from the actual salary of the victim.
(iii) On the facts of the present case, the
Tribunal and the High Court should have doubled the
salary by allowing 100% increase towards the future
prospects and
(iv) The Tribunal and the High Court failed to
ensure payment of just and fair compensation.
Reliance was also placed on decisions of this Court
which will be discussed later in this judgment.
14. The respondents have appeared but no counter
affidavit has been filed by them. Learned counsel for
8
Page 9
the respondents merely justified the award passed by the
Tribunal and affirmed by the High Court.
15. The issues involved in this case are:
(i) Whether Provident Fund, Pension and Insurance
receivable by the claimants come within the periphery of
the Motor Vehicles Act to be termed as “Pecuniary
Advantage” liable for deduction.
(ii) Whether the salary receivable by claimant on
compassionate appointment comes within the periphery of
the Motor Vehicles Act to be termed as “Pecuniary
Advantage” liable for deduction.
(iii) Whether the income tax is liable to be
deducted for determination of compensation under the
Motor Vehicles Act and
(iv) Whether the compensation awarded to the
appellants is just and proper.
16. For determination of the aforesaid issues, it is
necessary to notice the relevant facts as mentioned
hereunder.
17. Smt. Vimal Kanwar, PW3 (appellant no.1 herein),
who is the wife of the deceased has stated in her
examination in chief that her husband obtained BE Degree
from Jodhpur University in First Class and he was
directly appointed to the post of Assistant Engineer in
9
Page 10
the year 1994. At the time of accident he was 28 years
old and was getting salary of Rs.9,000/ per month. If
he had been alive he would have got promoted upto the
rank of Chief Engineer.
18. Ram Avtar Parikh, PW2 is an employee of Public
Works Department, where the deceased was working. He
stated that Sajjan Singh was working on the post of
Assistant Engineer and at that time his monthly salary
was Rs.8,920/. In support of his statement he
produced the Last Pay Certificate and the Service Book
(Exh. 1.) of the deceased.
19. The first issue is “whether Provident Fund, Pension
and Insurance receivable by claimants come within the
periphery of the Motor Vehicles Act to be termed as
“Pecuniary Advantage” liable for deduction.”
The aforesaid issue fell for consideration before
this Court in Helen C. Rebello (Mrs) and others vs.
Maharashtra State Road Transport Corporation & Anr.
reported in (1999) 1 SCC 90. In the said case, this
Court held that Provident Fund, Pension, Insurance
and similarly any cash, bank balance, shares, fixed
deposits, etc. are all a “pecuniary advantage”
receivable by the heirs on account of one’s death but
all these have no correlation with the amount receivable
1
Page 11
under a statute occasioned only on account of accidental
death. Such an amount will not come within the
periphery of the Motor Vehicles Act to be termed as
“pecuniary advantage” liable for deduction. The
following was the observation and finding of this Court:
“35. Broadly, we may examine the receipt of the provident fund which is a deferred payment out of the contribution made by an employee during the tenure of his service. Such employee or his heirs are entitled to receive this amount irrespective of the accidental death. This amount is secured, is certain to be received, while the amount under the Motor Vehicles Act is uncertain and is receivable only on the happening of the event, viz., accident, which may not take place at all. Similarly, family pension is also earned by an employee for the benefit of his family in the form of his contribution in the service in terms of the service conditions receivable by the heirs after his death. The heirs receive family pension even otherwise than the accidental death. No correlation between the two. Similarly, life insurance policy is received either by the insured or the heirs of the insured on account of the contract with the insurer, for which the insured contributes in the form of premium. It is receivable even by the insured if he lives till maturity after paying all the premiums. In the case of death, the insurer indemnifies to pay the sum to the heirs, again in terms of the contract for the premium paid. Again, this amount is receivable by the claimant not on account of any accidental death but otherwise on the insured's death. Death is only a step or contingency in terms of the contract, to receive the amount. Similarly any cash, bank balance, shares, fixed deposits, etc. though are all a pecuniary advantage receivable by the heirs on account of one's death but all these have no correlation with the amount receivable under a statute occasioned only on account of accidental death. How could such an amount come within the periphery of the Motor Vehicles Act to be termed as “pecuniary advantage” liable for deduction. When we seek the principle of loss and gain, it has to be on a similar and same plane having nexus, inter se,
1
Page 12
between them and not to which there is no semblance of any correlation. The insured (deceased) contributes his own money for which he receives the amount which has no correlation to the compensation computed as against the tortfeasor for his negligence on account of the accident. As aforesaid, the amount receivable as compensation under the Act is on account of the injury or death without making any contribution towards it, then how can the fruits of an amount received through contributions of the insured be deducted out of the amount receivable under the Motor Vehicles Act. The amount under this Act he receives without any contribution. As we have said, the compensation payable under the Motor Vehicles Act is statutory while the amount receivable under the life insurance policy is contractual.”
