MAGMA GENERAL INSURANCE CO. LTD Vs NANU RAM ALIAS CHUHRU RAM
Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MS. JUSTICE INDU MALHOTRA
Case number: C.A. No.-009581-009581 / 2018
Diary number: 2317 / 2018
Advocates: GARVESH KABRA Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9581 OF 2018
(Arising out of SLP (Civil) No. 3192 of 2018)
Magma General Insurance Co. Ltd. …Appellant
Versus
Nanu Ram Alias Chuhru Ram & Ors. …Respondents
J U D G M E N T
INDU MALHOTRA, J.
Leave granted.
1. This Special Leave Petition has been filed by the Insurance
Company to challenge the compensation awarded on certain
counts by the Punjab & Haryana High Court in FAO No. 6943 of
2015 dated 27.09.2017, to be contrary to the Constitution Bench
judgment in National Insurance Co. Ltd. v. Pranay Sethi.1
2. The factual matrix of the present case, briefly stated, are as
under:
1 (2017) 16 SCC 680
1
On 01.12.2013, the deceased was riding his motorcycle
(Registration No. HR71B7681) from Ambli Village to Arjun
Majra Village. A relative of the deceased –Mr. Rakesh Kumar was
following him on a separate motorcycle on the Sadhaura
Naraingarh Road. A Renault car bearing Registration No. HR02
AB4646 driven by Respondent No.3, came from the side, and hit
the motorcycle driven by the deceased. The accident was
witnessed by Mr. Rakesh Kumar.
As a result of the accident, the deceased fell and sustained
multiple injuries. He was taken to the Government Hospital,
Naraingarh from where he was referred to PGI, Chandigarh. On
02.12.2013 the victim was taken to Government Hospital,
Panchkula where the doctors declared him dead.
On the same day, F.I.R. No. 337 was registered at Police
Station, Naraingarh on the statement of Mr. Rakesh Kumar who
was an eyewitness to the accident.
3. The father, brother, and sister of the deceased filed Claim
Petition under Section 166 of the Motor Vehicles Act, 1988
before the Motor Accidents Claim Tribunal, Yamuna Nagar
(“hereinafter referred to as MACT”) praying for compensation of
Rs. 50,00,000 along with Interest from the date of the accident
till the date of realization.
Mr. Rakesh Kumar, the eyewitness was examined before
the MACT. He deposed stated that the accident occurred due to
the rash and negligent driving of Respondent No. 3.
The MACT after considering the evidence placed on record,
came to the finding that the accident took place due to the rash
and negligent driving of Respondent No. 3.
2
The deceased was 24 years old, and was engaged in the
business of manufacturing Namkeen products. The Claimants
contended that the income of the deceased was Rs. 15,000 per
month. However, they were unable to produce evidence of the
income of the deceased. The MACT took the income of the
deceased to be that of an unskilled worker i.e. Rs. 5,342 per
month on the basis of the Notification dated 13.08.2013 issued
by the Labour Commissioner, Haryana prescribing minimum
wages for different categories of work.
The MACT awarded compensation to the family of the
deceased as follows:
Head Compensation awarded i. Income: Rs. 5,432 per month ii. Deduction towards
personal expenses: Rs. 1780 (1/3 rd of income)
iii. Multiplier: 7 (as per the age of the
father) iv. Loss of future income : Rs. 2,99,208
[i.e. (5432 – 1780) x 12x7] v. Loss of love and
affection:
Rs. 25,000
vi. Funeral Expenses: Rs. 15,000
Total Compensation
awarded:
Rs. 3,39,208 with interest @
7% from the date of the
claim until realization and
costs.
The MACT did not award any compensation to the
brother of the deceased, as he could not be considered to be
a dependent. Compensation was awarded to the aged father
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and the unmarried sister of the deceased, who were held to
be dependents.
The Insurance Company and the driver of the vehicle –
Respondent No. 3 both were held to be jointly and severally
liable to pay the compensation.
