UNION OF INDIA Vs RADHA YADAV
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: C.A. No.-001265-001266 / 2019
Diary number: 33756 / 2018
Advocates: ANIL KATIYAR Vs
Civil Appeal Nos.1265-1266/2019 @ SLP(C)Nos.28032-33/2018 Union of India vs. Radha Yadav
1 Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 1265-1266 OF 2019 (Arising out of Special Leave Petition (Civil)Nos.28032-28033 of 2018)
UNION OF INDIA ……Appellant
VERSUS
RADHA YADAV ..…. Respondent
WITH
Civil Appeal Nos.1267-1268 of 2019 @ Special leave Petition (Civil) Nos.2993-2994 of 2019
(D.No.33760)
JUDGMENT
Uday Umesh Lalit, J.
1. Leave granted.
2. While travelling from Burdwan Railway Station to Howrah Railway
Station on 02.10.2003 in a local train one Dasarath Yadav had peeped his head
out of the compartment door and his head collided with a post by the side of
the railway track resulting in an accident where he lost his life. The Railway
Claims Tribunal, Kolkata by its judgment and order dated 27.09.2007 found
Civil Appeal Nos.1265-1266/2019 @ SLP(C)Nos.28032-33/2018 Union of India vs. Radha Yadav
2 that the deceased was a bona fide railway passenger and that the incident was
an “untoward incident” in terms of the provisions of Section 123 of the
Railways Act, 1989 (hereinafter referred to as “the Act”). The Tribunal,
however, found that the deceased was victim of his own act and as such no
compensation was payable.
3. The dismissal of the Claim Petition was challenged by the respondent
i.e. widow of the deceased by filing FMA No.858 of 2012 in the High Court
at Calcutta.
4. The Railway Accidents and Untoward Incidents (Compensation)
Rules, 1990 (hereinafter referred to as “the Rules) provide for a Schedule
prescribing the amount of compensation payable in respect of death and
injuries. During the pendency of the matter by way of amendment, the
amount of compensation which was earlier at the level of Rs.4,00,000/- in
case of death was raised to Rs.8,00,000/-.
5. It was found by the High Court that in terms of Section 124-A of the
Act the ‘Principle of Strict Liability’ would arise and as such the Tribunal was
not right in denying compensation to the respondent. While allowing the
appeal, the High Court held the respondent to be entitled to compensation of
Rs.8,00,000/- with interest @ 9% per annum. The judgment of the High
Civil Appeal Nos.1265-1266/2019 @ SLP(C)Nos.28032-33/2018 Union of India vs. Radha Yadav
3 Court in the present case was delivered on 03.03.2017. The challenge raised
by way of review petition was also rejected on 30.11.2017.
6. On 09.05.2018 in the case of Union of India v. Rina Devi1 this
Court considered the following questions: i) Whether the quantum of compensation should be as per the prescribed rate of compensation as on the date of application/incident or on the date of order awarding compensation;
ii) Whether principle of strict liability applies;
iii) Whether presence of a body near the railway track is enough to maintain a claim;
iv) Rate of interest.
As regards the first question this Court ruled as under:-
“18. ……. We are of the view that law in the present context should be taken to be that the liability will accrue on the date of the accident and the amount applicable as on that date will be the amount recoverable but the claimant will get interest from the date of accident till the payment at such rate as may be considered just and fair from time to time. In this context, rate of interest applicable in motor accident claim cases can be held to be reasonable and fair. Once concept of interest has been introduced, principles of Workmen Compensation Act can certainly be applied and judgment of 4-Judge Bench in Pratap Narain Singh Deo2 will fully apply. Wherever it is found that the revised amount of applicable compensation as on the date of award of the Tribunal is less than the
1 2018 SCC OnLine SC 507 =2018 AIR 2362 = 2018 SCR 417 = 2018 (7) SCALE 274 2 (1976) 1 SCC 289
Civil Appeal Nos.1265-1266/2019 @ SLP(C)Nos.28032-33/2018 Union of India vs. Radha Yadav
4 prescribed amount of compensation as on the date of accident with interest, higher of the two amounts ought to be awarded on the principle of beneficial legislation. Present legislation is certainly a piece of beneficent legislation.
19. Accordingly, we conclude that compensation will be payable as applicable on the date of the accident with interest as may be considered reasonable from time to time on the same pattern as in accident claim cases. If the amount so calculated is less than the amount prescribed as on the date of the award of the Tribunal, the claimant will be entitled to higher of the two amounts. This order will not affect the awards which have already become final and where limitation for challenging such awards has expired, this order will not by itself be a ground for condonation of delay. Seeming conflict in Rathi Menon3 and Kalandi Charan Sahoo4 stands explained accordingly. The 4-Judge Bench judgment in Pratap Narain Singh Deo2 holds the field on the subject and squarely applies to the present situation. Compensation as applicable on the date of the accident has to be given with reasonable interest and to give effect to the mandate of beneficial legislation, if compensation as provided on the date of award of the Tribunal is higher than unrevised amount with interest, the higher of the two amounts has to be given.”
