MALARVIZHI Vs UNITED INDIA INSURANCE CO. LTD.
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MR. JUSTICE HRISHIKESH ROY
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-009196-009197 / 2019
Diary number: 7453 / 2019
Advocates: MALAVIKA JAYANTH Vs
1
Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal Nos. 9196-97 of 2019
@SLP (C) Nos. 9630-31 of 2019
Malarvizhi & Ors. …Appellants Versus United India Insurance Company Limited & Anr. …Respondents
J U D G M E N T
Dr Dhananjaya Y Chandrachud, J
1 The present appeals arise from a judgment of a Division Bench of the
Madras High Court dated 20 July 2018 in a first appeal and cross-objection from
the decision of the Motor Accident Claims Tribunal1, Ranipet.
2 The appellants are the heirs and legal representatives of Aranganathan
who died as a result of a motor accident on 25 May 2001. He was travelling in an
1 Tribunal
2
Ambassador car bearing Registration No TN 23 A 7549 which was being driven
by another person. At about 12:45 am, a Tata Sierra car bearing Registration No
TN 20 Z 1613 came from the opposite direction and dashed against the car of the
deceased. Aranganathan was seriously injured and died during the course of the
accident. He is survived by his wife and four daughters who are the appellants
before this Court.
3 The appellants filed a claim petition under Section 166 of the Motor
Vehicles Act, 1988 before the Tribunal, seeking compensation in the amount of
Rs 99,90,000. By its award dated 11 July 2012, the Tribunal allowed the claim in
the amount of Rs 59,04,000 together with interest at the rate of 7.5% per annum
from the date of filing the claim petition till the date of realization of the decreed
amount. The appellants filed a first appeal before the High Court of Madras. The
High Court, by its impugned judgment partly allowed the appeal of the first
respondent. The High Court estimated the income of the deceased at a reduced
figure of Rs 2,50,000 per annum from Rs 4,48,790.55. The total compensation
awarded was thus reduced from Rs 59,04,000 to Rs 33,55,000. Aggrieved by the
judgment of the High Court, the claimants are in appeal before this Court.
4 The deceased was 49 years old at the time of the accident. The appellants
contended that the deceased was a businessman who derived income from
many sources including business and agricultural land admeasuring 36.76 acres.
It was stated that the deceased was, amongst others, a wholesale dealer of
cement and also owned wine shops. The land was sold in recovery proceedings
after the death of the deceased.
3
5 The Tribunal assessed the agricultural income of the deceased at Rs
3,40,708 per annum and the total income from business at Rs 89,590. The
Tribunal added to this Rs 30,000 per annum for income through real estate and
contract business. The annual income of the deceased was assessed at Rs
4,60,298. 30% was added to this towards future prospects bringing the annual
income to Rs 5,98,387.40. After a deduction of 1/4th of the total income towards
living expenses, the Tribunal used a multiplier of 13 to arrive at a compensation
of Rs.58,34,277. Damages under conventional heads, including funeral
expenses, loss of consortium and loss of love and affection were computed at Rs
70,000. A total compensation of Rs 59,04,000 was awarded.
6 In appeal, the High Court concluded that on an analysis of the income tax
returns filed by the deceased for the financial years 1995-1996 to 2000-2001, the
income declared for the financial year 1997-1998 was the highest and must be
taken as the annual income of the deceased. Hence, Rs 2,09,211 was
determined to be the annual income of the deceased. Rs 40,000 per annum was
added towards future prospects. The total income was thus arrived at Rs
2,50,000 per annum. No deduction was made towards personal expenses.
Applying a multiplier of 13, the loss of dependency was calculated to be Rs
32,50,000. To this, funeral expenses, loss of consortium and loss of love and
affection were added in the amount of Rs 1,05,000. A total compensation of Rs
33,55,000 was awarded.
4
7 Assailing the reduction of the compensation, Mr Jayanth Muth Raj, learned
Senior Counsel appearing on behalf of the appellants has contended:
(i) The High Court has held that income tax returns take precedence over
other documents in the determination of annual income. Over 52
documents were marked before the Tribunal demonstrating income
from various sources, all of which were not disclosed in the income tax
returns;
(ii) The High Court erred in not considering other contractual work awarded
to the deceased and other solvency certificates of the deceased in the
computation of his annual income;
(iii) Even assuming that the High Court is justified in taking the income
reflected in the tax return for the financial year 1997-1998 as the
determinant, the High Court has erred in not accounting for the
depreciation costs on fixed assets which have been reflected therein;
and
(iv) The High Court ought to have calculated the monthly income of the
deceased at Rs 50,000 taking into account the turnover from his trade
and wine business.
8 On the other hand, learned counsel for the respondents contended:
(i) The High Court is justified in according precedence to the income tax
returns of the deceased to determine his annual income;
5
(ii) There is no merit in the contention that the appellant has suffered a loss
on account of the sale of properties for the settling of the debt owed to
banks;
(iii) Depreciation on fixed assets cannot be added to the income of the
deceased; and
(iv) The award of the High Court is legally sustainable and calls for no
interference by this Court.
9 The rival submissions fall for our consideration.
10 The Tribunal proceeded to determine the agricultural income arising from
36.76 acres of land on the basis of two judgments of the High Court. The Tribunal
arrived at two different figures by applying the decisions and proceeded to
determine the agricultural income on an average of the two amounts. The
Tribunal superimposed a possible value of income from agricultural land despite
a clear indication in the income tax returns of the income from agricultural land.