4. The Respondent Nos. 1 and 2 – i.e. the father and sister of
the deceased filed an Appeal against the order of the MACT
before the Punjab and Haryana High Court praying for
enhancement of compensation.
The High Court held that the facts relating to the
accident were admitted and proved before the MACT. It was
established that the deceased had died as a result of the
rash and negligent driving of Respondent No. 3.
The High Court found that the MACT had used the
wrong principle for application of the multiplier. The
multiplier ought to have been taken on the basis of the age
of the deceased, and not of his father.
The High Court reassessed the compensation as
follows:
Head Compensation awarded i. Income (as per minimum
wages):
Rs. 6,000 per month
ii. Future prospects at 50%
of (i):
Rs. 3,000 per month
iii. Total Income: Rs. 9,000 iv. Deduction of personal
expenses:
Rs. 3,000 (i.e. 1/3rd of total
income)
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v. Multiplier: 18 (as per age of deceased) vi. Loss of future income: Rs. 12,96,000
[i.e. (9,000 – 3,000) x 12 x
18] vii. Loss of love and
affection:
Rs. 1,00,000 (i.e. Rs. 50,000
each) viii. Funeral expenses: Rs. 25,000
Total Compensation
awarded:
Rs. 14,21,000 with interest
@ 9% from the date of filing
the claim petition till
realization.
The amount was held to be payable jointly and
severally by the Appellant – Insurance Company and
Respondent No. 3.
5. Aggrieved by the Order of the High Court, the Insurance
Company filed the present S.L.P. before this Court, praying
for settingaside the judgment of the Punjab and Haryana
High Court.
6. We have heard learned Counsel for the parties, and perused
the record.
The principal grounds on which the S.L.P. has been filed by
the Insurance Company are:
i. The High Court has erroneously awarded 50% towards
Future Prospects, even though as per the judgment of
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this Court in National Insurance Co. Ltd. v. Pranay
Sethi.2 only 40% could have been awarded. ii. The deduction of the income of the deceased ought to
have been made at ½, and not at 1/3rd, as he was a
bachelor. iii. The minimum wages of the deceased ought to have
been taken at Rs. 5,341 and not Rs. 6,000 as that was
the prevailing rate of minimum wages in Haryana at
the time of the accident. iv. The father and sister of the deceased could not be
considered as dependants, and were not entitled to
compensation. In the case of death of a bachelor, only
the mother could be considered to be a dependant. v. The grant of Rs. 1,00,000 on account of loss of love
and affection, and Rs. 25,000 towards funeral
expenses is erroneous. It was contended that only Rs. 30,000 could have
been awarded as per the judgment in Pranay Sethi
(supra).
7. The dependents of the deceased refuted the grounds raised
by the Insurance company, and reiterated their claim for
enhanced compensation.
8. The grounds of challenge by the Insurance Company are
dealt with seriatim.
8.1. With respect to the issue of Future Prospects, a
Constitution Bench of this Court in Pranay Sethi
(supra) has held that in case the deceased was self
2 (2017) 16 SCC 680
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employed or on a fixed salary, and was below 40 years
of age, an addition of 40% of the established income
should be granted towards Future Prospects. Future Prospects are to be awarded on the basis
of: i. the nature of the deceased’s employment; and ii. the age of the deceased.
In the present case, it is claimed by the family of
the deceased that he was engaged in making namkeen,
and was earning a monthly income of about Rs.
15,000 per month. However, no evidence was brought
on record to establish the same. The MACT as well as
the High Court assessed the income of the deceased on
the basis of the minimum wage of an unskilled worker.
The nature of his employment being taken as a self
employed person.
The deceased was 24 years old at the time of the
accident. Hence, future Prospects ought to have been
awarded at 40% of the actual income of the deceased,
instead of 50% as awarded by the High Court.
Hence, the judgment of the High Court on this
issue is modified to that extent.
8.2. With respect to the issue of deduction from the income
of the deceased, the Insurance Company contended
that the deduction ought to have been ½, and not
1/3rd, since the deceased was a bachelor.
