SANDEEP KHANUJA Vs ATUL DANDE
Bench: A.K. SIKRI,R.K. AGRAWAL
Case number: C.A. No.-001329-001329 / 2017
Diary number: 14604 / 2013
Advocates: C. N. SREE KUMAR Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1329 OF 2017 (ARISING OUT OF SLP (C) NO. 22790 OF 2013)
SANDEEP KHANUJA .....APPELLANT(S)
VERSUS
ATUL DANDE & ANR. .....RESPONDENT(S)
J U D G M E N T A.K. SIKRI, J.
Leave granted.
2) In a motor accident, the appellant herein suffered physical injuries. It
happened on July 08, 2006 when the appellant was going on a scooter
to Gram Pendri in the State of Chhattisgarh. When he reached near
Gram Pendri, a Hyundai Getz car bearing Registration No. MH 12 CR
6917, driven by respondent No.1, hit the scooter, as a result of which the
appellant fell down and sustained fractures on both the legs, thereby
suffering permanent disability to some extent. He filed claim for
compensation against the respondents before the Motor Accidents
Claims Tribunal (MACT), Rajnandgaon, Chhattisgarh. The MACT, vide
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award dated May 05, 2009, granted him compensation in the sum of
5,35,227, under the following heads:₹
Head Amount (in Rs.) Medical & Transport Expenses - 3,10,227 Loss of Income - 1,00,000 Mental & Physical agony - 30,000 Removal of rod inserted in right leg
- 25,000
Permanent disability to some extent
- 70,000
TOTAL - 5,35,227
3) Not satisfied with the quantum of compensation, the appellant
approached the High Court by way of appeal under Section 173 of the
Motor Vehicles Act, 1988 (for short, the 'Act'). The High Court has, vide
impugned judgment, enhanced the compensation to 6,35,000. The₹
High Court has not awarded compensation under different heads but has
deemed it proper to award lump sum compensation in the aforesaid
amount. Relevant discussion in this behalf can be traced to paras 8 and
9 of the impugned judgment, which reads as under:
“(8) We have gone through the evidence adduced by the claimant on the issue of injury sustained by him. In our opinion, taking into consideration the nature of injury, the permanent disability occurred on the body of the appellant (claimant) to some extent, as a result of which he claims to be not as fit as he was prior to accident in his day-to-day work, resulting in reducing his capacity to do some extent of work, the expenditure incurred in receiving medical treatment in actual, the loss and mental pain suffered due to his involvement in accident we consider it proper to enhance in lump sum the compensation from Rs.5,35,227/- to Rs.6,35,000/-. In other words, in our view, the claimant is held entitled for a total sum of Rs.6,35,000/- by way of compensation for the injuries
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sustained by him.
(9) In our considered opinion, due to injuries in both legs which is also duly proved in evidence by the claimant and his doctor, he cannot freely move and attend to his duties. His movements are restricted to a large extent and that too in young age. It is for all these reasons, we feel that the Tribunal had awarded a less compensation under this head and hence, some enhancement under the head of pain and suffering and also under the head of permanent partial disability and loss of earning capacity is called for. This enhancement figure is arrived at taking into consideration all relevant factors.”
4) The appellant is not satisfied with the aforesaid approach and the
manner in which the compensation is awarded. According to him, had
the Court applied proper provision and principles laid down under the
Act, the appellant would have been entitled to much more compensation.
5) We may state, at the outset, that the MACT recorded a specific finding
that the accident took place due to rash and negligent driving of car by
respondent No.1 which hit the scooter of the appellant. Respondent
No.1 did not challenge the finding of the MACT and, therefore, this
aspect has attained finality and we need not go into the same. The
dispute, therefore, pertains only to the quantum of the compensation that
has to be awarded. Few facts relevant for resolving the dispute, which
appear on the record, are as under:
6) At the time of the accident, the appellant was aged about 30 years. He
was working as a Chartered Accountant. The appellant had produced
evidence to the effect that he had worked as a Chartered Accountant for
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various institutions for which he was paid professional fee. He had
produced statements in this behalf (Exhibits P-195 to P-208) and on that
basis he claimed that his monthly income was 34,600. He also proved₹
on record the income tax return for the year 2006-2007 (Exhibit P-194).
The certificates which were produced by the appellant showing the
professional fee which he had received was not accepted by the MACT
on the ground that he had started the business in the month of March
2006 and there was enough professional competition in the said field.