20. The second issue is “whether the salary receivable
by the claimant on compassionate appointment comes
within the periphery of the Motor Vehicles Act to be
termed as “Pecuniary Advantage” liable for deduction.”
“Compassionate appointment” can be one of the
conditions of service of an employee, if a scheme to
that effect is framed by the employer. In case, the
employee dies in harness i.e. while in service leaving
behind the dependents, one of the dependents may request
for compassionate appointment to maintain the family of
the deceased employee dies in harness. This cannot be
stated to be an advantage receivable by the heirs on
account of one’s death and have no correlation with the
amount receivable under a statute occasioned on account
of accidental death. Compassionate appointment may have
1
Page 13
nexus with the death of an employee while in service but
it is not necessary that it should have a correlation
with the accidental death. An employee dies in harness
even in normal course, due to illness and to maintain
the family of the deceased one of the dependents may be
entitled for compassionate appointment but that cannot
be termed as “Pecuniary Advantage” that comes under the
periphery of Motor Vehicles Act and any amount received
on such appointment is not liable for deduction for
determination of compensation under the Motor Vehicles
Act.
21. The third issue is “whether the income tax is
liable to be deducted for determination of compensation
under the Motor Vehicles Act”
In the case of Sarla Verma & Anr.(Supra), this
Court held “generally the actual income of the deceased
less income tax should be the starting point for
calculating the compensation.”
This Court further observed that “where the annual
income is in taxable range, the word “actual salary”
should be read as “actual salary less tax”. Therefore,
it is clear that if the annual income comes within the
taxable range income tax is required to be deducted for
determination of the actual salary. But while deducting
1
Page 14
incometax from salary, it is necessary to notice the
nature of the income of the victim. If the victim is
receiving income chargeable under the head “salaries”
one should keep in mind that under Section 192 (1) of
the Incometax Act, 1961 any person responsible for
paying any income chargeable under the head “salaries”
shall at the time of payment, deduct incometax on
estimated income of the employee from “salaries” for
that financial year. Such deduction is commonly known
as tax deducted at source (‘TDS’ for short). When the
employer fails in default to deduct the TDS from
employee salary, as it is his duty to deduct the TDS,
then the penalty for nondeduction of TDS is prescribed
under Section 201(1A) of the Incometax Act, 1961.
Therefore, in case the income of the victim is only
from “salary”, the presumption would be that the
employer under Section 192 (1) of the Incometax Act,
1961 has deducted the tax at source from the employee’s
salary. In case if an objection is raised by any party,
the objector is required to prove by producing evidence
such as LPC to suggest that the employer failed to
deduct the TDS from the salary of the employee.
1
Page 15
However, there can be cases where the victim is not a salaried person
i.e. his income is from sources other than salary, and the annual income falls
within taxable range, in such cases, if any objection as to deduction of tax is
made by a party then the claimant is required to prove that the victim has
already paid income tax and no further tax has to be deducted from the
income.
22. In the present case, none of the respondents
brought to the notice of the Court that the incometax
payable by the deceased Sajjan Singh was not deducted at
source by the employer State Government. No such
statement was made by Ram Avtar Parikh, PW2 an employee
of Public Works Department of the State Government who
placed on record the Last Pay Certificate and the
Service Book of the deceased. The Tribunal or the High
Court on perusal of the Last Pay Certificate, have not
noticed that the incometax on the estimated income of
the employee was not deducted from the salary of the
employee during the said month or Financial Year. In
absence of such evidence, it is presumed that the salary
paid to the deceased Sajjan Singh as per Last Pay
Certificate was paid in accordance with law i.e. by
deducting the incometax on the estimated income of the
deceased Sajjan Singh for that month or the Financial
1
Page 16
Year. The appellants have specifically stated that
Assessment Year applicable in the instant case is 1997
98 and not 199697 as held by the High Court. They
have also taken specific plea that for the Assessment
Year 199798 the rate of tax on income more than
40,000/ and upto Rs.60,000/ was 15% and not 20% as
held by the High Court. The aforesaid fact has not been
disputed by the respondents.