The method adopted by the Tribunal is not sustainable in law. On the other hand,
the High Court has proceeded on the basis of the income reflected in the income
tax returns for the assessment year 1997-1998. The relevant portion of the return
reads:
“Income from House property – Rs. 1,920
Business profit (other than 14.b) - Rs. 1,21,071
Net Agricultural income – Rs. 88,140”
The tax return indicates an annual income of Rs 2,11,131 in the relevant
assessment year. Mr Jayanth Muth Raj, learned Senior Counsel appearing on
6
behalf of the appellant contended that other documents were marked which
reflected the income of the deceased. We are in agreement with the High Court
that the determination must proceed on the basis of the income tax return, where
available. The income tax return is a statutory document on which reliance may
be placed to determine the annual income of the deceased. To the benefit of the
appellants, the High Court has proceeded on the basis of the income tax return
for the assessment year 1997-1998 and not 1999-2000 and 2000-2001 which
reflected a reduction in the annual income of the deceased.
11 Learned Senior Counsel appearing on behalf of the appellants drew the
attention of this Court to the judgment of this Court in New India Assurance
Company v Yogesh Devi2 to contend that this Court may reasonably determine
the income that accrues to the deceased and also compute the expenses
incurred in the upkeep of agricultural land. In that case, a two judge Bench of this
Court dealt with a claim where “there was no evidence regarding the amount of
income derived from the abovementioned properties.” The only evidence
available in regard to the monthly income of the deceased was the statement of
the claimant. In the present case, the High Court has relied on the income tax
return of the deceased. Further, the Court in New India Assurance opined that
though a court may be required to account for the depletion in the net income
accruing from the assets of the deceased on account of payments for engaging
managers, evidence must be adduced to compute the depletion. The Court held:
“In the normal course the claimants are expected to adduce
evidence as to what would be the quantum of depletion in the
2 (2012) 3 SCC 613
7
income from the abovementioned asset on account of the
abovementioned factors.”
In the present case, no evidence was adduced by the appellants at any stage of
the proceedings to assist in the computation of the depletion in the net income
which accrues to the deceased. The judgment of this Court in New India
Assurance does not help the case of the appellants.
12 It was then contended by Mr Jayanth Muth Raj that this Court must add to
the annual income of the deceased, depreciation costs on capital assets to the
amounts of Rs 21,642, 74,685 and 7701 as reflected in the tax return for the
assessment year 1997-1998. We are unable to accede to this contention.
Depreciation is the deduction allowed for the decline in the real value of tangible
or intangible assets over its useful life. Its value varies over time and cannot
amount to tangible income for the purposes of computing annual income in a
claim before the MACT.
13 Mr Jayanth Muth Raj has then drawn our attention to the balance sheet
dated 31 March 1997 of Pavai Wines, Sholinghur for the assessment year 1997-
1998. An annual amount of Rs 1,04,987 is reflected as payment for a prepaid
license fee to the Tamil Nadu Government. In the peculiar circumstances of the
case, this amount, having been paid upfront and for a future period is to be added
to the annual income of the deceased. Thus, the net annual income of the
deceased is: Rs 2,11,131 + 1,04,987 = Rs 3,16,118.
14 The determination of the amount payable to the appellants is as follows:
8
(i) The deceased was self-employed and aged 49 at the time of the
accident. In accordance with the Constitution Bench judgment of this
Court in National Insurance Company Limited v Pranay Sethi3, 25%
of the annual income is to be added for future prospects. 25% of Rs
3,16,118 = 79,029.5. Annual income, accounting for future prospects, is
Rs 3,16,118 + 79,029.5 = Rs 3,95,147.5; and
(ii) In accordance with paragraph 30 of the decision of this Court in Sarla
Verma v Delhi Transport Corporation4, the deduction for personal
expenses for a married person where the dependents are between four
to six people is 1/5th or 20%. 20% of Rs 3,95,147.5 = 79,029.5. Net
annual income is Rs 3,95,147.5 - 79,029.5 = Rs 3,16,118.
In accordance with the judgment of this Court in Sarla Verma, the multiplier to be
applied when the deceased is between the age group 46 to 50 is 13. The loss of
dependency is calculated at Rs 3,16,118 X 13 = Rs 41,09,534. In accordance
with the judgment of this Court in Pranay Sethi, Rs 15,000, 15,000 and 40,000
must be added for funeral expenses, loss of estate and loss of consortium
respectively.
15 Therefore, the appellants shall be entitled to compensation under the
following heads:
Loss of dependency Rs 41,09,534
Funeral expenses Rs 15,000
3 (2017) 16 SCC 680 4 (2009) 6 SCC 121
9
Loss of estate Rs 15,000
Loss of consortium Rs 40,000
Loss of love and affection Rs 50,000
Rs 42,29,534
16 Thus, the total compensation payable to the appellants is Rs 42,29,534
with interest at 9% per annum from the date of filing of the application till the date
of payment of the compensation to the appellants.
17 The appeals are partly allowed to the extent indicated above. There shall
be no order as to costs.
18 Pending application(s), if any, shall stands disposed of.
.……......................................................J
[Dr Dhananjaya Y Chandrachud]
.……......................................................J
[Hrishikesh Roy]
New Delhi; December 09, 2019.