Moreover, the person issuing the certificate had not been produced. On
this basis, the Tribunal assessed the monthly income of the appellant at
10,000.₹
7) Insofar as injuries suffered by the appellant in the said accident are
concerned, he had stated that his health had impaired drastically and
lungs infected because of which he was admitted in the Intensive Care
Unit and he was kept on ventilator and was operated thrice. He had
problem in climbing stairs, running, trouble of back while sleeping, etc. A
rod is planted in his leg. Because of all this he has suffered 70%
permanent disability, apart from mental and physical agony and the said
disability is going to give him frustration and disappointment towards life.
He pleaded that this disability has affected his efficiency in work as well
resulting in loss of future income as well.
8) As already noticed above, the MACT granted him compensation by
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reimbursing expenses incurred towards treatment and transportation,
loss of income, mental and physical agony and expenses for removing
the rod planted in his leg. The appellant contends that compensation
awarded for mental agony and physical suffering is too less. That apart,
his main grievance is that only a paltry sum of 70,000 is awarded by₹
the MACT for permanent disability suffered by him, which is too
inadequate.
9) We may note in this behalf that the MACT, though accepted the
aforesaid injuries and physical incapacity suffered by the appellant, was
of the opinion that even when it was not possible for the appellant to do
work like a healthy person, looking to the nature of the said injuries,
insofar as work of a Chartered Accountant is concerned, he could still
perform it properly and there was no impairment therein. For this
reason, the MACT refused to award compensation to the appellant by
applying the principle of multiplier based on permanent disability and
granted a lump sum amount of 70,000. The High Court has not gone₹
into this aspect specifically.
10) In this conspectus, the only argument advanced by the learned counsel
for the appellant was that the appellant was entitled to the compensation
on the basis of multiplier, as per the provisions of the Act, fur suffering
permanent disability to the extent of 70% and there was no reason not to
apply the said multiplier.
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11) Learned counsel for the respondent, on the other hand, made an
endeavour to justify the approach of the MACT with the submission that
when the injuries suffered by him, even resulting in 70% permanent
disability, had no adverse affect on the working of the appellant, who was
a Chartered Accountant, he was not entitled to have the compensation
computed by invoking the principle of multiplier.
12) We may observe at the outset that it is now a settled principle,
repeatedly stated and restated time and again by this Court, that in
awarding compensation the multiplier method is logically sound and
legally well established. This method, known as 'principle of multiplier',
has been evolved to quantify the loss of income as a result of death or
permanent disability suffered in an accident. Recognition to this
principle was given for the first time in the year 1966 in the case of
Municipal Corporation of Delhi v. Subhagwanti & Ors.1 Again, in
Madhya Pradesh State Road Transport Corporation, Bairagarh,
Bhopal v. Sudhakar & Ors.2, the Court referred to an English decision
while emphasising the import of this principle in the following manner:
“4. A method of assessing damages, usually followed in England, as appears from Mallet v. McMonagle3, is to calculate the net pecuniary loss upon an annual basis and to “arrive at the total award by multiplying the figure assessed as the amount of the annual ‘dependency’ by a number of ‘year's purchase’ that is the number of years the benefit was expected to last, taking into consideration the imponderable factors in fixing either the multiplier or
1 (1966) 3 SCR 649 2 (1977) 3 SCC 64 3 1969 ACJ 312 (HL. England)
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the multiplicand...”
13) While applying the multiplier method, future prospects on advancement
in life and career are taken into consideration. In a proceeding under
Section 166 of the Act relating to death of the victim, multiplier method is
applied after taking into consideration the loss of income to the family of
the deceased that resulted due to the said demise. Thus, the multiplier
method involves the ascertainment of the loss of dependency or the
multiplicand having regard to the circumstances of the case and
capitalising the multiplicand by an appropriate multiplier. The choice of
the multiplier is determined by the age of the deceased or that of the
claimant, as the case may be. In injury cases, the description of the
nature of injury and the permanent disablement are the relevant factors
and it has to be seen as to what would be the impact of such
injury/disablement on the earning capacity of the injured. This Court, in
the case of U.P. State Road Transport Corporation & Ors. v. Trilok
Chandra & Ors.4 justified the application of multiplier method in the
following manner:
“13. It was rightly clarified that there should be no departure from the multiplier method on the ground that Section 110-B, Motor Vehicles Act, 1939 (corresponding to the present provision of Section 168, Motor Vehicles Act, 1988) envisaged payment of ‘just’ compensation since the multiplier method is the accepted method for determining and ensuring payment of just compensation and is expected to bring uniformity and certainty of the awards made all over the country.”