23. In view of the finding as recorded above and the
provisions of the Incometax Act, 1961, as discussed, we
hold that the High Court was wrong in deducting 20% from
the salary of the deceased towards incometax, for
calculating the compensation. As per law, the
presumption will be that employerState Government at
the time of payment of salary deducted incometax on the
estimated income of the deceased employee from the
salary and in absence of any evidence, we hold that the
salary as shown in the Last Pay Certificate at
Rs.8,920/ should be accepted which if rounded off comes
to Rs.9,000/ for calculating the compensation payable
to the dependent(s).
24. The fourth issue is “whether the compensation
awarded to the appellants is just and proper.”
1
Page 17
For determination of this issue, it is required to
determine the percentage of increase in income to be
made towards prospects of advancement in future career
and revision of pay. In General Manager, Kerala State
Road Transport Corporation, Trivandrum v. Susamma Thomas
(1994) 2 SCC 176 this Court noticed the age and income
of the deceased for determination of future prospects of
advancement in life and career. The Court held as
follows:
“19. In the present case the deceased was 39 years of age. His income was Rs 1032 per month. Of course, the future prospects of advancement in life and career should also be sounded in terms of money to augment the multiplicand. While the chance of the multiplier is determined by two factors, namely, the rate of interest appropriate to a stable economy and the age of the deceased or of the claimant whichever is higher, the ascertainment of the multiplicand is a more difficult exercise. Indeed, many factors have to be put into the scales to evaluate the contingencies of the future. All contingencies of the future need not necessarily be baneful. The deceased person in this case had a more or less stable job. It will not be inappropriate to take a reasonably liberal view of the prospects of the future and in estimating the gross income it will be unreasonable to estimate the loss of dependency on the present actual income of Rs 1032 per month. We think, having regard to the prospects of advancement in the future career, respecting which there is evidence on record, we will not be in error in making a higher estimate of monthly income at Rs 2000 as the gross income.”
25. In New India Assurance Co.Ltd. v. Gopali & ors.
reported in AIR 2012 SC 3381 this Court noticed that the
1
Page 18
High Court determined the compensation by granting 100%
increase in the income of the deceased. Taking into
consideration the fact that in the normal course, the
deceased would have served for 22 years and during that
period his salary would have certainly doubled, this
Court, upheld the judgment of the High Court.
26. In K.R. Madhusudhan v. Administrative Officer
(2011) 4 SCC this Court observed that there can be
departure from the rule of thumb and held as under:
“10. The present case stands on different factual basis where there is clear and incontrovertible evidence on record that the deceased was entitled and in fact bound to get a raise in income in the future, a fact which was corroborated by evidence on record. Thus, we are of the view that the present case comes within the “exceptional circumstances” and not within the purview of the rule of thumb laid down by Sarla Verma1 judgment. Hence, even though the deceased was above 50 years of age, he shall be entitled to increase in income due to future prospects.”
27. Recently in Santosh Devi v. National Insurance
Company Ltd. reported in (2012) 6 SCC 421 this Court
found it difficult to find any rationale for the
observation made in paragraph 24 of the judgment in
Sarla Verma’s case and observed as follows:
“14. We find it extremely difficult to fathom any rationale for the observation made in para 24 of the judgment in Sarla Verma case2 that where the deceased was selfemployed or was on a fixed salary without provision for annual increment, etc., the
1
Page 19
courts will usually take only the actual income at the time of death and a departure from this rule should be made only in rare and exceptional cases involving special circumstances. In our view, it will be naïve to say that the wages or total emoluments/income of a person who is selfemployed or who is employed on a fixed salary without provision for annual increment, etc., would remain the same throughout his life.
15. The rise in the cost of living affects everyone across the board. It does not make any distinction between rich and poor. As a matter of fact, the effect of rise in prices which directly impacts the cost of living is minimal on the rich and maximum on those who are selfemployed or who get fixed income/emoluments. They are the worst affected people. Therefore, they put in extra efforts to generate additional income necessary for sustaining their families.