7. This Special Leave Petition was filed in the month of September,
2018 i.e. after the aforesaid decision of this Court in Rina Devi1.
3 (2001) 3 SCC 714 4 2018 (7) SCJ 159 = (2017) SCC Online SC 1638
Civil Appeal Nos.1265-1266/2019 @ SLP(C)Nos.28032-33/2018 Union of India vs. Radha Yadav
5 8. When the matter was taken up, it was submitted on behalf of the
appellant that grant of interest on the sum of Rs.8,00,000/- was not
consistent with the law laid down by this Court in the case of Rina Devi1. It
was contended that despite said decision, in number of cases interest was
being awarded on the revised amount of Rs.8,00,000/-. In the peculiar facts
and circumstances, this Court did not find it appropriate to issue notice to the
respondent but appointed Mr. Brijender Chahar, learned Senior Advocate as
amicus curiae to assist the Court. It was made clear that the respondent
shall be entitled to the benefit ordered by the High Court irrespective of the
decision as regards question of law raised in the matter.
9. We heard Mr. Vikramjit Banerjee, learned Additional Solicitor
General for the appellant and Mr. Brijender Chahar, learned amicus curiae.
10. The issue raised in the matter does not really require any elaboration
as in our view, the judgment of this Court in the case of Rina Devi1 is very
clear. What this Court has laid down is that the amount of compensation
payable on the date of accident with reasonable rate of interest shall first be
calculated. If the amount so calculated is less than the amount prescribed as
on the date of the award, the claimant would be entitled to higher of these
Civil Appeal Nos.1265-1266/2019 @ SLP(C)Nos.28032-33/2018 Union of India vs. Radha Yadav
6 two amounts. Therefore, if the liability had arisen before the amendment
was brought in, the basic figure would be as per the Schedule as was in
existence before the amendment and on such basic figure reasonable rate of
interest would be calculated. If there be any difference between the amount
so calculated and the amount prescribed in the Schedule as on the date of the
award, the higher of two figures would be the measure of compensation.
For instance, in case of a death in an accident which occurred before
amendment, the basic figure would be Rs.4,00,000/-. If, after applying
reasonable rate of interest, the final figure were to be less than Rs.8,00,000/-,
which was brought in by way of amendment, the claimant would be entitled
to Rs.8,00,000/-. If, however, the amount of original compensation with rate
of interest were to exceed the sum of Rs.8,00,000/- the compensation would
be in terms of figure in excess of Rs.8,00,000/-. The idea is to afford the
benefit of the amendment, to the extent possible. Thus, according to us, the
matter is crystal clear. The issue does not need any further clarification or
elaboration.
11. Consequently, we must hold that the High Court was in error in
awarding interest on the sum of Rs.8 lakhs in the instant case. Where the
accident had occurred before the amendment, it ought to have considered the
Civil Appeal Nos.1265-1266/2019 @ SLP(C)Nos.28032-33/2018 Union of India vs. Radha Yadav
7 matter in the light of the principle laid down in Rani Devi1. We, therefore,
set aside the impugned judgment and allow the appeals. However, the
respondent, in any case, would not be affected in any manner and will be
entitled to the sum awarded by the High Court.
12. We must also note an important aspect which was brought to our
notice by the learned amicus curiae. He placed summary of four Reports
regarding safety in Indian Railways. Those Reports are:-
1. Anil Kakodkar High Level Safety Review Committee,
17.02.2012;
2. Twelfth Report of 16th Lok Sabha on safety and security in
Railways;
3. Report No.14 of 2016 of the Comptroller and Auditor
General of India on Suburban Train Services in Indian
Railways; and
4. Twenty-Third Report of Standing Committee on Railways
(2013-14) Fifteenth Lok Sabha, Ministry of Railways Report
on Suburban Train Services of Indian Railways, with particular
emphasis on Security of Women Passengers.
13. The learned Additional Solicitor General readily agreed to the
suggestion that the Railways must consider the matter in right earnest and
see that the concerns regarding safety are immediately addressed. On the
Civil Appeal Nos.1265-1266/2019 @ SLP(C)Nos.28032-33/2018 Union of India vs. Radha Yadav
8 request of the learned Additional Solicitor General, we, therefore, adjourn
the matter for eight weeks only to consider the issues regarding the safety as
highlighted by the learned amicus curiae.
14. Ordered accordingly.
15. In view of the order passed in the lead matter, namely, Civil Appeals
arising out of Union of India v. Radha Yadav, Civil Appeal Nos 1267-1268
of 2019 @ SLP(C) Nos.2993-2994 of 2019 (D.No.33760 of 2018) are
disposed of in the same terms.
……..…..……..……J. (Uday Umesh Lalit)
.……….……………J. (Indira Banerjee)
New Delhi; January 29, 2019.