The multiplier system is, thus, based on the doctrine of equity, equality
4 (1996) 4 SCC 362
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and necessity. A departure therefrom is to be done only in rare and
exceptional cases.
14) In the last few years, law in this aspect has been straightened by this
Court by removing certain cobwebs that had been created because of
some divergent views on certain aspects. It is not even necessary to
refer to all these cases. We find that the principle of determination of
compensation in the case of permanent/partial disablement has been
exhaustively dealt with after referring to the relevant case law on the
subject in the case of Raj Kumar v. Ajay Kumar & Ors.5 in the following
words:
“Assessment of future loss of earnings due to permanent disability
8. Disability refers to any restriction or lack of ability to perform an activity in the manner considered normal for a human being. Permanent disability refers to the residuary incapacity or loss of use of some part of the body, found existing at the end of the period of treatment and recuperation, after achieving the maximum bodily improvement or recovery which is likely to remain for the remainder life of the injured. Temporary disability refers to the incapacity or loss of use of some part of the body on account of the injury, which will cease to exist at the end of the period of treatment and recuperation. Permanent disability can be either partial or total. Partial permanent disability refers to a person's inability to perform all the duties and bodily functions that he could perform before the accident, though he is able to perform some of them and is still able to engage in some gainful activity. Total permanent disability refers to a person's inability to perform any avocation or employment related activities as a result of the accident. The permanent disabilities that may arise from motor accident injuries, are of a much wider range when compared to the physical disabilities which are enumerated in the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full
5 (2011) 1 SCC 343
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Participation) Act, 1995 (“the Disabilities Act”, for short). But if any of the disabilities enumerated in Section 2(i) of the Disabilities Act are the result of injuries sustained in a motor accident, they can be permanent disabilities for the purpose of claiming compensation.
9. The percentage of permanent disability is expressed by the doctors with reference to the whole body, or more often than not, with reference to a particular limb. When a disability certificate states that the injured has suffered permanent disability to an extent of 45% of the left lower limb, it is not the same as 45% permanent disability with reference to the whole body. The extent of disability of a limb (or part of the body) expressed in terms of a percentage of the total functions of that limb, obviously cannot be assumed to be the extent of disability of the whole body. If there is 60% permanent disability of the right hand and 80% permanent disability of left leg, it does not mean that the extent of permanent disability with reference to the whole body is 140% (that is 80% plus 60%). If different parts of the body have suffered different percentages of disabilities, the sum total thereof expressed in terms of the permanent disability with reference to the whole body cannot obviously exceed 100%.
10. Where the claimant suffers a permanent disability as a result of injuries, the assessment of compensation under the head of loss of future earnings would depend upon the effect and impact of such permanent disability on his earning capacity. The Tribunal should not mechanically apply the percentage of permanent disability as the percentage of economic loss or loss of earning capacity. In most of the cases, the percentage of economic loss, that is, the percentage of loss of earning capacity, arising from a permanent disability will be different from the percentage of permanent disability. Some Tribunals wrongly assume that in all cases, a particular extent (percentage) of permanent disability would result in a corresponding loss of earning capacity, and consequently, if the evidence produced show 45% as the permanent disability, will hold that there is 45% loss of future earning capacity. In most of the cases, equating the extent (percentage) of loss of earning capacity to the extent (percentage) of permanent disability will result in award of either too low or too high a compensation.
11. What requires to be assessed by the Tribunal is the effect of the permanent disability on the earning capacity of the injured; and after assessing the loss of earning
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capacity in terms of a percentage of the income, it has to be quantified in terms of money, to arrive at the future loss of earnings (by applying the standard multiplier method used to determine loss of dependency). We may however note that in some cases, on appreciation of evidence and assessment, the Tribunal may find that the percentage of loss of earning capacity as a result of the permanent disability, is approximately the same as the percentage of permanent disability in which case, of course, the Tribunal will adopt the said percentage for determination of compensation.”
15) The crucial factor which has to be taken into consideration, thus, is to
assess as to whether the permanent disability has any adverse effect on
the earning capacity of the injured. In this sense, the MACT approached
the issue in right direction by taking into consideration the aforesaid test.