18. Therefore, we do not think that while making the observations in the last three lines of para 24 of Sarla Verma’s judgment, the Court had intended to lay down an absolute rule that there will be no addition in the income of a person who is self employed or who is paid fixed wages. Rather, it would be reasonable to say that a person who is selfemployed or is engaged on fixed wages will also get 30% increase in his total income over a period of time and if he/she becomes the victim of an accident then the same formula deserves to be applied for calculating the amount of compensation.”
28. In the case of New India Assurance Co.Ltd.(Supra),
this Court noticed that the High Court determined the
compensation by granting 100% increase in the income of
the deceased. Taking into consideration the fact that
in the normal course, the deceased would have served for
22 years and during that period his salary would have
1
Page 20
certainly doubled, upheld the judgment of the High Court
with following observation:
“20.We are also of the view that the High Court was justified in determining the amount of compensation by granting 100% increase in the income of the deceased. In the normal course, the deceased would have served for 22 years and during that period his salary would have certainly doubled because the employer was paying 20% of his salary as bonus per year.”
29. Admittedly, the date of birth of deceased Sajjan
Singh being 1st February, 1968; the submission that he
would have continued in service upto 1st February, 2026,
if 58 years is the age of retirement or 1st February,
2028, if 60 years is the age of retirement is accepted.
He was only 28 years 7 ½ month old at the time of death.
In normal course, he would have served the State
Government minimum for about 30 years. Even if we do
not take into consideration the future prospect of
promotion which the deceased was otherwise entitled and
the actual pay revisions taken effect from 1st January,
1996 and 1st January, 2006, it cannot be denied that the
pay of the deceased would have doubled if he would
continued in services of the State till the date of
retirement. Hence, this was a fit case in which 100%
increase in the future income of the deceased should
2
Page 21
have been allowed by the Tribunal and the High Court,
which they failed to do.
30. Having regard to the facts and evidence on record,
we estimate the monthly income of the deceased Sajjan
Singh at Rs.9,000 x 2 = Rs.18,000/ per month. From
this his personal living expenses, which should be 1/3rd,
there being three dependents has to be deducted.
Thereby, the ‘actual salary’ will come to Rs.18,000 –
Rs.6,000/ = Rs.12,000/ per month or Rs.12,000 x 12
=1,44,000/ per annum. As the deceased was 28 ½ years
old at the time of death the multiplier of 17 is
applied, which is appropriate to the age of the
deceased. The normal compensation would then work out
to be Rs.1,44,000/ x 17 =Rs.24,48,000/ to which we add
the usual award for loss of consortium and loss of the
estate by providing a conventional sum of Rs.
1,00,000/; loss of love and affection for the daughter
Rs.2,00,000/, loss of love and affection for the widow
and the mother at Rs.1,00,000/ each i.e. Rs.2,00,000/
and funeral expenses of Rs.25,000/.
31. Thus, according to us, in all a sum of
Rs.29,73,000/ would be a fair, just and reasonable
award in the circumstances of this case.
2
Page 22
32. The rate of interest of 12% is allowed from the
date of the petition filed before the Tribunal till
payment is made.
33. Respondent No.3 is directed to pay the total award
with interest minus the amount (if already paid) within
three months. The appellant No.2daughter who was aged
about 2 years at the time of accident of the deceased
has already attained majority; money may be required for
her education and marriage. In the circumstances, we
direct respondent No.3 to deposit 25% of the due amount
in the account of appellant no.1the wife. Out of the
rest 75% of the due amount, 35% of the amount be
invested in a Nationalized Bank by fixed deposit for a
period of one year in the name of the daughterappellant
No.2. Out of the rest 40% of the due amount, 20% each
be invested in a Nationalized Bank by fixed deposit for
a period of one year in the name of the appellant Nos. 1
and 3, the wife and the mother respectively.
34. The award passed by the Tribunal dated 21st June,
2003 and the judgment dated 29th July, 2011 of the
Rajasthan High Court stand modified to the extent above.
The appeal is allowed with the aforesaid observation and
direction. No separate order as to costs.
2
Page 23
………..………………………………………..J. (G.S. SINGHVI)
………………………………………………….J. (SUDHANSU JYOTI MUKHOPADHAYA)
NEW DELHI, MAY 03, 2013.
2