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This issue has been dealt with in paragraph 32 of
the judgment in Sarla Verma (supra) wherein this
Court took the view that where the family of the
bachelor is large and dependent on the income of the
deceased, as in a case where he has a widowed mother
and large number of younger nonearning sisters or
brothers, his personal and living expenses may be
restricted to onethird, as contribution to the family
will be taken as twothird.
Considering that the deceased was living in a
village, where he was residing with his aged father who
was about 65 years old, and Respondent No. 2 an
unmarried sister, the High Court correctly considered
them to be dependents of the deceased, and made a
deduction of 1/3rd towards personal expenses of the
deceased.
The judgment of the High Court is, therefore,
affirmed on this count.
8.3. With respect to the income of the deceased, as the
family could not produce any evidence to show that the
income of the deceased was Rs. 15,000 per month, as
claimed, the High Court took his income to be Rs.
6,000, which is marginally above the minimum wage of
an unskilled worker at Rs. 5,342.
This finding is also not being interfered with.
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8.4. The Insurance Company has submitted that the father
and the sister of the deceased could not be treated as
dependents, and it is only a mother who can be
dependent of her son. This contention deserves to be
repelled. The deceased was a bachelor, whose mother
had predeceased him. The deceased’s father was
about 65 years old, and an unmarried sister. The
deceased was contributing a part of his meagre income
to the family for their sustenance and survival. Hence,
they would be entitled to compensation as his
dependents.
8.5. The Insurance Company has contended that the High
Court had wrongly awarded Rs. 1,00,000 towards loss
of love and affection, and Rs. 25,000 towards funeral
expenses.
The judgment of this Court in Pranay Sethi
(supra) has set out the various amounts to be awarded
as compensation under the conventional heads in case
of death. The relevant extract of the judgment is
reproduced herein below :
“Therefore, we think it seemly to fix reasonable sums. It seems to us that reasonable figures on conventional heads, namely, loss of estate, loss of consortium and funeral expenses should be Rs. 15,000/, Rs. 40,000/ and Rs. 15,000/ respectively. The principle of revisiting the said heads is an acceptable principle. But the
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revisit should not be factcentric or quantumcentric. We think that it would be condign that the amount that we have quantified should be enhanced on percentage basis in every three years and the enhancement should be at the rate of 10% in a span of three years.”
(Emphasis supplied)
As per the aforesaid judgment, the compensation
of Rs. 25,000 towards funeral expenses is decreased to
Rs.15,000. The amount awarded by the High Court towards
loss of love and affection is, however, maintained.
8.6 The MACT as well as the High Court have not awarded
any compensation with respect to Loss of Consortium
and Loss of Estate, which are the other conventional
heads under which compensation is awarded in the
event of death, as recognized by the Constitution
Bench in Pranay Sethi (supra).
The Motor Vehicles Act is a beneficial and welfare
legislation. The Court is dutybound and entitled to
award “just compensation”, irrespective of whether any
plea in that behalf was raised by the Claimant.
In exercise of our power under Article 142, and in
the interests of justice, we deem it appropriate to
award an amount of Rs. 15,000 towards Loss of Estate
to Respondent Nos. 1 and 2.
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8.7 A Constitution Bench of this Court in Pranay Sethi
(supra) dealt with the various heads under which
compensation is to be awarded in a death case. One of
these heads is Loss of Consortium. In legal parlance, “consortium” is a compendious
term which encompasses ‘spousal consortium’,
‘parental consortium’, and ‘filial consortium’.
The right to consortium would include the
company, care, help, comfort, guidance, solace and
affection of the deceased, which is a loss to his family.
With respect to a spouse, it would include sexual
relations with the deceased spouse.3
Spousal consortium is generally defined as rights
pertaining to the relationship of a husbandwife which
allows compensation to the surviving spouse for loss of
“company, society, cooperation, affection, and aid of
the other in every conjugal relation.”4
Parental consortium is granted to the child upon
the premature death of a parent, for loss of “parental
aid, protection, affection, society, discipline, guidance
and training.”