However, we feel that the conclusion of the MACT, on the application of
the aforesaid test, is erroneous. A very myopic view is taken by the
MACT in taking the view that 70% permanent disability suffered by the
appellant would not impact the earning capacity of the appellant. The
MACT thought that since the appellant is a Chartered Accountant, he is
supposed to do sitting work and, therefore, his working capacity is not
impaired. Such a conclusion was justified if the appellant was in the
employment where job requirement could be to do sitting/table work and
receive monthly salary for the said work. An important feature and
aspect which is ignored by the MACT is that the appellant is a
professional Chartered Accountant. To do this work efficiently and in
order to augment his income, a Chartered Accountant is supposed to
move around as well. If a Chartered Accountant is doing taxation work,
he has to appear before the assessing authorities and appellate
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authorities under the Income Tax Act, as a Chartered Accountant is
allowed to practice up to Income Tax Appellate Tribunal. Many times
Chartered Accountants are supposed to visit their clients as well. In
case a Chartered Accountant is primarily doing audit work, he is not only
required to visit his clients but various authorities as well. There are
many statutory functions under various statutes which the Chartered
Accountants perform. Free movement is involved for performance of
such functions. A person who is engaged and cannot freely move to
attend to his duties may not be able to match the earning in comparison
with the one who is healthy and bodily abled. Movements of the
appellant have been restricted to a large extent and that too at a young
age. Though the High Court recognised this, it did not go forward to
apply the principle of multiplier. We are of the opinion that in a case like
this and having regard to the injuries suffered by the appellant, there is a
definite loss of earning capacity and it calls for grant of compensation
with the adoption of multiplier method, as held by this Court in Yadava
Kumar v. Divisional Manager, National Insurance Company Limited
& Anr.6:
“9. We do not intend to review in detail state of authorities in relation to assessment of all damages for personal injury. Suffice it to say that the basis of assessment of all damages for personal injury is compensation. The whole idea is to put the claimant in the same position as he was insofar as money can. Perfect compensation is hardly possible but one has to keep in mind that the victim has done no wrong; he has suffered at the hands of the wrongdoer and the court must take care to give him full
6 (2010) 10 SCC 341
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and fair compensation for that he had suffered.
10. In some cases for personal injury, the claim could be in respect of lifetime's earnings lost because, though he will live, he cannot earn his living. In others, the claim may be made for partial loss of earnings. Each case has to be considered in the light of its own facts and at the end, one must ask whether the sum awarded is a fair and reasonable sum. The conventional basis of assessing compensation in personal injury cases—and that is now recognised mode as to the proper measure of compensation—is taking an appropriate multiplier of an appropriate multiplicand.”
16) In that case, after following the judgment in Kerala SRTC v. Susamma
Thomas7, the Court chose to apply multiplier of 18 keeping in view the
age of the victim, who as 25 years at the time of the accident.
17) In the instant case, the MACT had quantified the income of the appellant
at 10,000, i.e. 1,20,000 per annum. Going by the age of the appellant₹ ₹
at the time of the accident, multiplier of 17 would be admissible.
Keeping in view that the permanent disability is 70%, the compensation
under this head would be worked out at 14,28,000. The MACT had₹
awarded compensation of 70,000 for permanent disability, which₹
stands enhanced to 14,28,000. For mental and physical agony and₹
frustration and disappointment towards life, the MACT has awarded a
sum of 30,000, which we enhance to 1,30,000. In this manner, the₹ ₹
compensation that is payable to the appellant is worked out as under:
Head Awarded by MACT Amount (in Rs.)
Now Payable Amount (in Rs.)
Medical & Transport Expenses
- 3,10,227 3,10,227
7 (1994) 2 SCC 176
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Loss of Income - 1,00,000 1,00,000 Mental & Physical agony
- 30,000 1,30,000
Removal of rod inserted in right leg
- 25,000 25,000
Permanent disability to some extent
- 70,000 14,28,000
TOTAL - 5,35,227 19,93,227
The appellant shall also be entitled to the interest, as awarded by the
High Court, as well as costs of this appeal. The amount shall be paid to
the appellant within two months after deducting the payments already
made.
18) The appeal is disposed of accordingly.
.............................................J. (A.K. SIKRI)
.............................................J. (R.K. AGRAWAL)
NEW DELHI; FEBRUARY 02, 2017.