ANITA AND OTHERS Vs ARUN YADAV AND OTHERS
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-011115-011115 / 2017
Diary number: 26881 / 2015
Advocates: KUNAL VERMA Vs
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 11115 OF 2017
ANITA AND OTHERS ... APPELLANT (S)
VERSUS
ARUN YADAV AND OTHERS ... RESPONDENT (S)
J U D G M E N T
KURIAN, J.:
1. The appellants herein are aggrieved by the insufficiency of
the compensation awarded to them on account of a motor
accident in which husband of the first appellant died. The
main dispute is with regard to income. The Motor Accident
Claims Tribunal awarded a total sum of Rs.6,90,400/- and
the High Court added 50 per cent towards income of the
deceased in addition to some compensation under other
heads. There was no dispute that deceased was a driver
employed with a private establishment and it has come in
evidence that additionally, he was engaged in private taxi
driving.
2. Learned Counsel appearing for the Insurance Company has
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NON-REPORTABLE
brought to our notice the notification issued by the
Government of Haryana, Labour Department, where a skilled
person in Category ‘B’ has been granted minimum wages to
the tune of Rs.4,360/-. A driver is not a semi-skilled person
but a skilled person. Therefore, in any case, we are of the
view that the income out of the employment as driver should
have been assessed at Rs.4,360/- per month. Since, it has
come in evidence that he was also a private taxi driver,
though there is not much evidence produced with regard to
the actual income, we are of the view that it would be just
and proper to add an income of Rs.100 per day out of the
taxi service. Thus, the monthly income would come to
Rs.7,360/-. Adding 50 per cent for the future prospects, it
comes to Rs.11,040/-. After deducting 1/4th towards personal
expenses, what would have been saved to the estate would
be Rs.8,280/-. Taking the undisputed multiplier of 18, the
compensation in that respect comes to Rs.17,88,480/-.
3. The High Court has rightly awarded Rs.1,00,000/- towards
loss of consortium to the widow. The two minor daughters
will be entitled to Rs.1,00,000/- each, i.e., Rs.2,00,000/- and
the mother gets Rs.50,000/- on account of loss of love and
affection. The transportation expenses awarded by the High
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Court to the tune of Rs.10,000/- is maintained. Towards
funeral expenses, the appellant shall be entitled to
Rs.25,000/-. Thus, the appellant will get a total
compensation of Rs.21,73,480/- with interest at the rate of 8
per cent per annum from the date of filing of the Claim
Petition.
4. The Appeal is allowed to the above extent. Pending
applications, if any, shall stand disposed of.
5. There shall be no order as to costs.
.......................J. (KURIAN JOSEPH)
.……………………J. (R. BANUMATHI)
New Delhi; September 7, 2017.
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