ARUN KUMAR JHA Vs RANVIR SINGH
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-010880-010880 / 2018
Diary number: 29793 / 2017
Advocates: MANJU JETLEY Vs
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 10880/2018 (ARISING FROM SLP (C) NOS.32552 OF 2017)
ARUN KUMAR JHA APPELLANT(S)
VERSUS
RANVIR SINGH & ANR. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. Heard the learned counsel for the appellant and
the learned counsel for the Insurance Company. There
is no appearance for respondent No.1/owner.
3. This is a case where the appellant was denied the
benefit of functional disability. In view of the
judgment of this Court in K. Janardhan v. United
India Insurance Company Limited & Another, reported
in (2008) 8 SCC 518, the law is well settled that
being a driver, in the nature of injury resulting in
amputation of right leg below one third the thigh,
there cannot be any dispute that there is 100%
functional disability. The Commissioner, Workmen
Compensation has granted compensation only to the
tune of Rs.3,87,187/- with penalty.
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4. Learned counsel appearing for Respondent
No.2/Insurance Company has vehemently contended that
the benefit of the amendment introduced in the year
2009 cannot be extended to the appellant since the
date of incident is prior to the amendment.
5. We are afraid that this contention cannot be
appreciated since the position is covered against the
respondents by a decision of this Court in Kalema
Tumba v. State of Maharashtra and Another, reported
in (1999) 8 SCC 257. Though the learned counsel for
the appellant has pitched the claims to around Rs.20
Lacs including the penalty component and other
aspects, having regard to the entire facts and
circumstances of the case, we are of the view that
this is a case where a further compensation of a lump
sum amount of Rs.10 Lacs will be just, fair and
proper. Ordered accordingly.
6. The respondent No.2/Insurance Company is directed
to pay this amount of Rs.10 Lacs to the appellant,
within a period of three months from today. In case,
the said amount is not paid within three months from
today, the appellant will be entitled to interest @
12% per annum from the date of the accident.
7. The appeal is, accordingly, disposed of.
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8. Pending applications, if any, shall stand
disposed of.
9. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [A.M. KHANWILKAR]
.............................J. [DR. DHANANJAYA Y. CHANDRACHUD]
NEW DELHI; NOVEMBER 01, 2018.
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