Filial consortium is the right of the parents to
compensation in the case of an accidental death of a
child. An accident leading to the death of a child
causes great shock and agony to the parents and
3 Rajesh and Ors. vs. Rajbir Singh and Ors. (2013) 9 SCC 54 4 BLACK'S LAW DICTIONARY (5th ed. 1979)
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family of the deceased. The greatest agony for a parent
is to lose their child during their lifetime. Children are
valued for their love, affection, companionship and
their role in the family unit. Consortium is a special prism reflecting changing
norms about the status and worth of actual
relationships. Modern jurisdictions worldover have
recognized that the value of a child’s consortium far
exceeds the economic value of the compensation
awarded in the case of the death of a child. Most
jurisdictions therefore permit parents to be awarded
compensation under loss of consortium on the death of
a child. The amount awarded to the parents is a
compensation for loss of the love, affection, care and
companionship of the deceased child.
The Motor Vehicles Act is a beneficial legislation
aimed at providing relief to the victims or their
families, in cases of genuine claims. In case where a
parent has lost their minor child, or unmarried son or
daughter, the parents are entitled to be awarded loss
of consortium under the head of Filial Consortium.
Parental Consortium is awarded to children who
lose their parents in motor vehicle accidents under the
Act. A few High Courts have awarded compensation
on this count5. However, there was no clarity with
5 Rajasthan High Court in Jagmala Ram @ Jagmal Singh & Ors. v. Sohi Ram & Ors 2017 (4) RLW 3368 (Raj); Uttarakhand High Court in Smt. Rita Rana & Anr. v. Pradeep Kumar & 6 Ors.
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respect to the principles on which compensation could
be awarded on loss of Filial Consortium. The amount of compensation to be awarded as
consortium will be governed by the principles of
awarding compensation under ‘Loss of Consortium’ as
laid down in Pranay Sethi (supra).
In the present case, we deem it appropriate to
award the father and the sister of the deceased, an
amount of Rs. 40,000 each for loss of Filial
Consortium.
9. In light of the above mentioned discussion, Respondent Nos.
1 and 2 are entitled to the following amounts :
Head Compensation awarded i. Income: Rs. 6,000 ii. Future Prospects: Rs. 2,400 (i.e. 40% of the
income) iii. Deduction towards
personal expenditure:
Rs. 2,800 [i.e. 1/3rd of
(Rs.6,000 + Rs.2,400) iv. Total Income: Rs. 5,600 [i.e. 2/3rd of
(Rs.6,000 + Rs.2,400] v. Multiplier: 18 vi. Loss of future income: Rs. 12,09,600 (Rs.5,600 x 12 x
18) vii. Loss of love and
affection:
Rs. 1,00,000 (Rs. 50,000 each)
viii. Funeral expenses: Rs. 15,000 ix. Loss of estate: Rs. 15,000 x. Loss of Filial Rs. 80,000 (Rs. 40,000 payable
2014 (3) UC 1687; Karnataka High Court in Lakshman and Ors. v. Susheela Chand Choudhary & Ors (1996) 3 Kant LJ 570 (DB)
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Consortium: to each of Respondent Nos.1
and 2)
Total compensation awarded: Rs. 14,25,600 alongwith
Interest @ 12% p.a. from the
date of filing of the Claim
petition till payment.
Out of the amount awarded, Respondent No.1 is
entitled to 60% while Respondent No.2 shall be granted 40%
alongwith Interest as specified above.
10.The Insurance Company and Respondent No. 3 are held
jointly and severally liable to pay the compensation
awarded.
The Appellant – Insurance Company will pay the full
amount of compensation awarded hereinabove to
Respondent Nos. 1 and 2 and can recover 50% of the
amount from Respondent No. 3.
11.The appeal is disposed of in the above terms.
…………………………..J. (R. F. Nariman)
…………………………..J. (Indu Malhotra)
New Delhi September 18, 2018.
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