Rani Kaur And Others vs Navjot Singh Alias Jot And Another

Citation : 2025 Latest Caselaw 5098 P&H
Judgement Date : 13 November, 2025

Punjab-Haryana High Court

Rani Kaur And Others vs Navjot Singh Alias Jot And Another on 13 November, 2025

Author: Alka Sarin
Bench: Alka Sarin
                            143
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                      CHANDIGARH

                                                                             FAO-3559-2023 (O&M)
                                                                             Date of Decision : 13.11.2025


                            Rani Kaur & Ors                                                  ... Appellant(s)
                                                                 Versus
                            Navjot Singh @ Jot & Anr                                       ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :      Ms. Anamika Sheoran, Advocate for
                                           Mr. Vikas Singh, Advocate for the appellants.

                                           Ms. Rajni Godara, Advocate for
                                           Mr. PHS Pannu, Advocate for respondent No.2.


                            ALKA SARIN, J. (Oral)

1. Notice of motion to respondent No.2-Insurance Company only.

2. Ms. Rajni Godara, Advocate appearing for Mr. PHS Pannu, Advocate accepts notice on behalf of respondent No.2-Insurance Company and has filed his vakalatnama, which is taken on record.

3. The present appeal has been preferred by the claimant-appellants aggrieved by the quantum of compensation awarded by the Motor Accident Claims Tribunal, Mansa (hereinafter referred to as 'Tribunal') vide the impugned award dated 20.01.2023 in a motor vehicle accident which occurred on 18.09.2020.

4. Since the factum of the accident is not in dispute, the facts are not being adverted to for the sake of brevity.

5. The Tribunal in the present case had awarded the following compensation :

YOGESH SHARMA

2025.11.14 09:18 I attest to the accuracy and

authenticity of this judgment/order.
Chandigarh
FAO-3559-2023 (O&M) 2
                                 Sr. No.             Heads                   Compensation Awarded

                                       1   Monthly Income               ₹9,000/-
                                       2   Future Prospects - 25%       ₹11,250/-       [₹9,000 + ₹2,250]
                                       3   Deduction - 1/3rd            ₹7,500/-        [₹11,250 - ₹3,750]
                                       4   Annual Income                ₹90,000/-       [₹7,500 x 12]
                                       5   Multiplier - 15              ₹13,50,000/-    [₹90,000 x 15]
                                       6   Loss of estate               ₹15,000/-
                                       7   Funeral expenses             ₹15,000/-
                                           Loss of consortium to
                                                                        ₹40,000/-
                                       8   claimant No.1
                                           Loss of consortium to
                                                                        ₹40,000/-
                                       9   claimant Nos.1 and 2
                                           Total Compensation           ₹14,60,000/-
                                           Interest                     6%


6. Learned counsel for the claimant-appellants states that she does not challenge the income, deduction, addition of future prospects and multiplier as applied by the Tribunal. She, however, states that the compensation awarded under the conventional heads as well as under the head 'loss of consortium' is not in accordance with the law laid down by the Hon'ble Supreme Court in the cases of National Insurance Company Ltd.

vs. Pranay Sethi & Ors. [(2017) 16 SCC 680], Magma General Insurance Company Limited vs. Nanu Ram alias Chuhru Ram & Ors. [(2018) 18 SCC 130] and N. Jayasree & Ors. vs. Cholamandalam M.S General Insurance Company Ltd. [2021(4) RCR (Civil) 642].

7. Per contra, the learned counsel for respondent No.2-Insurance Company has vehemently argued that sufficient amount has already been awarded as compensation in the present case and that there is no scope of any enhancement.

8. I have heard the learned counsel for the parties.

9. Admittedly, no appeal has been preferred by the Insurance YOGESH SHARMA 2025.11.14 09:18 I attest to the accuracy and authenticity of this judgment/order.

Chandigarh

FAO-3559-2023 (O&M) 3

Company. In the present case, since no challenge has been laid by the learned counsel for the claimant-appellants to the income, addition of future prospects, deduction and multiplier as applied by the Tribunal, the same are maintained accordingly. Further, the compensation awarded under the conventional heads and under the head 'loss of consortium' is not as per the law laid down by the Hon'ble Supreme Court in the cases of Pranay Sethi (supra), Magma General Insurance Company Limited (supra) and N. Jayasree (supra), hence, the claimants would be entitled to ₹18,000/- (₹15,000+20% increase) towards loss of estate and ₹18,000/- (₹15,000+20% increase) towards funeral expenses and the claimants (widow and two children of the deceased) would also be entitled to ₹48,000/- each (₹40,000+20% increase) towards loss of consortium. Accordingly, the reworked compensation is as under :

                                Sr.No.               Heads                     Compensation Awarded

                                       1   Monthly Income                 ₹9,000/-
                                       2   Annual Income                  ₹1,08,000/-    [₹9,000 x 12]
                                       3   Deduction - 1/3rd              ₹72,000/-      [₹1,08,000 - ₹36,000]
                                       4   Future Prospects - 25%         ₹90,000/-      [₹72,000 + ₹18,000]
                                       5   Multiplier - 15                ₹13,50,000/-   [₹90,000 x 15]
                                       6   Loss of estate                 ₹18,000/-
                                       7   Funeral expenses               ₹18,000/-
                                       8   Loss of consortium
                                           (i) Parental [₹48,000/- x 2]   ₹96,000/-
                                           (ii) Spousal's                 ₹48,000/-
                                                                          (Total ₹1,44,000/-)
                                           Total Compensation             ₹15,30,000/-


10. The amount in excess of and over and above the amount awarded by the Tribunal shall also attract interest @ 7.5% per annum from the date of filing of the claim petition till the realization of the entire amount.

11. In view of the decision by the Hon'ble Supreme Court in YOGESH SHARMA 2025.11.14 09:18 I attest to the accuracy and authenticity of this judgment/order.

Chandigarh

FAO-3559-2023 (O&M) 4

Parminder Singh Vs. Honey Goyal & Ors. [AIR 2025 SC 1713 = 2025 SCC OnLine SC 567], after calculation of the enhanced amount, the same be transferred by the Insurance Company in the bank account(s) of the claimants within six weeks from today and the apportionment thereof shall be as per the direction of the Tribunal. The particulars of the bank account(s) alongwith the requisite documents(s) in support thereof shall be furnished by the claimants to the Insurance company within a period of two weeks from the date of this order and needful shall be done by the Insurance Company after verification thereof within four weeks thereafter alongwith up-to-date interest. The compliance shall be reported by the Bank to the Tribunal concerned.

12. In view of the above discussion, the present appeal is allowed and the award passed by the Tribunal stands modified accordingly. Pending applications, if any, also stand disposed off.




                              13.11.2025                                          ( ALKA SARIN )
                              Yogesh Sharma                                           JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO YOGESH SHARMA 2025.11.14 09:18 I attest to the accuracy and authenticity of this judgment/order.

Chandigarh